Mallaram Palawat vs The State Of Madhya Pradesh
2024 Latest Caselaw 4997 MP

Madhya Pradesh High Court

Mallaram Palawat vs The State Of Madhya Pradesh on 20 February, 2024

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                       MCRC No. 5592 of 2020
                                      (MALLARAM PALAWAT AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-02-2024
                                  Shri Takmeel Nasir -Advocate for the petitioners.

                                  Shri Aman Pandey -Panel Lawyer for the respondent/State.

Learned counsel for the petitioners with reference to the order dated 04.07.2016 passed in M.Cr.C No. 12791 of 2015 (D.P Tiwari & others Vs. State of Madhya Pradesh) submits that the issue is squarely covered by the

aforesaid judgment of this Court. Though the aforesaid judgment has already been placed on record by filing the Covering Memo No.4697 of 2023, but copy thereof has not been supplied to the State counsel so far.

Learned counsel for the petitioners has supplied the copy of the covering memo and order dated 04.07.2016 passed in M.Cr.C No. 12791 of 2015 to learned State counsel in the court itself.

Learned State counsel seeks a week's time to verify whether the issue is covered by the ratio of order dated 04.07.2016 passed in M.Cr.C No. 12791 of 2015 or not.

List this case after two weeks.

Interim relief, if any, to continue till the next date of hearing.

(RAJ MOHAN SINGH) JUDGE

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