Madhya Pradesh High Court
Ramnaresh Singh Sikarwar vs State Of Madhya Pradesh on 27 September, 2019
1 WP-20668-2019
The High Court Of Madhya Pradesh
WP-20668-2019
(RAMNARESH SINGH SIKARWAR Vs STATE OF MADHYA PRADESH) Jabalpur, Dated : 27-09-2019 None for the petitioner, despite repeated calls in the passed over round.
Shri Paritosh Gupta, learned Government Advocate for the State. It is pointed out by the learned Government Advocate appearing for the State that earlier also petitioner has filed a petition challenging the same order which has been dismissed as withdrawn by the petitioner on 24.09.2019. In the said order no liberty was extended to the petitioner for filing a fresh petition. However, on the next day i.e. on 25.9.2019 the present petition has been filed by the petitioner which is misused to the process of law.
It is reflected from the present petition that it has been filed against the order dated 13.09.2019 whereby the petitioner was transferred from Central Jail, Bhopal to District Jail, Balaghat. The said petition came up for hearing on 24.9.2019 when it was withdrawn by the petitioner. It is pertinent to note that while withdrawing the petition, the petitioner has not sought any relief or liberty regarding filing of the fresh petition against the said order. Hence this second petition against the same order is not maintainable especially when no liberty was sought by the petitioner or given by the Court on 24.09.2019. The conduct of the petitioner is therefore, deprecated as it is nothing but an abuse of process of this Court.
Hence this petition is dismissed with a cost of Rs. 2,000/- (Rs. Two Thousand) to be deposited online within a period of thirty days from today in the National Defence Fund (NDF) by the petitioner and receipt thereof be filed before the Registry of this Court.
(NANDITA DUBEY) JUDGE Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 27/09/2019 17:38:17 2 WP-20668-2019 rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 27/09/2019 17:38:17