SURESH SINGH SIKARWAR Vs. STATE OF M P

JUDGEMENT

(1.) This matter has come up for consideration before the Full Bench in the following scenario :-

(2.) Rule 5 of Chapter IV of High Court of Madhya Pradesh Rules, 2008 specifies the matters, which are heard and decided by the Full Bench. They are:-

(3.) Rules 8 and 10 of Chapter IV of the High Court of Madhya Pradesh Rules, 2008 may be relevant in this case which are reproduced below:-