STATE OF M.P. Vs. VASUDEV

JUDGEMENT

(1.) State of M.P. has filed the present writ appeal being aggrieved by order dtd. 27/4/2019 passed in W.P. No.29161/2018 by the Writ Court whereby the writ petition filed by the respondents has been allowed and orders No.267 and 268 of even date 12/12/2018 have been quashed.

(2.) Facts of the case, in short, are as under:

(3.) We have heard Shri Akash Sharma, learned Govt. Advocate appearing for the appellants/State and Shri Prakhar Karpe, learned counsel appearing for the respondents.