Rajeev Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 1717 MP

                                                                             1                              MCRC-21175-2021
                                                The High Court Of Madhya Pradesh
                                                          MCRC-21175-2021
                                                             (RAJEEV JAIN Vs THE STATE OF MADHYA PRADESH)

                                         1
                                         Jabalpur, Dated : 30-04-2021
                                               Heard through Video Conferencing.
                                               Shri Nitin Jain, learned counsel for the applicant.
                                               Shri Akhilendra Singh, learned Government Advocate for the
                                         respondent/State.

Shri A.K. Yadav, learned counsel for the objector.

Learned counsel for the complainant submits that complainant has already taken divorce from her previous husband.

Learned counsel for the complainant seeks time to file the copy of judgments.

As a last, opportunity time is granted to the learned counsel for the complainant.

List the matter in the next week.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

R

Signature Not Verified SAN

Digitally signed by ROSHNI SINGH PATEL Date: 2021.04.30 16:18:06 IST