Madhya Pradesh High Court
Deepak Singh Thr. Sarpart Father Shri ... vs The State Of Madhya Pradesh on 24 September, 2019
Author: Sanjay Yadav
Bench: Sanjay Yadav
1
THE HIGH COURT OF MADHYA PRADESH
W.P.No.26599/2018 (Deepak Singh and others Vs. State of M.P. and others)
Gwalior, Dated:-24.9.2019
Shri K.K. Shrivastava, learned counsel for the petitioner.
Shri Alok Sharma, learned Govt. Advocate for the
respondents/State.
Shri Yogesh Chaturvedi, learned counsel for the respondent no.4.
In view of order passed today in connected W.P.No.17012/2018 (Narendra Singh and others Vs. State of M.P. and others), present petition also stands disposed of in the same terms. The order passed therein shall apply mutatis mutandis in this writ petition.
(Sanjay Yadav) Judge Pawar/-
ASHISH PAWAR 2019.09.30 11:46:13 +05'30'