MANOJ VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been preferred under Section under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 having being aggrieved by an order dated 17/6/2014 passed by the writ court in Writ Petition No.2902/2014 (Manoj Verma Vs. State of M.P. & others).

(2.) The facts leading to filing the appeal may be summarized as under:-

(3.) The learned writ court while examining all the factors of the case in the light of the decision of the Division Bench of this court in the case of Arun Prakash Yadav Vs. State of M.P. & others 2013(3) MPLJ 508 came to hold as under:-