Radheshyam Keer vs The State Of Madhya Pradesh
2023 Latest Caselaw 8172 MP

Citation : 2023 Latest Caselaw 8172 MP
Judgement Date : 29 May, 2023

Madhya Pradesh High Court

Radheshyam Keer vs The State Of Madhya Pradesh on 29 May, 2023

Author: Subodh Abhyankar

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      MCRC No. 22866 of 2023
                                       (RADHESHYAM KEER Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 29-05-2023
                                  Shri Rashmendra Suryavanshi - Advocate for the applicant.

                                  Shri Hemant Sharma - Govt. Advocate for the respondent / State

Case diary is not available.

Learned GA is directed to produce the case diary before this court on the next date of hearing.

Considering the fact that present applicant is a soldier in Indian Army and the complainant earlier also, had lodged report against some other persons at Crime no. 50/2018, which has resulted in acquittal vide judgment dated 04/09/2019, wherein the prosecutrix had not supported the case; a copy of which has also been placed on record, it is directed that till the next date of hearing, no coercive action shall be taken against the applicant.

List the matter in the next week. CC as per rules.

(SUBODH ABHYANKAR) V. JUDGE

amol

Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 30-05-2023 11:41:07