Mahendra Lariya vs The State Of Madhya Pradesh
2021 Latest Caselaw 5955 MP

Citation : 2021 Latest Caselaw 5955 MP
Judgement Date : 23 September, 2021

Madhya Pradesh High Court

Mahendra Lariya vs The State Of Madhya Pradesh on 23 September, 2021

Author: Rajendra Kumar Srivastava

                                                                              1                           MCRC-40713-2021
                                                   The High Court Of Madhya Pradesh
                                                             MCRC-40713-2021
                                                            (MAHENDRA LARIYA Vs THE STATE OF MADHYA PRADESH)

                                        1
                                        Jabalpur, Dated : 23-09-2021
                                                  Heard through Video Conferencing.
                                                  Shri Pramod Singh Tomar, Advocate for the applicant.
                                                  Shri Anuj Singh, Panel Lawyer for the respondent No. 1-State, on

advance copy.

Learned counsel for the applicant submits that he has removed all the

defaults pointed out by the office.

It appears from the record that no judgment or order is passed on merits, so petition is maintainable.

Learned Panel Lawyer prays for and is granted time to file reply and also enquire into the status of Khatma No.45/2016 dated 31.2.2016, with regard to Crime No.89/2015, registered at Police Station Motinagar, District Sagar (MP), for offence punishable under Section 420, 34 of IPC.

List this matter after two weeks. List this matter after three weeks.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

A.Praj.

Signature Not Verified SAN

Digitally signed by ASHWANI PRAJAPATI Date: 2021.09.23 17:19:36 IST