LAWS(MPH)-2019-3-28

SHARILAL PATEL Vs. STATE OF MADHYA PRADESH

Decided On March 25, 2019
Sharilal Patel Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Learned counsel for the petitioners has submitted that the present matter is squarely covered by the decision rendered in WP No.1515/2019 (Ramkripal Singh Vs. State of M.P. & Others) on 28.01.2019 passed by a Co-ordinate Bench of this Court.

(2.) Learned GA appearing for the respondents has also conceded to the same.

(3.) In Ramkripal Singh Vs. State of M.P. and Others (supra), it has been held that:-