SURESH SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No. 10096/2021, an application for urgent hearing is considered and allowed.

(2.) Heard on the question of admission and interim relief.

(3.) The present petition, under Article 226/227 of the Constitution of India has been preferred by the petitioner for issuance of a direction to the SHO Police Station Endori, District Bhind to register a case against suspected accused persons and take action against them.