Ramkaran Verma vs The State Of Madhya Pradesh
2021 Latest Caselaw 4760 MP

                                                   1                       MCRC-16872-2021
              The High Court Of Madhya Pradesh
                        MCRC-16872-2021
                         (RAMKARAN VERMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

 2
 Gwalior, Dated : 26-08-2021

         Shri Rajeev Sharma, learned counsel for the petitioner.
         Ms. Upendri Singh, learned PL for the respondent/State.

Heard on admission and I.A.No.9661/2021 through physical hearing.

It is the submission of learned counsel for the petitioner that

petitioner is facing trial over the allegation that prosecutrix and petitioner shared emotional and physical proximity for 6 years and thereafter she levelled the allegation that petitioner committed rape on false pretext of marriage. He relied upon the judgments of Apex Court in the matter of Pramod Suryabhan Pawar Vs. State of Maharashtra and others, AIR 2019 SC 4010 and Dr. Dhruvvaram Murlidhar Sonar Vs. State of Maharashtra and others, AIR 2019 SC 327.

Issue notice to respondent No.2 on payment of process fee within

three working days by RAD mode, returnable within three weeks.

Till next date of hearing, proceedings of Special Case No.55/2020 pending before Special Judge (Atrocities), Gwalior shall remain stayed.

List along with M.Cr.C.No.4589/2020 on 14-09-2021.

(ANAND PATHAK) JUDGE

Anil* Digitally signed by ANIL KUMAR

ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

CHAURASIY COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

A 2.5.4.20=8512f40a1a9eaa50b6802d068b 51dae27e84c266b09d283f0799e67cdc7 df50f, cn=ANIL KUMAR CHAURASIYA Date: 2021.08.27 15:05:30 -07'00'