RAM SIYA SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution, the petitioner has prayed for grant of benefit of F.R. 22-D and prayed for quashing the recovery made against him.

(2.) Brief facts necessary for adjudication of the matter are as under:-

(3.) The learned counsel for the petitioner by relying the judgment of this Court reported in (R.S.Sikarwar Vs. State of M.P. and others, 2004 3 MPLJ 397), submits that this matter is squarely covered by the said judgment.