Balkishan Bairagi vs The State Of Madhya Pradesh
2024 Latest Caselaw 12779 MP

Madhya Pradesh High Court

Balkishan Bairagi vs The State Of Madhya Pradesh on 6 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          WP No. 15548 of 2018
                                      (BALKISHAN BAIRAGI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 06-05-2024
                                 Shri D.K. Dixit - Senior Advocate assisted by Shri Kishorilal Pandey,

                           advocate for the petitioner.
                                 Shri Suyash Thakur - Government Advocate for the respondents/State.

Learned Senior Counsel for the petitioner submits that along with the affidavit of the Principal Secretary of the Department, a copy of the judgment in

Ajay Kumar Das v. State of Orissa and Others, (2011) 11 SCC 136, is enclosed. The same is not enclosed with the documents filed to this Court.

Let the said judgment be brought on record by the respondents within seven days.

List thereafter.

(VIVEK AGARWAL) JUDGE

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