Smt. Radha Bai vs The State Of Madhya Pradesh
2021 Latest Caselaw 2739 MP

                                                          1                                WA-1723-2019
                               The High Court Of Madhya Pradesh
                                          WA-1723-2019
                                   (SMT. RADHA BAI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      2
                      Jabalpur, Dated : 26-06-2021
                             Heard through Video Conferencing.
                             Mr. Subodh Kathar, Advocate for the appellant.
                             Mr.    Bramhadatt       Singh,    Government       Advocate        for   the
                      respondents/State.

Learned counsel for the appellant submits that the impugned order

passed by the learned Single Bench is contrary to the Division Bench judgment of Indore Bench of this Court in WA-674-2019 (Smt. Surma vs. State of M.P. & others) dated 16.09.2019.

He is directed to place a copy of said judgment on record. List the matter after two weeks.

                             (MOHAMMAD RAFIQ)                                         (ANIL VERMA)
                              CHIEF JUSTICE                                                JUDGE


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Date: 2021.06.26
16:36:53 IST