The State Of Madhya Pradesh vs P K Shrivas
2024 Latest Caselaw 15491 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs P K Shrivas on 22 May, 2024

Author: Chief Justice

Bench: Chief Justice

                                                                   1
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                            WA No. 1811 of 2023
                                              (THE STATE OF MADHYA PRADESH AND OTHERS Vs P K SHRIVAS)

                                Dated : 22-05-2024
                                      Shri B.D. Singh - Deputy Advocate General for appellants.

                                      Shri A.P. Pandey - Advocate for respondent.

I.A. No. 7219 of 2024 is an application filed for recalling of order dated 08.05.2024 passed in this appeal. By the said order a batch of cases were disposed off relying on the judgment dated 06.03.2024 passed by a Full Bench

of this Court in W.A. No.815 of 2017 (State of M.P. and others Vs. Jagdish Prasad Dubey). It is stated by the appellants' counsel that this matter is not covered by the decision of the Full Bench.

Hence, for the reasons assigned, the application is allowed and order dated 08.05.2024 passed in this appeal is reviewed and recalled.

The writ appeal is restored to its file for necessary orders.

                                     (RAVI MALIMATH)                                         (VISHAL MISHRA)
                                       CHIEF JUSTICE                                              JUDGE

                               MSP




Date: 2024.05.23 13:02:12 +05'30'