Madhya Pradesh High Court
Ramesh Thete vs Special Police Establishment The State ... on 25 April, 2019
1 CRR-92-2014
The High Court Of Madhya Pradesh
CRR-92-2014
(RAMESH THETE Vs SPECIAL POLICE ESTABLISHMENT THE STATE OF MADHYA PRADESH)
7
Jabalpur, Dated : 25-04-2019
Shri Anil Khare, Senior Advocate assisted by Shri Jasmeet Singh Hora,
Advocate for petitioner.
Shri Satyam Agrawal, Advocate for respondent.
Heard on I.A.No.6356/2019, which is an application seeking clarification of the order dated 24.1.2019 passed in Criminal Revision No.92/2014.
Considering the order passed by the Trial Court and on perusal of the record of this case and keeping in view the judgment of Hon'ble the Supreme Court in the case of Asian Resurfacing of Road Agency Private Limited & Another Versus Central Bureau of Investigation reported in (2018) 16 SCC 299, it is directed that the stay order would remain in operation because it is after assigning the reason. The Trial court should refrain to entertain into the controversy.
I.A.No.6356/2019 stands disposed of.
List this case for final disposal at motion hearing stage in the week commencing 24.6.2019.
(J.K. MAHESHWARI) JUDGE amit Digitally signed by AMIT JAIN Date: 26/04/2019 12:41:15