MANGAL SINGH @ MANGU Vs. STATE OF M P

JUDGEMENT

(1.) THE Division Bench of this Court by order dated 21.10.2013 referred the matter for constitution of a larger bench under Rule 8 (1), Chapter IV of High Court of Madhya Pradesh Rules, 2008 (hereinafter referred to as the "2008 Rules"). Following substantial questions of law were referred for decision by a larger bench : -

(2.) IN turn, by the administrative order of Hon'ble Chief Justice, dated 27.11.2013, this matter is directed to be placed before me for third opinion.

(3.) MRS . Sangita Pachauri, learned Deputy Government Advocate, supported the aforesaid contentions advanced by Shri Prashant Sharma.