Deepak Agrawal vs The State Of Madhya Pradesh
2023 Latest Caselaw 7365 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                      MCRC No. 33919 of 2022
                                 (DEEPAK AGRAWAL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 04-05-2023
                                 Shri Mahesh Puri and Shri Rajesh Goswami, learned counsel for the

                          petitioners.
                                 Shri Dinesh Savita, learned Public Prosecutor for the respondent

No.1/State.

None for the respondent No.2 despite served. It is the submission of the learned counsel for the petitioners that

petitioner No.1 and respondent No.2 entered into the wedlock but due to incompatibility between the two, divorce has been taken by the respondent No.1 although ex parte by filing an application under Section 13 of Hindu Marriage Act at Family Court, Ludhiana and divorce decree vide judgment dated 24.01.2011 was obtained. Thereafter, matter travelled to High Court at the instance of respondent No.2 but she suffered there.

It is further submitted that it is the case of false implication because police filed Khatma report initially against the petitioners but learned Magistrate has taken cognizance, therefore, petitioners are facing prosecution.

In absence of learned counsel for the respondent No.2, matter is placed in the month of July, 2023 for further orders.

Till next date of hearing, proceedings in the case RCT No.5247/2011 pending before the Judicial Magistrate First Class, Gwalior shall remain stayed.

C.C. as per rules.

Signature Not Verified Signed by: RASHID KHAN Signing time: 04-May-23 6:53:11 PM

(ANAND PATHAK) JUDGE Rashid

Signature Not Verified Signed by: RASHID KHAN Signing time: 04-May-23 6:53:11 PM