Madhya Pradesh High Court
Kalyan Singh Jatav vs Rudolf Alvares on 3 May, 2019
1 THE HIGH COURT OF MADHYA PRADESH CONC No.1179.2019 (Kalyan Singh Jatav vs. Rudolf Alvares) Gwalior, Dated : 03.05.2019 Shri Ram Kishor Sharma, Counsel for the petitioner. This contempt petition under Article 215 of the Constitution of India has been filed complaining the non-compliance of order dated 11.1.2019 which was modified by order dated 12.2.2019 passed in R.P.No.140/2019.
It is fairly conceded by the counsel for the petitioner that he had never filed an application under Police Regulation No.494(1)(d) of Madhya Pradesh Police Regulations to the Superintendent of Police for grant of police protection. Accordingly, he seeks permission of this Court to withdraw this contempt petition with liberty to file an application before the Superintendent of Police under Police Regulation No.494(1)(d) of Madhya Pradesh Police Regulations for grant of police protection on paid basis.
Accordingly, this petition is dismissed as withdrawn with aforesaid liberty.
(G.S. Ahluwalia)
(alok) Judge
ALOK KUMAR
2019.05.06
10:47:24 +05'30'