Smt. Rohisha Lalwani vs The State Of Madhya Pradesh
2021 Latest Caselaw 2916 MP

                                        1                        MCRC-30452-2021
          The High Court Of Madhya Pradesh
                    MCRC-30452-2021
           (SMT. ROHISHA LALWANI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Indore, Dated : 01-07-2021
        Heard through Video Conferencing.
        Ms. Rekha Shrivastava, learned counsel for the applicant.
        Shri Palash Choudhary, learned Panel Advocate for respondent/State.

Learned counsel for the applicant submits that respondents No.2, 3 and 4 were granted conditional bail u/s.438 of the Cr.P.C. that they shall

appear before the Investigating Officer and participate in the mediation proceedings, but till today, they have neither appeared before the Investigating Officer nor participated in the mediation proceedings.

On payment of P.F. within three days, issue notice to respondents No.2 to 4 returnable within four weeks.

Meanwhile, learned Panel Advocate for respondent/State is directed instructions from the Investigating Officer as to whether any notice u/s. u/s. 41 of the Cr.P.C. was issued to the respondents No.2 to 4 in the light of judgment passed by apex Court in the case of Arnesh Kumar V/s. State of

Bihar : (2014) 8 SCC 273.

(VIVEK RUSIA) JUDGE

Alok

Digitally signed by ALOK GARGAV Date: 2021.07.01 16:59:32 +05'30'