SHESHPAL THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of the parties, finally heard.

(2.) Shri Dalal, learned AAG fairly admitted that the singular point aforesaid is squarely covered by the judgment of Full Bench in Kamal Khare (supra)

(3.) There is no dispute between the parties that the singular point involved is covered by Full Bench in Kamal Khare (supra) which is consistently followed by this Court in various cases including WP No.9792/2021 (Yatindra Verma vs. State of MP & Ors.) . In WP No.9792/2021 , this Court opined as under:-