Citation : 2023 Latest Caselaw 1174 MP
Judgement Date : 19 January, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 4344 of 2022
(SMT. GANGA BAI SAHU AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 19-01-2023
Ms. Arti Namdeo - Advocate for applicants.
Shri K.S. Patel - Panel Lawyer for State.
Heard on admission.
Looking to the allegations against the respondent Nos.2 and 3, it is
directed that notices be issued to them on payment of process fee within seven
working days by both the modes.
Also heard on I.A.No.1307/2022.
In the light of principle laid down in Randheer Singh Vs. The State of U.P. & Ors. reported in LL 2021 SC 574 Criminal Appeal No.932 of 2021, judgment dated September 02, 2021, as well as considering the principle laid down by the Co-ordinate Bench of this Court in M.Cr.C.No.11592/2021 (Aabid Hussain Vs State of M.P. 7 others) and M.Cr.C.No.61027/2021 (Vijay Dandotiya Vs. State of M.P.& others) , a s an interim measure, it is directed that till the next date of hearing, the further proceedings in Criminal
Case No.832/2014 pending before the J.M.F.C., Pipariya Camp, Pachmarhi, District Hoshangabad shall remain stayed.
It is made clear that this order shall continue maximum upto a period of three months from today and I.A. No.1307/2022 shall be considered afresh on merits after hearing the respondents.
Signature Not Verified Case diary is not available. It be called. SAN
Digitally signed by NITESH PANDEY List the matter after four weeks.
Date: 2023.01.20 17:04:17 IST
(SMT. ANJULI PALO) JUDGE Nitesh
Signature Not Verified SAN
Digitally signed by NITESH PANDEY Date: 2023.01.20 17:04:17 IST
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