Madhya Pradesh High Court
Ram Gopal Kushwah vs The State Of Madhya Pradesh on 18 March, 2015
1
WP. 8053/2014
Ramgopal Kushwah
vs.
State of MP & Ors.
18/03/2015
Shri M.L.Hirway, Advocate for the petitioner.
Shri Pravin Newaskar, Dy. Govt. Advocate for the
respondent/State.
Shri Hirway submits that this matter is identical to WP No. 7322/2014 (Kalicharan Singh Parihar vs. State of MP & others), which has been disposed of by this Court on 12.2.2015, and the present matter be also disposed of in terms of the said order.
Shri Newaskar has no objection.
Accordingly, this petition is disposed of in terms of the order dated 12.2.2015 passed in WP No. 7322/2014 aforesaid. The direction issued in the said matter will mutatis mutandis apply to this case also.
Petition stands disposed of.
(Sujoy Paul)
(yog) Judge