Madhya Pradesh High Court
Omprakash Vishwakarma vs The State Of Madhya Pradesh on 21 December, 2018
1 WP-21729-2018 The High Court Of Madhya Pradesh WP-21729-2018 (OMPRAKASH VISHWAKARMA Vs THE STATE OF MADHYA PRADESH) 3 Jabalpur, Dated : 21-12-2018 Shri K.B. Vishwakarma, learned counsel for the petitioner. Shri Ankit Agrawal , learned G.A. submits that this petition is not maintainable seeking relief of registration of FIR, in the light of recent order passed in W.A.No.594/2017 (Dharmendra Sonkar Vs. State of M.P.).
Learned counsel for the petitioner prays for time to examine the said aspect.
List this matter after two weeks.
(SUJOY PAUL) JUDGE P/-
Digitally signed by PREETI TIWARI Date: 21/12/2018 16:14:19