Madhya Pradesh High Court
Ajay Shankar Tyagi @ Ajay Tyagi vs The State Of Madhya Pradesh on 21 May, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 MCRC-24635-2021 THE HIGH COURT OF MADHYA PRADESH MCRC-24635-2021 (Ajay Shankar Tyagi @ Ajay Tyagi Vs. State of M.P.) Gwalior, dated: 21.05.2021 Shri Virendra Pal, learned counsel for the petitioner. Shri G.P. Chaurasiya, learned counsel for the State. Shri Rajkumar Shrivastava, learned counsel for victim. Heard through video conferencing. Looking to the nature of allegations and the fact as disclosed by learned counsel for victim that similarly placed co-accused have suffered dismissal of their bail applications by a co-ordinate Bench, this Court deems it appropriate to direct the Registry to list the matter before same Bench which decided M.Cr.C. No.15147/2021, after seeking appropriate approval from main Registry.
(Sheel Nagu) V. Judge Aman Aman Digitally signed by Aman Tiwari DN: c=IN, o=High Court Of Madhay Pradesh Bench Gwalior, ou=all, 2.5.4.20=70c6eef55d043fbd523acacb7d1ef Tiwari 4b0609a37510b8e1527bc41da9009c41f72, postalCode=474011, st=MADHYA PRADESH, cn=Aman Tiwari Date: 2021.05.22 13:34:22 +05'30'