Madhya Pradesh High Court
Lokendra Singh Dangi vs The State Of Madhya Pradesh on 16 July, 2014
MCRC 4610/2014
(Lokendra Singh Dangi Vs. State of MP)
16/07/2014.
Shri UK Bohre, Advocate for petitioner.
Shri Praveen Newaskar, PP for respondent State.
They are heard.
This MCRC has been filed for review of the order dated 03/12/2012 passed by this Court in MCRC 7811/2012.
In our opinion, the order has been passed on merits, hence, review is not maintainable.
However, the petitioner is at liberty to avail other legal remedy available to him under the law.
MCRC is disposed of accordingly.
(S.K.Gangele) (B.D.Rathi)
Judge Judge
ppg