Jitendra Khare vs The State Of Madhya Pradesh
2021 Latest Caselaw 452 MP

                                                               1                         MCRC-34603-2018
                                 The High Court Of Madhya Pradesh
                                           MCRC-34603-2018
                                     (JITENDRA KHARE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      8
                      Jabalpur, Dated : 03-03-2021
                                Shri Sankalp Kochar, Advocate for the applicant.
                                Shri Nishant Yadav, Panel Lawyer for the respondent- State.

T he applicant has filed this petition under Section 482 of Cr.P.C. invoking inherent powers by this Court, against the order dated 14.7.2015 passed by JMFC Panna (MP) in Complaint Case No.753/2015, whereby

direction was given to register the offence under Sections 183, 193, 211, 120- B/34 of IPC against the applicant.

At the request of learned counsel for the applicant, list this matter in the week commencing 15.3.2021, along with Cr.R.No.4168/ I n the meanwhile, it is directed that proceedings in Complaint Case No.753/2015, registered against the applicant by JMFC Panna, for offence under Sections 183, 193, 211, 120-B/34 of IPC, may go on, but final judgment shall not be passed.

Certified copy as per rules.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

A.Praj.

Signature
 SAN      Not
Verified

Digitally signed by
ASHWANI
PRAJAPATI
Date: 2021.03.03
17:50:36 IST