Mohd. Haneef vs The State Of Madhya Pradesh
2023 Latest Caselaw 5579 MP

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                                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                                    AT JABALPUR
                                                                      MCRC No. 9474 of 2022
                                                   (MOHD. HANEEF AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                        Dated : 05-04-2023
                                                  Ms. Sakshi Bhardwaj - Advocate for applicants.

                                                  Shri Nitin Gupta - Deputy Government Advocate for the respondent -

State.

Ms. Sakshi Bharadwaj, learned counsel for applicants has not gone through the basic judgments of Hon'ble Supreme Court in M/s Neeharika,

Infrastructure Pvt. Ltd. Vs. State of Maharashtra and others, Criminal Appeal No.330 of 2021, so also in the case of State of Haryana and others Vs. Ch. Bhajanlal & ors., AIR 1992 SC 604, on the aspect of quashing of FIR. She is authorised of these two judgments in case of M/s Neeharika, Infrastructure Pvt. Ltd. (supra) and State of Haryana and others Vs. Ch. Bhajanlal (supra) . She prays for and is granted seven days' time to argue the case after reading of aforesaid these two judgments of Hon'ble Supreme Court or any other judgments, if she so desires.

On her request, case is adjourned.

List this case after a week, with a view to facilitate Ms. Bharadwaj to advance her arguments.

(VIVEK AGARWAL) JUDGE

A.Praj.

Signature Not Verified SAN

Digitally signed by ASHWANI PRAJAPATI Date: 2023.04.05 19:22:07 IST