Bharat Bhooshan vs The State Of Madhya Pradesh
2024 Latest Caselaw 4711 MP

Madhya Pradesh High Court

Bharat Bhooshan vs The State Of Madhya Pradesh on 17 February, 2024

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                        MCRC No. 98 of 2024
                                        (BHARAT BHOOSHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 17-02-2024
                                    Shri Mohit Shivhare- Advocate for the petitioner.

                                    Shri APS Tomar- Panel Lawyer for the State.
                                    Counsels for the parties are directed to submit the copy of application
                          under Section 156(3) submitted by present respondent no.2 before the

concerned Magistrate as the very argument which has been raised by the petitioner that the said application was not accompanied by the affidavit which

in the light of the judgment of the Hon'ble Apex Court in the matter of Priyanka Shrivastava and another vs. State of U.P. and Ors. reported in 2015 (6) SCC 287 could not have been entertained.

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(MILIND RAMESH PHADKE) JUDGE

Chandni