Veeran Alias Devi Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 3190 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 4857 of 2018
                                   (VEERAN ALIAS DEVI SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                         Dated : 21-02-2023
                                 Shri Manish Datt - Senior Advocate with Shri Siddharth Datt -

                         Advocate for the appellant.
                                 Shri Pramod Pandey - Government Advocate for the respondent/State.

During the course of hearing, learned senior counsel placed reliance on I.A.No.2949 of 2019, an application filed under Section 391 of the Cr.P.C. He

further apprised the Court that although a counter case was registered but parties have entered into a compromise in the said case.

On a question being raised from the Bench, learned counsel prays for and is granted two weeks' time to apprise the Court whether that compromise deals with the house in question for which quarrel had taken place.

The judgment of counter case be placed on record.

List the matter after two weeks.

                            (SUJOY PAUL)                                      (DWARKA DHISH BANSAL)
                               JUDGE                                                 JUDGE

                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
2/22/2023 2:25:08 PM