Milind Thakre vs The State Of Madhya Pradesh
2025 Latest Caselaw 4711 MP

Madhya Pradesh High Court

Milind Thakre vs The State Of Madhya Pradesh on 21 February, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

           NEUTRAL CITATION NO. 2025:MPHC-JBP:8346




                                                            1                            WP-5895-2025
                           IN       THE       HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        BEFORE
                                         HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                ON THE 21st OF FEBRUARY, 2025
                                                 WRIT PETITION No. 5895 of 2025
                                                  MILIND THAKRE
                                                       Versus
                                    THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                               None for the parties.

                                                                ORDER

Lawyers are abstaining from work. Petitioner has an alternative and efficacious remedy in the light of the judgment rendered by Hon'ble Supreme Court in the case of Sakiri Vasu Vs. State of U.P. and Others (2008) 2 SCC 409.

Accordingly, petitioner is relegated to avail such remedy in accordance with law.

In above terms, this writ petition is disposed of.

(VIVEK AGARWAL) JUDGE

AR