Bhavna Sahu vs The State Of Madhya Pradesh on 30 January, 2023

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Madhya Pradesh High Court

Bhavna Sahu vs The State Of Madhya Pradesh on 30 January, 2023

Author: Sheel Nagu

Bench: Sheel Nagu

IN THE HIGH COURT OF MADHYA PRADESH
                 AT JABALPUR
                   BEFORE
      HON'BLE SHRI JUSTICE SHEEL NAGU

           WRIT PETITION No.14546 of 2022


     BETWEEN:-

1.   BHAVNA SAHU D/O AJAY KUMAR SAHU,
     AGED ABOUT 24 YEARS, OCCUPATION:
     UNEMPLOYED R/O WARDNO. 11, AGRA
     MOHALLA, PANNA DISTRICT PANNA
     (MADHYA PRADESH)

2.   DEVI SINGH YADAV S/O TAKHAT SINGH,
     AGED ABOUT 27 YEARS, R/O HOUSE NO.
     100, VILLAGE-KARIYA, NEARBY LIGHT
     POLE, TEHSIL-PAWAI, DISTRICT-PANNA
     (MADHYA PRADESH)

3.   RAJBAHADUR LODHI S/O ANAND LAL
     LODHI, AGED ABOUT 28 YEARS, R/O
     VILLAGE CHANDRAVAL, POST BANAULI,
     TEHSIL   PAWAI,  DISTRICT  PANNA
     (MADHYA PRADESH)

4.   USHA OMRE D/O MUNNA, AGED ABOUT 24
     YEARS, R/O PURUSHOTTAMPUR TEHSIL
     AND    DISTRICT  PANNA    (MADHYA
     PRADESH)

5.   SUNDAR LODHI S/O JAGROOP, AGED
     ABOUT 29 YEARS, R/O HOUSE NO. 43,
     WARD NO.18 NEARBY RADHA KRISHNA
     MANDIR, VILLAGE KARIYA, TEHSIL
                                          -    2 -


              PAWAI  DISTRICT                PANNA         (MADHYA
              PRADESH)

                                                                       .....PETITIONERS

      (BY SHRI RAMBHAJAN LODHI - ADVOCATE)

                                             AND

      1.      THE STATE OF MADHYA PRADESH
              THROUGH ITS PRINCIPAL SECRETARY,
              DEPARTMENT OF HOME, VALLABH
              BHAWAN, BHOPAL

      2.      DIRECTOR GENERAL OF POLICE, POLICE
              HEADQUARTER, BHOPAL

      3.      PROFESSIONAL EXAMINATION BOARD,
              THROUGH ITS CHAIRMAN, CHAYAN
              BHAWAN, MAIN ROAD NO.1, CHINAR
              PARK(EAST), BHOPAL-462011.

                                                                  .....RESPONDENTS

      (BY SHRI NAVIN DUBEY - GOVERNMENT ADVOCATE FOR
      RESPONDENTS/STATE, SHRI RAHUL DIWAKAR AND SHRI AMAN
      GUPTA, ADVOCATES FOR RESPONDENT NO.3)
      -----------------------------------------------------------------------------------------
      Reserved on             :       28.09.2022

      Pronounced on           :       30.01.2023
    ------------------------------------------------------------------------------------

      This petition having been heard and reserved for orders, coming
on for pronouncement this day, the Court pronounced the following:



                                        ORDER

- 3 -

This petition has been filed involving same issue based on identical fact situation as in W.P. No.11972/2022 (Shailesh Kumar Tiwari vs. State of M.P. and others) which has been dismissed by this Court by order dated 30.01.2023.

Accordingly, this petition is also dismissed in terms of the order passed by this Court on 30.01.2023 in W.P. No.11972/2022.

(SHEEL NAGU) JUDGE YS Digitally signed by YOGESH KUMAR SHIRVASTAVA Date: 2023.02.01 12:02:41 +05'30'