Narasha Bai vs The State Of Madhya Pradesh
2023 Latest Caselaw 3148 MP

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                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                             ON THE 21 st OF FEBRUARY, 2023
                                              WRIT PETITION No. 3841 of 2023

                          BETWEEN:-
                          NARASHA BAI W/O MANOJ KUMAR, AGED ABOUT 29
                          YE A R S , OCCUPATION: ANGANWADI WOKER, R/O
                          VILLAGE NARAI KA PURA, JOURA, DISTRICT MORENA
                          (MADHYA PRADESH)

                                                                                            .....PETITIONER
                          (BY SHRI V.K. SAHU - ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH, THROUGH
                                PRINCIPAL SECRETARY, VALLABH BHAWAN,
                                BHOPAL (MADHYA PRADESH)

                          2.    SUPERINTENDENT   OF     POLICE, DISTRICT
                                MORENA (MADHYA PRADESH)

                          3.    STATION HOUSE OFFICER, POLICE STATION,
                                A M B A H DISTRICT, MORENA    (MADHYA
                                PRADESH)

                                                                                         .....RESPONDENTS
                          (BY SHRI JITESH SHARMA - GOVERNMENT ADVOCATE )

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                               ORDER

At the outset learned counsel for the petitioner submits that this petition is squarely covered by decision of Coordinate Bench of this Court in the matter of Smt. Kushum Bai vs. State of M.P. passed in W.P. No. 618/2022 dated 13th of June, 2022, whereby on the similar set of facts the Coordinate Bench of this

Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 22-Feb-23 6:10:30 PM

Court had relegated the party to avail the statutory remedy available to them before the concerning Magistrate under Sections 200 and 156 (3) of Cr.P.C. He prays that similar directions may be issued and liberty may be granted.

Learned Government Advocate has no objection if such liberty is granted and the petitioner is directed to approach the concerned Magistrate for availing the statutory remedy available to him under the law.

Prayer so made by the counsel for the petitioner to dispose off the matter in the light of the judgment passed by this Court in the W.P. No.618/2022 on 13th of June, 2023 is acceded to and the petition is disposed of with liberty to the petitioner to avail the statutory remedy available to him under the law.

E-copy/Certified copy as per rules/directions.

(MILIND RAMESH PHADKE) JUDGE Chandni

Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 22-Feb-23 6:10:30 PM