B.P. Dubey vs The State Of Madhya Pradesh
2021 Latest Caselaw 7972 MP

                                                                           1                              MCRC-58339-2021
                                                The High Court Of Madhya Pradesh
                                                        MCRC No. 58339 of 2021
                                                            (B.P. DUBEY Vs THE STATE OF MADHYA PRADESH)

                                     1
                                     Jabalpur, Dated : 29-11-2021
                                               Shri Mahendra Pateriya, learned counsel for the applicant.
                                               Shri Abhayraj Singh Chouhan, learned Panel Lawyer for the
                                     respondent/State.

Heard on admission, as well as on I.A. No. 21002/2021, which is an application for stay.

Learned counsel for the applicant submits that the Additional District & Sessions Judge, Damoh (M.P.) has made certain adverse remarks against the present applicant in para 47 of the impugned judgment dated 29.10.2021 passed in S.t. No. 121/2018 (Annexure A-1) without giving any opportunity of hearing. It is further submitted that in similar matter M.Cr.C. No. 40122/2021 (Virendra Bahadur Singh Vs. The State of M.P.) this Court has already granted stay.

Considering the aforesaid submissions, issue notice to the respondent on payment of process fee within 7 working days by both modes returnable

within six weeks.

Till the next date of hearing, further proceeding as mentioned in para 47 of the impugned judgment dated 29.10.2021 (Annexure A-1) shall remain stayed.

C.c. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2021.11.29 17:04:51 IST