Jageshwar Prashad Choudhry vs The State Of Madhya Pradesh
2025 Latest Caselaw 6382 MP

Citation : 2025 Latest Caselaw 6382 MP
Judgement Date : 21 August, 2025

Madhya Pradesh High Court

Jageshwar Prashad Choudhry vs The State Of Madhya Pradesh on 21 August, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

          NEUTRAL CITATION NO. 2025:MPHC-JBP:39584




                                                              1                              WP-29635-2025
                                IN   THE     HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                  ON THE 21 st OF AUGUST, 2025
                                                 WRIT PETITION No. 29635 of 2025
                                         JAGESHWAR PRASHAD CHOUDHRY AND OTHERS
                                                           Versus
                                          THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                 Shri Ashok Kumar Shah - Advocate for the petitioners.
                                 Shri Alok Agnihotri - Govt. Advocate for the respondents / State.

                                                               ORDER

After arguing for some time, the counsel appearing for petitioner prays for withdrawal of this petition with a liberty to approach the concerning Magistrate for redressal of his grievances under the relevant provisions of the CrPC or BNSS.

In view of the judgments passed by the Hon'ble Supreme Court in the cases of Sakiri Vasu v. State of U.P., (2008) 2 SCC 409, Sudhir Bhaskarrao Tambe v. Hemant Yashwant Dhage, (2016) 6 SCC 277, Vinubhai Haribhai Malaviya v. State of Gujarat, (2019) 17 SCC 1 and M. Subramaniam vs S. Janaki, reported in (2020) 16 SCC 728, the prayer is allowed.

Accordingly, the petition is dismissed as withdrawn with the liberty as prayed for.

(VISHAL MISHRA) JUDGE