Manoj Kumar Bhadkariya vs The State Of Madhya Pradesh
2024 Latest Caselaw 15064 MP

Madhya Pradesh High Court

Manoj Kumar Bhadkariya vs The State Of Madhya Pradesh on 20 May, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                      MCRC No. 36836 of 2023
                                          (MANOJ KUMAR BHADKARIYA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-05-2024
                                    Shri Sanjay Gupta-Advocate for petitioner.

                                    Shri Sankalp Sharma-Advocate for respondent.

Learned counsel for respondent has placed reliance upon the judgment passed by Apex Court in the case of Nanjappa Vs. State of Karnataka reported in (2015) 14 SCC 186.

Learned counsel for petitioner prays for time to examine the said

judgement and place more authorities to satisfy this Court about the validity of the impugned order.

List the case after ensuing Summer Vacation.

                             (VIVEK RUSIA)                                     (RAJENDRA KUMAR VANI)
                                JUDGE                                                  JUDGE

                          (Dubey)