Smt. Apeksha vs The State Of Madhya Pradesh
2022 Latest Caselaw 5966 MP

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               IN THE HIGH COURT OF MADHYA PRADESH
                             AT INDORE
                              MCRC No. 15535 of 2022
           (SMT. APEKSHA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 22-04-2022
       Shri Paresh Joshi, learned counsel for the applicants.

       Shri Kamal Kumar Tiwari, learned Govt. Advocate for respondent/State.

Let copy of this M.Cr.C. be served to Shri Padmanabh Saxena, Advocate who has filed his Vakalatnama on behalf of respondent No.2 in connected M.Cr.C. No.35492/2021. Shri Saxena is directed to file his Vakalatnama in this case also.

Learned counsel for the applicants submits that although in this case this Court has

directed not to take coercive action against the petitioners, the proceedings pending before the Court below be stayed as the case is fixed for framing of charges.

The present petition has been filed for quashment of the FIR and learned counsel for the applicant is relying on three judgments of apex Court reported in (2010) 7 SCC 667 : Preeti Gupta V/s. State of Jharkhand; (2018) 10 SCC 472 : Rajesh Sharma V/s. State U.P.; and Cr. Appeal No.195/2022 (Kahkashan Kausar @ Sonam V/s. State of Bihar, decided on 8.2.20220. The applicants are free to cite those judgments before the court below at the time of framing of the charges.

List after summer vacation.

(VIVEK RUSIA) JUDGE Alok Digitally signed by ALOK GARGAV Date: 2022.04.22 18:05:56 +05'30'