Smt. Priya Majare vs The State Of Madhya Pradesh
2021 Latest Caselaw 3402 MP

                                                                                 1                              CRA-1842-2021
                                                  The High Court Of Madhya Pradesh
                                                             CRA-1842-2021
                                                     (SMT. PRIYA MAJARE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                        11
                                        Jabalpur, Dated : 16-07-2021
                                                 Heard through Video Conferencing.
                                                 Shri Arubendra Singh Parihar, learned counsel for the appellant.
                                                 Shri   Satyapal      Chadhar,       learned   Public    Prosecutor   for   the
                                        respondent/State.

This case has been registered under the provisions of Scheduled

Castes and Scheduled Tribes (Prevention of Atrocities) Act and Protection of Children from Sexual Offences Act, 2012.

In view of the judgment rendered in Pramod Yadav vs State of M.P. : Criminal Appeal No.5189/2020 decided on 22.04.2021, the learned counsel for the appellant prays for a week's time to take necessary steps.

Prayer is granted.

List after a week.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.07.16 18:27:40 IST