Madhya Pradesh High Court
The State Of Madhya Pradesh vs Manish Kumar Sharma Judgement Given By: ... on 3 February, 2014
W.A. No. 1341/2012
03.02.2014
Shri Kumaresh Pathak, Deputy Advocate General for the
appellants/State.
Shri Manoj Rajak, Advocate for the respondent.
Heard on the question of admission.
Admit.
Heard on I.A. No.14840/2012, which is an application for grant of stay.
Stay of operation of the impugned judgment during pendency of this appeal, as prima facie we are of the opinion that the learned single Judge has completely glossed over the criminal case registered against the respondent including the offence punishable under Section 307 IPC and not related to student activity.
(A.M. Khanwilkar) (Krishn Kumar Lahoti)
Chief Justice Judge
S/