Indrapal Singh Chandel vs The State Of Madhya Pradesh
2025 Latest Caselaw 5292 MP

Madhya Pradesh High Court

Indrapal Singh Chandel vs The State Of Madhya Pradesh on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:11225




                                                                      1                              WP-20173-2024
                                    IN     THE       HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                         BEFORE LOK ADALAT
                                                 HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                                  &
                                                 SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                          ON THE 8 th OF MARCH, 2025
                                                       WRIT PETITION No. 20173 of 2024
                                                    INDRAPAL SINGH CHANDEL
                                                             Versus
                                            THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                               Shri Shakti Kumar Soni - Advocate for petitioner.
                               Shri Manas Mani Verma - Government Advocate for the State.

                                                                          ORDER

The petitioner only contention is that representation is required to be decided in terms of the judgment of Hon'ble Division Bench in W.P. No.8569/2018 (s) (Smt. Hari Sahu Vs. The State of Madhya Pradesh and others), whereby the Hon'ble Division Bench has directed the respondents to complete the exercise of consideration of cases by 31.12.2024 in the light of Full Bench Judgment of this Court in case of State of M.P. and Others Vs. Jagdish Prasad Dubey) passed in W.A. No.815/2017.

2. The respondents are directed to consider the representation within period of three months from the date of receipt of certified copy of order.

3. With the aforesaid, petition is disposed of.

                                    (VIVEK AGARWAL)                                         (ADITYA ADHIKARI)
                                        MEMBER                                                   MEMBER
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