Haseena Khatun vs Mohd. Shakil
2022 Latest Caselaw 6751 MP

                                                                     1
                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                             CRA No. 2076 of 2012
                                                     (HASEENA KHATUN Vs MOHD. SHAKIL AND OTHERS)

                                Dated : 05-05-2022
                                      Smt. Alka Singh, learned counsel for the appellant.

                                      Shri Sanjeev Kumar Singh, learned counsel for respondent nos. 1 to 6.

Shri A. N. Gupta,learned Government Advocate for the respondent no.7/State.

Learned counsel for the parties are heard. I have gone through the evidence of witnesses available on the file of trial

Court and the impugned judgment passed by learned JMFC and the Appellate Court i.e. 7th ASJ, Rewa.

Prima facie this appeal seems to be arguable. Hence, admitted for final hearing.

List this case for final hearing in due course.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified SAN

Digitally signed by BIJU BABY Date: 2022.05.07 11:06:58 IST