VINOD KUMAR JHARIA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) Vide impugned order 188 days between August 2005 to April 2006, the period during which petitioner remained unauthorized absence has been treated as dies non.

(3.) Appointed as Assistant District Prosecution Officer in 1996, services of the petitioner was placed with State Economic Offence Investigation Bureau, unit at Rewa in 2005 (4.8.2005).