Bhupendra Singh Rajawat vs Smt. Ranjeeta Rajawat
2022 Latest Caselaw 6425 MP

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                                        High Court of Madhya Pradesh, Jabalpur
                                                    Bench at Indore
                                           Criminal Revision No.527/2022
                               Indore, Dated 28.04.2022
                                     Shri Vinay Puranik, learned counsel for the petitioners.
                                     Heard on the question of admission and IA No.2431/2022, an
                               application for stay on execution of order dated 24.10.2019.
                                     This criminal revision has been filed by the petitioners under
                               Section 397 read with Section 401 of Criminal Procedure Code,
                               1973 against order dated 04.12.2021 (Annexure P/1) passed by the
                               learned 6th Additional Sessions Judge, Indore, District Indore (MP)
                               in Criminal Appeal No.11/2020 affirming the judgment dated
                               24.10.2019 (Annexure P/2) passed by learned Judicial Magistrate
                               First Class, Indore District Indore (MP) in Domestic Violence Case
                               No.69/2013.
                                     Let notice be issued to the respondent (s) on payment of

Process Fee (PF) within a period of one week, returnable within a further period of six weeks time.

Looking to the decision rendered by the Rajasthan High Court in the case of Gyan Chand v. Smt. Rekha reported in 2010 (91) AIC 517, the operation of the impugned order (s) shall remain stayed till the next date of hearing.

C. c. as per rules.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2022.04.28 18:31:14 +05'30'