Madhya Pradesh High Court
Jitendra Kumar Choudhary vs The State Of Madhya Pradesh on 7 November, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 21704 of 2023 (JITENDRA KUMAR CHOUDHARY Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 07-11-2023 Shri Lalji Kushwaha - Advocate for the petitioner.
Shri Pradeep Singh - GA for the State.
The counsel for the petitioner contends that on 16.3.2023, two orders were passed. By one of the orders, the petitioner was placed under suspension, which is under challenge in this petition, however, on account of inadvertent mistake, another order dated 16.3.2023 has been brought on record by which the sanction was accorded to the Special Police Establishment, Lokayukt to prosecute the petitioner. Therefore, it is submitted that the petitioner may be permitted to bring on record the order dated 16.3.2023 by which the petitioner was placed under suspension as Annexure P-4.
Prayer is accepted.
Let the aforesaid order dated 16.3.2023 be brought on record as Annexure P-4.
List on 9.11.2023.
(MANINDER S. BHATTI) JUDGE PB Signature Not Verified Signed by: PRADYUMNA BARVE Signing time: 11/8/2023 1:42:44 PM