Munesh Singh Rathore vs The State Of Madhya Pradesh
2021 Latest Caselaw 3593 MP

1 CRA-2612-2015 The High Court Of Madhya Pradesh CRA-2612-2015 (MUNESH SINGH RATHORE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 23-07-2021 Heard through Video Conferencing.

Shri J.K. Dehariya, learned counsel for the appellants. Shri A. Rajeshwar Rao, learned Government Advocate for the State submits that the communication has been received from the appellant that she has no objection if the custody of the child is given to her brother and that the

child will be completing six years in the month of November, 2021. He prays for time to file a copy of the said communication alongwith the judgment of Supreme Court on which he is placing reliance upon.

List in the next week as prayed.

                                         (PRAKASH SHRIVASTAVA)                                    (VISHAL DHAGAT)
                                                JUDGE                                                    JUDGE


                                      mohsin




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Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.07.24 11:37:56 IST