KULDEEP KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) By this petition preferred under Sec. 482 of the Cr.P.C. the petitioners have challenged the order dtd. 17/3/2023 passed by the Court below declining permission to them to engage a new counsel.

(3.) It is submitted by the counsel for the petitioners that the earlier engaged counsel of the petitioners has refused to give them the No Objection Certificate for engaging a new counsel hence an application was filed before the Court for grant of permission to engage a new counsel. Along with the application the Vakalatnama of all the petitioners and their affidavits were also filed. If the earlier counsel has refused to give No Objection Certificate to the petitioners, they ought not to have been forced by the Court to obtain such No Objection Certificate from him.