ANIL KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 56/2026 filed by complainant for deferment of hearing on the ground that immediately after serving the notice of this petition, he has been arrested therefore, he could not give instructions to his Counsel.

(2.) It is one of the stands of the petitioner that a perpetual warrant of arrest has already been issued against the complainant in some other case and inspite of that he went to police station to lodge FIR but he was not arrested.

(3.) Shri Vivek Khedkar, Additional Advocate General submits that he has filed the compliance report i.e. Document No.54 of 2026 to show that notices of the writ petition along with a copy of the writ petition has been served on all the five complainants. It was also submitted by Shri Vivek Khedkar, Additional Advocate General that since, an old perpetual warrant of arrest was pending against the complainant, therefore, in execution of the same, he has been arrested.