SHOUKAT SAEED Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE petitioner has filed this petition under Article 226 of the Constitution of India for issuing appropriate writ against the authorities of the respondents for following reliefs:

(3.) IN the course of arguments on admission, in view of the provisions of Section 156(3) read with Sections 190,200 and 202 of the Code of Criminal Procedure, on making certain query from the petitioner's counsel regarding entertainability of this petition under Article 226 of the Constitution of India on account of availability of the alternative forum under the above mentioned provision to raise the question raised in this petition, on which petitioner's counsel submits that on earlier occasion in the identical circumstances taking into consideration the decision of the Apex Court in the matter of Lalita Kumari Vs. Government of U.P. reported in 2013(5) M.P.H.T. 336(SC), some orders have been passed. In such premise after making some arguments on facts of the matter, petitioner's counsel prayed for admission and allowing this petition.