Mr. Vikas Yadav vs Mrs. Shreya Choubey
2022 Latest Caselaw 3445 MP

                                                                             1
                                                The High Court Of Madhya Pradesh
                                                         MCC No. 1905 of 2021
                                                               (MR. VIKAS YADAV Vs MRS. SHREYA CHOUBEY)

                                     Indore, Dated : 10-03-2022
                                            Shri Surya Patil, learned counsel for the Petitioner .

                                            Ms. Pranjali Pandya, counsel for the respondent.

Learned counsel for the respondent opposed the application by submitting that as per the judgment delivered by Allahabad High Court in the case of Durga Prasad Vs. Family Court, Bareilly reported in 1998(4) RCR (criminal) 844, present petition under section 24 of C.P.C is not maintainable.

During course of the argument, learned counsel for the applicant seeks to withdraw present MCC with a liberty to file afresh application under section 407 of Cr.P.C With the liberty as prayed for, present MCC is dismissed as withdrawn. CC as per rules.

(ANIL VERMA) JUDGE

amol

Signature Not Verified SAN

Digitally signed by AMOL N MAHANAG Date: 2022.03.12 10:28:07 PST