Madhya Pradesh High Court
Vikarmaditya Mishra vs The State Of Madhya Pradesh on 25 April, 2024
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 32098 of 2023 (VIKRAMADITYA MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 25-04-2024 None for the petitioner.
Shri Ankit Agrawal - Government Advocate for the State.
Heard on I.A. No.4243/2024, an application for recalling of the order dated 23.01.2024 in W.P. No.32098/2023 on the ground that the counsel for the petitioner Vikramaditya Mishra namely Shri Ram Shankar Khare misled the Court by suggesting that the petitioner's case is squarely covered by the decision of a Coordinate Bench of this High Court in W.P. No.7691/2017 (Arjun Prasad Dwivedi Vs. State of M.P. and Others) decided on 05.4.2023.
It is pointed out that by Shri Ankit Agrawal, learned Government Advocate for the State that said order of Coordinate Bench in W.P. No.7691/2017 was stayed by the Hon'ble Division Bench of this High Court in W.A. No.1489/2023 decided on 10.10.2023 and, therefore, an order which was stayed three months prior to making submission of parity in fact amounted to misleading the High Court and, therefore, order passed by the High Court on 23.01.2024 be recalled.
Application i.e. I.A. No.4243/2024 filed on behalf of the State is allowed. Order dated 23.01.2024 is recalled.
A warning be issued to the learned counsel for the petitioner Shri Ram Shankar Khare for misleading the High Court and suppressing the Signature Not Verified Signed by: MOHD TABISH KHAN Signing time: 25-04-2024 19:34:02 2 fact of stay which was granted in the matter of Arjun Prasad Dwivedi and be communicated by the Registry through Bar Council.
Let W.P. No.32098/2023 be listed before appropriate Bench.
(VIVEK AGARWAL) JUDGE MTK Signature Not Verified Signed by: MOHD TABISH KHAN Signing time: 25-04-2024 19:34:02