Divya Mishra vs The State Of Madhya Pradesh
2021 Latest Caselaw 8143 MP

                                                                      1                           MCRC-59090-2021
                                            The High Court Of Madhya Pradesh
                                                    MCRC No. 59090 of 2021
                                                (DIVYA MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                   Jabalpur, Dated : 02-12-2021
                                         Shri Rajkamal Chaturvedi, Advocate for the applicant.

                                         Shri K.S. Patel, P.L. for the State.
                                         Heard on the question of admission.
                                         Issue notice to the respondents No.2 to 4 on payment of process fee

within a week by ordinary as well as RAD mode, returnable within four

weeks.

Also heard on I.A. No.21320/2021, an application for stay. As an interim measure, the proceedings of Criminal Case No.749/2014 pending before the JMFC, Churhat, District Sidhi may go on; however, no final judgment shall be passed till further orders.

List after four weeks Certified copy/e-copy as per rules/directions.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2021.12.03 14:59:22 IST