Shahida Bee vs The State Of Madhya Pradesh
2021 Latest Caselaw 4375 MP

                                                                          1                              MCRC-40614-2021
                            The High Court Of Madhya Pradesh
                                      MCRC-40614-2021
                                                          (SHAHIDA BEE Vs THE STATE OF MADHYA PRADESH)

      1
      Indore, Dated : 16-08-2021
                       Heard through Video Conferencing.
                       Shri Sujeet Deshmukh, learned counsel for the applicant.
                       Shri Mukesh Sharma, learned panel lawyer for the respondent/State.

Shri Vinay Puranik, learned counsel for the Objector. The applicant has filed a copy of the judgment dated 26.10.2016

passed by the Civil Judge, Class-I, Kannod District Dewas whereby the suit filed by the Firoj Bee and Anwar has been dismissed and thereafter, all the complaints made regarding forgery etc. Counsel appearing for the objector- Firoja Bee submits that he has no knowledge about the dismissal of the civil suit. The copy of the civil suit has been filed as Annexure-A/6 along with this bail application.

Let complete a complete set of bail application along with Annexures be supplied to the Objector during the course of the day.

Firoja Bee is directed to file an affidavit.

Meanwhile no coercive action be taken against the applicant. List on 26.08.2021.

Certified copy as per rules.

(VIVEK RUSIA) JUDGE

ajit

AJIT Digitally signed by AJIT KAMALASANAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001,

KAMALAS st=Madhya Pradesh, 2.5.4.20=156c9cedca1b74d671db9f220a5e3ed6c ba241effad892107d95ef0a1afc55b4, pseudonym=CFDFD9C36711CA738F527A5D61A 1EE901C09EF29,

ANAN serialNumber=7F0BEE2D78BD57DA058F3247441 C87E7E0817FB61F5E2ABCAEE63CAAA7B3B9FF, cn=AJIT KAMALASANAN Date: 2021.08.16 14:24:30 +05'30'