Smt.Sunita Katre vs The State Of Madhya Pradesh
2021 Latest Caselaw 6222 MP

1 WP-8857-2021 The High Court Of Madhya Pradesh WP-8857-2021 (SMT.SUNITA KATRE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 29-09-2021 Heard through Video Conferencing. Shri Praveen Kumar Pandey, learned counsel for the petitioner. Shri Akshay Pawar, learned Panel Lawyer for the State has raised a preliminary objection that in view of the judgment of the Supreme Court in the matter of M. Subramaniam and another Vs. S. Janaki and another,

(2020) 16 SCC 728, the writ petition seeking a direction to register the FIR is not maintainable.

Learned counsel for the petitioner, at this stage, seeks permission to withdraw the writ petition with liberty to avail the other remedies which are available under the provisions of Cr.P.C.

The prayer is allowed.

Accordingly, the writ petition is dismissed as withdrawn with the liberty as prayed.

(PRAKASH SHRIVASTAVA) JUDGE

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Signature Not Verified SAN

Digitally signed by SATEESH KUMAR SEN Date: 2021.09.29 15:20:14 IST