RAGHAVENDRA SINGH BHADORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners have filed this petition against the order of suspension dt. 13.1.2014 (Annexure P/1).

(3.) IN regard to petitioners No. 3 and 4, the anticipatory bail has been granted to them by this court vide order dt. 1.4.2014 in M.Cr.C. No. 1703/2014 (Chitresh Garg and others Vs. State of M.P.) and they are not required in any other offence.