Pramod Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 12723 MP

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                        WP No. 19534 of 2023
                                          (PRAMOD SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 07-08-2023
                                    Shri Akhand Pratap Singh-Advocate for petitioner.

                                    Shri Rajesh Shukla-AAG for respondent/State.

Let factum of verification of statement made by learned counsel for petitioner that corpus-Ms. Kajal Meena staying in One Stop Center, Morena/respondent No.4 is willing to live with petitioner who though was convicted by judgment dated 10/06/2023 passed by Special Judge (POCSO) in

Special Case No.239/2020 but has been extended benefit benefit of suspension of sentence by this Court vide order dated 19/07/2023 (Annexure P/5) in Cr.A. No.7840/2023 (I.A. No.10834/2023) as earlier he had solemnized marriage with missing corpus.

List the case after two weeks.

Let a typed copy of this order be supplied to Shri Rajesh Shukla, learned Additional Advocate General for onwards transmission and official use.

                             (ROHIT ARYA)                                    (DEEPAK KUMAR AGARWAL)
                                JUDGE                                                  JUDGE

                          (Dubey)




Signature Not Verified
Signed by: SUNEEL DUBEY
Signing time: 8/8/2023
12:45:30 PM