Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madhya Pradesh High Court

Harshit Kushwaha 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.13901 of 2022


     BETWEEN:-

1.   HARSHIT   KUSHWAHA    S/O   SHRI
     RAMKRIPAL KUSHWAHA, AGED ABOUT 24
     YEARS, OCCUPATION: STUDENT R/O
     VILLAGE WARD NO. 15, NEAR WATER
     FILTER PLANT REWA, DISTT.- REWA,
     (MADHYA PRADESH)

2.   ROHIT KUMAR DWIVEDI S/O SHRI
     AVANISH KUMAR DWIVEDI, AGED ABOUT
     25 YEARS, OCCUPATION: STUDENT R/O
     VILLAGE AMILIHA POST TAMRADESH
     TEHSIL GURH DISTRICT REWA (MADHYA
     PRADESH)

3.   SHIVANSHU MISHRA S/O SHRI RAJESH
     MISHRA, AGED ABOUT 22 YEARS,
     OCCUPATION: STUDENT R/O VILLAGE
     URUA POST NAUDHIYA TEHSIL MAUGANJ
     DISTRICT REWA (MADHYA PRADESH)

4.   SHIVMOHAN AGNIHOTRI      S/O  SHRI
     PRAMOD AGNIHOTRI, AGED ABOUT 29
     YEARS, OCCUPATION: STUDENT R/O
     VILLAGE 9TH BATALIYAN SAF REWA
     DISTRICT REWA (MADHYA PRADESH)

5.   CHANDRA PRAKASH PANDEY S/O SHRI
     SURESH PRASAD PANDEY, AGED ABOUT 29
                       -    2 -


     YEARS, OCCUPATION: STUDENT R/O
     VILLAGE POST TAMRA TEHSIL HUZOOR
     DISTRICT REWA (MADHYA PRADESH)

6.   VIPUL KUMAR PANDEY S/O SHRI NAND
     KUMAR PANDEY, AGED ABOUT 29 YEARS,
     OCCUPATION: STUDENT R/O VILLAGE
     POST TIKURI 32 TEHSIL MANGAWONA
     DISTRICT REWA (MADHYA PRADESH)

7.   PRANSHU MISHRA S/O SHRI SUSHIL
     KUMAR MISHRA, AGED ABOUT 20 YEARS,
     OCCUPATION: STUDENT R/O VILLAGE
     WARD NO. 10 HOUSE NO. 1577 TULSI
     NAGAR REWA DISTRICT REWA (MADHYA
     PRADESH)

                                        .....PETITIONERS

(BY SHRI DEVENDRA SINGH - ADVOCATE)

                          AND

1.   THE STATE OF MADHYA PRADESH
     THROUGH ADDITIONAL DIRECTOR OF
     POLICE, DEPARTMENT     OF  HOME,
     GOVERNMENT     OF   M.P.  POLICE
     HEADQUARTER, BHOPAL

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

3.   THE ASSISTANT INSPECTOR GENERAL OF
     POLICE,    POLICE    HEADQUARTER,
     BHOPAL

                                      .....RESPONDENTS
                                                                             -    3 -


                                         (BY SHRI NAVIN DUBEY - GOVERNMENT ADVOCATE FOR
                                         RESPONDENTS/STATE, SHRI RAHUL DIWAKAR AND SHRI AMAN
                                         GUPTA, ADVOCATES FOR RESPONDENT NO.2)
                                         -----------------------------------------------------------------------------------------
                                         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

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 11:59:03 +05'30'