SUKHPAL SING Vs. STATE OF M P

JUDGEMENT

(1.) SHRI H. N. Upadhyaya, Cousel for the petitioner.

(2.) SHRI Arvind Dadawat, Additional Government Advocate, for the State.

(3.) A return has come on behalf of respondent No. 4 and other respondents Nos. 1 and 2, are duly served. We have considered it proper, therefore, to dispose if finally this petition on merit. This view we have taken to avoid protraction of the proceedings as interim relief is prayed and there is substantial merit in the prayer.