Hari Pritwani @ Hari Mama vs The State Of Madhya Pradesh
2022 Latest Caselaw 608 MP

                                                                       1                               CRA-8009-2021
                                            The High Court Of Madhya Pradesh
                                                     CRA No. 8009 of 2021
                                           (HARI PRITWANI @ HARI MAMA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 12-01-2022
                                           Heard through Video Conferencing.

                                           Mr. Nitin Dubey, learned counsel for the appellants.
                                           Ms. Seema Jaiswal, learned Panel Lawyer for the respondent/State.

In view of the judgment passed by the trial Court I.A. No.155/2022 is allowed. The appellant shall implead the prosecutrix as respondent No.2 in this case within a day. Thereafter the State shall serve the notice of

presentation of this case before this Court on the newly added respondent No.2.

List the case on 14.01.2022.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.01.12 17:54:44 IST