SANDHYA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This intra Court appeal takes exception to order dtd. 1/2/2023 passed in W.P. No. 2268 of 2023 whereby learned Single Judge has issued notices to the respondents and granted limited conditional interim protection to the appellant.

(2.) The appellant is aggrieved to the extent learned Single Judge has declined to grant interim protection against the direction to register the first information report (FIR).

(3.) The relevant facts are that appellant/petitioner was a Surpanch till 2020. The specified authority/CEO, Jila Panchayat Satna (respondent No.3) passed an order dtd. 2/1/2023 whereby a recovery was imposed on the petitioner and in addition, the CEO Janpad Panchayat Maihar was directed to lodge a FIR against the petitioner and the other persons concerned.