MUKESH PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicants have filed this petition under Sec. 528 of the Bhartiya Nargik Suraksha Sanhita, 2023 for quashing of the order 16/12/2021 passed by the Judicial Magistrate First Class, Hanumana District Rewa.

(2.) Learned counsel for the applicants draws attention of this Court towards the order dtd. 18/2/2022 by which stay has been granted to applicants. Court in its order dtd. 18/2/2022 has held as under:-

(3.) It is submitted by him that said order be made final and petition be allowed.