Madhya Pradesh High Court
Pradeep Singh vs State Of M.P. Thru.Central Bureau Of ... on 12 May, 2017
MCRC-1462-2017 (PRADEEP SINGH Vs STATE OF M.P. THRU.CENTRAL BUREAU OF INVESTIGATION) 12-05-2017 Shri Hariharan, learned Senior Counsel with Shri A. Sirpurkar, learned counsel for the petitioner. Shri D. Chelawat, learned counsel for the respondent.
Heard on the question of admission as well as on I.A. No.1010/2017.
On due consideration of Order passed by the apex Court dated 08.05.2015 and the impugned order dated 09.01.2017, whereby the learned Special Judge has observed that question regarding grant of sanction will be considered later on in the light of the case of Vivek Batra v. Union of India AIR 2016 SC 4770, let notice be issued to the respondent.
Shri D. Chelawat, learned counsel for CBI accept notice on behalf of respondent and prays for time to argue the mater.
Prayer allowed.
List in the month of July, 2017.
(P.K. JAISWAL) (VIRENDER SINGH)
JUDGE JUDGE