STATE OF MADHYA PRADESH Vs. GULAB CHAND

JUDGEMENT

(1.) This order will govern disposal of WA No.1230/2020, WA No.1106/2020 and WA No.1149/2020.

(2.) Facts are taken from WA No.1106/2020.

(3.) This intra court appeal assails the order dated 16/01/2020 passed by learned Single Judge whereby in the light of the order passed in WP No.20905/2018 (Amar Chand vs. State of MP and Ors.) decided on 03/04/2019, the petition was allowed and impugned order dated 22/05/2018 was set aside.