Azhar Uddin vs The State Of Madhya Pradesh
2022 Latest Caselaw 3810 MP

Citation : 2022 Latest Caselaw 3810 MP
Judgement Date : 16 March, 2022

Madhya Pradesh High Court

Azhar Uddin vs The State Of Madhya Pradesh on 16 March, 2022

Author: Anjuli Palo

                                                                          1
                                        IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                    CRR No. 968 of 2022
                                                     (AZHAR UDDIN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Dated : 16-03-2022
                                             Mr. Lalji Kushwaha, learned counsel for the applicant.
                                             Mr. J.K. Lodhi, learned Panel Lawyer for the State.

                                             Issue notice to respondent No.2 by both modes on payment of process fee

within seven working days.

In the light of the judgment passed in the case of Sayna Bee Vs. Ishar Ahmad, (2019) CriLJ 3128, it is directed that the further proceedings of order

dated 16.12.2021 passed by Judicial Magistrate First Class, Bhopal in Criminal complaint R.T. No.16699/2021 shall remain stayed for a period of 45 days.

It is made clear that after appearance of the respondents, this order may be recalled.

List this case after four weeks.

(SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2022.03.16 17:56:23 IST