RAMSEVAK Vs. STATE OF M.P. AND ANOTHER

JUDGEMENT

(1.) Learned counsel for the petitioner has placed reliance on communication dated 27.03.2018 sent by SDO(P) Ambah, district Morena, in reference to some communication dated 15.03.2018 made by the office of the Additional Advocate General, Gwalior. Learned counsel for the petitioner has taken pains to explain requirement of this statement by placing reliance on different orders dated 19.01.2018 and 14.03.2018 passed by this High Court.

(2.) Order dated 19.01.2018 reads as under:-

(3.) This case was listed on 24.01.2018 when Mr. Devendra Choubey, Public Prosecutor, had sought time to make compliance of order dated 19.01.2018. Then, this case was listed on 20th February, 2018, when Public Prosecutor Shri Promod Pachauri had sought for and was granted two weeks time. Thereafter, this case was listed on 09.03.2018, when it was noted that there is no compliance of order dated 19.01.2018 and since no compliance was made, Dy.SP., Headquarters Morena, was directed to remain present before the Court on the next date to explain as to why compliance of the order dated 19.01.2018 has been made. Case was directed to be listed on 14th April, 2018.