SOMESH AGRAWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Instant petition is preferred by petitioners under Article 226 of Constitution of India seeking following reliefs :-

(2.) Heard Shri Naman Nagrath, Senior Advocate with Shri Anvesh Shrivastava, Advocate for the petitioner. Shri Prashant Singh, Advocate General along with Shri H.S. Ruprah, Additional Advocate General, Shri Amit Seth, Additional Advocate General, Shri B.D. Singh, Deputy Advocate General for the respondent/State. Shri Sandeep Kumar Shukla, Advocate for respondent No.3. Shri Vikram Johri, Advocate for the respondent No.6. Ms. Avani Bansal, Advocate for the intervener.

(3.) Short facts sufficient for disposal of present writ petition are :-