Mohan Singh Meena vs State Of Mp
2021 Latest Caselaw 2907 MP

                                              1                              CRA-1175-2021
                    The High Court Of Madhya Pradesh
                               CRA-1175-2021
                             (MOHAN SINGH MEENA AND OTHERS Vs STATE OF MP)

     2
     Gwalior, Dated : 01-07-2021
                   Heard through Video Conferencing.
                   Shri Manoj Kumar Mishra, learned counsel for appellant.
                   Shri Rajesh Shukla, leanred Dy.A.G. for respondent/State.

After arguing for a while, it transpired that the incident took place sometime in 2003 and the age of co-appellant Seema Bai in the impugned

judgment is shown as 35 years. It is thus to be ascertained whether age of co- appellant Seema Bai is 45 years or more and therefore, the benefit of temporary suspension on the ground of age alone in terms of order passed on 10.05.2021 in WP 9320/2021 (PIL) [In Reference (Suo Motu) Vs. The State of M.P. & ors.] at Principal Seat Jabalpur, can be extended or not ?

State counsel is directed to seek instructions in the matter as regards age of appellant Seema Bai.

Registry is also directed to bring the record made available from the trial Court in PDF.

List in the next week.

            (SHEEL NAGU)                                 (DEEPAK KUMAR AGARWAL)
               JUDGE                                                  JUDGE


   ojha

YOGENDRA OJHA
2021.07.02
17:02:26 +05'30'