NAWAB KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under S.482 of Cr.P.c./S.528 of BNSS has been filed seeking the following relief(s):-

(2.) Counsel for applicant has relied upon the judgment passed by Full Bench of this Court in the case of Shersingh Vs. State of M.P. (1989 MPLJ 116) and pleaded that application under S.482 of Cr.P.C. for the aforesaid purpose is maintainable. Counsel for applicant has also relied upon judgment passed by Division Bench of this Court in the case of Hanumandas Baba @ Hemraj @ Guru Nathuram Vs. State of M.P. and another decided on 17/12/2009 in M.Cr.C. No.49602/2019.

(3.) Heard, learned counsel for applicant.