Tikaram Nayak vs The State Of Madhya Pradesh
2022 Latest Caselaw 15059 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        MCRC No. 49829 of 2022
                                               (TIKARAM NAYAK Vs THE STATE OF MADHYA PRADESH)

                           Dated : 16-11-2022
                                   Shri Ajay Gupta, learned Senior Counsel with Shri Rajeev Mishra, learned

                           counsel for the applicant.
                                   Shri S. K. Yadav, learned Dy. Govt. Advocate for respondent/ State.

Heard on I.A. No.19665/2022, an application for grant of stay. Operation of para 63 of judgment passed in S.T. No.104/2016 (State of M.P. Vs. Sanjay Kol and others) on 8.9.2022 by 1st ASJ to the Court of 1st

Additional Judge, Panna/ Special Judge, SC/ST (Prevention of Atrocities) Act is stayed till further orders.

I.A. No.19665/2022 is disposed of accordingly. Learned counsel for the State is directed to prepare the brief and argue this matter properly on the next date of hearing.

List this case after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 11/17/2022 12:30:08 PM