DEEWAN SINGH AALORIYA Vs. STATE OF M P

JUDGEMENT

(1.) All these three petitions are proposed to be taken up for final disposal by a common order as the questions of facts and law involved in all three of them are identical.

(2.) Mr. Devendra Choubey, learned Dy. Govt. Advocate, accepts notice on behalf of the respondents in all these three petitions.

(3.) With the consent of counsels for both the parties, these petitions have been taken up for final disposal at motion stage itself.