JAFAR KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of the question involved, on the joint request of the parties, matters are analogously heard and decided by this common order.

(2.) Learned counsel for the petitioners submits that the impugned detention orders dated 10/05/2021 in both the cases do not show that petitioners had a right to prefer representation against the detention orders before the same authority namely, District Magistrate. Thus, as per Full Bench decision in WP No.22290/2019 (Kamal Khare Vs. State of MP) which is consistently followed by this Court in various cases including WP No.9792/2021 (Yatindra Verma vs. State of MP & Ors.) , the impugned detention orders are liable to be set aside.

(3.) The aforesaid singular point is not disputed by Shri Vivek Dalal, learned AAG. He fairly submits that aforesaid point is indeed covered by the order of Full Bench in Kamal Khare (supra).