Smt. Pramila Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 8573 MP

Citation : 2021 Latest Caselaw 8573 MP
Judgement Date : 9 December, 2021

Madhya Pradesh High Court

Smt. Pramila Singh vs The State Of Madhya Pradesh on 9 December, 2021

Author: Sanjay Dwivedi

                                      1                            MCRC-2634-2021
           The High Court Of Madhya Pradesh
                    MCRC No. 2634 of 2021
             (SMT. PRAMILA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 09-12-2021
        Shri Jitendra Kumar Tiwari, learned counsel for the petitioner.

        Shri Prakash Gupta, learned Panel Lawyer for the respondent/State.

The counsel for the petitioner is given time to examine the judgment of the Supreme Court whereby it has been held that after initiation of confiscation proceeding no Court can release the vehicle during the pendency

of case.

List this matter in the next week.

(SANJAY DWIVEDI) JUDGE

ac/-

ANIL CHOUDHARY 2021.12.10 10:37:24 +05'30'

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