Madhya Pradesh High Court
Virendra Singh Raghuvanshi vs The State Of Madhya Pradesh on 4 October, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
WP No.16077/2021
(VIRENDRA SINGH RAGHUVANSHI Vs STATE OF M.P. & OTHERS)
Gwalior dtd. 04/10/2021
Shri A.K. Shrivastava, Counsel for petitioner.
Shri Sanjay Kumar Sharma, Counsel for State.
Shri Dharmendra Dwivedi, Counsel for respondent No.5.
This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-
"7.1 That, order annexure P/1 dated 03-02.2021 & order dated 06-08.2021 annexure P/2 may kindly be quashed.
7.3 That, other relief doing justice including cost be ordered."
It is submitted by counsel for 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 2021.10.04 17:36:17 +05'30'