MADHULATA RICHHARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is is filed by the petitioners being aggrieved of notice dtd. 24/11/2022, which according to petitioners is malafide because petitioner was convener of Bharat Jodo Yatra from Singrauli to Bhopal.

(2.) It is submitted that as a matter of political vendetta, firstly, he was falsely implicated in case crime No.581/2022 at Police Station Bandri, District Sagar. When he was released on bail vide order dtd. 22/11/2022, immediately impugned notice was issued for demolition.