PRASHANT DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India raises dual relief of quashment of charge-sheet dtd. 30/3/2022 (Annexure P/1) filed u/S 173 of Cr.P.C against petitioner alleging offences punishable u/Ss vide Crime No.30/19 and the order of grant of sanction dtd. 4/3/2022 (Annexure P/2).

(2.) Learned counsel for the rival parties are heard on the question of admission so also on final disposal.

(3.) Learned counsel for the petitioner Shri Bramhanand Pandey does not press the challenge to the charge-sheet and restricts his submissions qua the order of grant of sanction for prosecution vide Annexure P/2 issued by the State Government.