Vidhi Ka Ullanghan Karne Wala ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 3767 MP

THE HIGH COURT OF MADHYA PRADESH CRR No.1219/2021 (VIDHI KA ULLANGHAN KARNE WALA BALAK VS. STATE OF M.P.)

Through Video Conferencing

Gwalior, Dated : 30/07/2021

Shri Sushil Goswami, learned counsel for the applicant.

Shri R.K.Awasthi, learned counsel for the State.

This repeat criminal revision under Section 102 of the

Juvenile Justice (Care and Protection of Children) Act, 2015 has been

filed on the ground that the prosecutrix and her parents have turned

hostile.

Accordingly, in the light of judgment passed by Supreme Court

in the case of Hemudan Nanbha Gadhvi vs. State of Gujarat,

passed on 28.09.2018 in Criminal Appeal No.913/2016, the counsel

for the State is directed to obtain the DNA test report.

List this case in the week commencing 16/08/2021.

                                                                      (G.S. Ahluwalia)
Pj'S/-                                                                      Judge
         PRINCEE BARAIYA
         2021.07.31
         10:23:13 -07'00'