SUSHIL KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Parties through their counsel.

(2.) Learned counsel for the parties have fairly stated before this Court that that an identical writ petition has already been decided i.e. Writ Petition No. 5706/2017 (Praveen Patidar v. Public Health and Family Welfare Department and Others) and therefore, no further adjudication is required in the matter. Paragraphs No. 2 to 14 of the Judgment delivered in the case of Praveen Patidar on 22/03/2018 reads as under:-

(3.) In light of the aforesaid judgment, present petition also stands disposed of. The judgment delivered in the case of "Praveen Patidar" (supra) shall be applicable mutatis-mutandis in the present case also.