Ram Dayal Mishra vs The Union Of India & Anr
2024 Latest Caselaw 5848 MP

Madhya Pradesh High Court

Ram Dayal Mishra vs The Union Of India & Anr on 26 February, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       WPS No. 1667 of 2005
                                              (RAM DAYAL MISHRA Vs THE UNION OF INDIA & ANR)

                           Dated : 26-02-2024
                                 Shri Ashutosh Tiwari - Advocate for the petitioner.

                                 Shri Pushpendra Yadav - Deputy Solicitor General for the respondents.

Petitioner's contention is that once Hon'ble the Governor had granted pardon to the petitioner exercising his power under Section 161 of the Constitution of India, then stigma of conviction stands wiped off and, therefore,

reinstatement will be the natural consequence.

Reliance is placed on the judgment of the Andhra Pradesh High Court in the case of The Deputy Inspector General of Police, North Range, Waltair and another Vs. D. Rajaram and others AIR 1960 AP 259.

Learned counsel for the parties seek time to prepare the matter.

List this case in the week commencing 18 th March, 2024 under the same head.

(VIVEK AGARWAL) JUDGE

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