Madhya Pradesh High Court
Phool Singh vs The State Of Madhya Pradesh on 8 September, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
WP No.16087/2021
(PHOOL SINGH YADAV Vs STATE OF M.P. & OTHERS)
Gwalior dtd. 08/09/2021
Shri Vinod Pathak, Counsel for petitioner.
Shri Deepak Khot, Counsel for State.
Shri Dharmendra Dwivedi, Counsel for respondent No.4.
Heard on the question of admission as well as interim relief. This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-
"(a) That, the order annexure P-1 may kindly be quashed.
(b) That, any other just and proper relief, warranting under the facts and circumstances of the case be also given to the Petitioners, including cost, in the ends of justice."
It is fairly conceded by counsel for the petitioner that the issue involved in the present case is squarely covered by the order dated 18.08.2021 passed in W.P. No.7126/2021 (Ashish Agarwal Vs. State of M.P. & Others).
Accordingly, this petition is also dismissed in terms of the observations made in the case of Ashish Agarwal (Supra).
(G.S.Ahluwalia) Judge Aman AMAN TIWARI 2021.09.09 17:47:41 +05'30'