Citation : 2021 Latest Caselaw 2530 MP
Judgement Date : 18 June, 2021
1 MCRC-29548-2021
The High Court Of Madhya Pradesh
MCRC-29548-2021
(SHABBIR KHAN Vs STATE OF MP)
1
Gwalior, Dated : 18-06-2021
Shri Ram Kishore Sharma, learned counsel for the applicant.
Shri Nitin Goyal, learned PL for the respondent/State.
Prosecutrix and her father are present through Video Conferencing. Heard through Video Conferencing.
When learned counsel for the State as well as the prosecutrix and her
father narrated the course of events and raised their objection for grant of bail, looking to the conduct of applicant, in the opinion of this Court no case for grant of bail is made out.
At this stage, prosecutrix referred the fact that two brothers of applicant are causing embarrassment and harassment to the prosecutrix and her family.
Considering the submissions and the judgment of Apex Court in the case of Aparna Bhat Vs. State of M.P., 2021 SCC Online 230 , learned counsel for the State is directed to look into the matter and ensure the safety
and security of prosecutrix and her family members.
At this juncture, learned counsel for the applicant seeks withdrawal of this application with liberty to renew the prayer after statement of material prosecution witnesses including the prosecutrix and her parents.
Prayer accepted.
Application is missed as withdrawn with liberty as aforesaid.
(ANAND PATHAK) JUDGE
JPS/-
Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA
JAI PRAKASH PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya
SOLANKI Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179c ec865c7633f4cfb9e38ce14fcbb05b9522a, cn=JAI PRAKASH SOLANKI Date: 2021.06.21 12:11:43 +05'30'
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