Prabhakant Vaishnav vs State Of Chhattisgarh
2022 Latest Caselaw 7441 Chatt

                T OHIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                             MCRCA No. 1683 of 2022
1) Prabhakant Vaishnav S/o Late Prayag Das Vaishnav Aged About 68 Years.
2) Smt. Sunita Vaishnav W/o Prabhakant Vaishnav Aged About 64 Years
   Both R/o Singapur City, Mahoba Bazar , District Raipur Chhattisgarh.
                                                                              ---- Applicants
                                        Versus
• State Of Chhattisgarh Through Police Station Kurud, District Dhamtari, Chhattisgarh.
                                                                            ---- Respondent

09.12.2022 Mr. K.P.S. Gandhi, counsel for the applicants.

Mr. Adil Minhaj, G. A. for the State/respondent.

State counsel submits that diary is not available.

Let the diary be called.

Learned counsel for the applicants submits that applicants are

father-in-law and mother-in-law of the complainant, therefore, in view

of the judgment of the Apex Court in the case of Kahkashan Kausar @

Sonam & Ors. Vs. State of Bihar & Ors reported in 2022 LiveLaw (SC)

141, protection may be granted to them.

State counsel, however, seeks time to file reply, if any.

As prayed by the State counsel, list this case in the Next week.

However, in view of the submission made by counsel for the

applicants and in light of judgment of the Apex Court in the case of

Kahkashan Kausar @ Sonam (Supra), it is directed that no coercive

steps shall be taken against the applicants till the next date of hearing.

Sd/-

Sd/-

(Sachin Singh Rajput) Judge

Parul