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Sapna Ahiwasi vs The State Of Madhya Pradesh
2023 Latest Caselaw 17967 MP

Citation : 2023 Latest Caselaw 17967 MP
Judgement Date : 27 October, 2023

Madhya Pradesh High Court
Sapna Ahiwasi vs The State Of Madhya Pradesh on 27 October, 2023
Author: Sheel Nagu
                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                       MCRC No. 47293 of 2023
                                                (SAPNA AHIWASI Vs THE STATE OF MADHYA PRADESH)

                           Dated : 27-10-2023
                                     Shri Jasneet Singh Hora - Advocate for the applicant.

                                     The challenge in this petition is to the framing of charge dated
                           11.03.2022, to the extent of alleging the offence punishable under Section 13(1)
                           (b) read with Section 13(2) of the Prevention of Corruption Act by relying upon
                           the judgment of the Coordinate Bench of this Court, Bench at Gwalior, in the

                           case of Radheshyam Gupta vs. State of M.P. and another rendered in
                           Criminal Revision No.1666/2021 on 06.04.2022.
                           2.          It is informed by learned counsel for the petitioner that the aforesaid
                           judgment of the Coordinate Bench has been upheld by Hon'ble The Apex Court
                           by dismissing Special Leave to Appeal (Crl.) No.8540/2022 preferred by the
                           State on 07.02.2023, vide Annexure-P/5 but while doing so the question of law
                           has been kept open.
                           3.           The copy of the petition has been served on Shri Satyam Agrawal,
                           Advocate for the respondent, whose name is not reflected in the cause list.

4. List the matter in the next week on the question of admission so also on interim relief prayed in I.A. No.24961/2023. Registry is directed to mention the name of Shri Satyam Agrawal in the cause list as Advocate for respondent.

                                (SHEEL NAGU)                                                     (HIRDESH)
                                   JUDGE                                                           JUDGE

                           Priya.P




Signature Not Verified
Signed by: PRIYANKA
PITHAWE

Signing time: 10/30/2023 5:38:13 PM

 
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