SHAIKH NASEEM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is heard finally.

(2.) The petitioner by way of filing this writ petition under Article 226 of the Constitution of India has prayed for the following reliefs :-

(3.) Learned counsel for the petitioner has relied on a single Bench decision of this Court Bench at Gwalior passed in W.P. No. 7583/2014 (s) (Shivpal Bhadoriya and Ors. v. State of M.P. and Ors.) Learned Panel Lawyer appearing for the respondents/State has conceded that the present matter is similar to the aforesaid Writ Petition No. 7583/2014 (s).