Nikita Pandey vs The State Of Madhya Pradesh
2023 Latest Caselaw 14809 MP

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                                IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                          ON THE 8 th OF SEPTEMBER, 2023
                                           WRIT PETITION No. 2819 of 2023

                           BETWEEN:-
                           NIKITA PANDEY W/O PRATIK PANDEY, AGED ABOUT 29
                           YE A R S , OCCUPATION: HOUSE WIFE R/O SHARDA
                           NAGAR VFJ ROAD P.S. RANJHI (MADHYA PRADESH)

                                                                            .....PETITIONER
                           (NONE FOR THE PETITIONER)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THORUGH ITS
                                 SECRETARY DEPARTMENT HOME VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    SUPERINTENDENT     OF  POLICE  JABALPUR
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                           3.    S.H.O. POLICE STATION MADAN      MAHAL
                                 JABALPUR (MADHYA PRADESH)

                           4.    S.H.O. MAHILA THANA JABALPUR DISTRICT
                                 JABALPUR (MADHYA PRADESH)

                           5.    SMT. MAYA CONSTABLE POLICE STATION
                                 MAHILA THANA JABALPUR (MADHYA PRADESH)

                           6.    PRATIK PANDEY S/O RAMESH PANDEY, AGED
                                 ABOUT 34 YEARS, R/O VILLAGE SAROULI P.S.
                                 MAJHGAWA    TAHSIL   SIHORA   DISTRICT
                                 JABALPUR (MADHYA PRADESH)

                           7.    RAMESH PANDEY S/O NOT KNOWN, AGED ABOUT
                                 58    YEARS, R/O VILLAGE SAROULI P.S.
                                 MAJHGAWAN     TAHSIL   SIHORA  DISTRICT
                                 JABALPUR (MADHYA PRADESH)

                           8.    KRISHNA PANDEY W/O RAMESH PANDEY, AGED
                                 ABOUT 57 YEARS, R/O VILLAGE SAROULI P.S.
Signature Not Verified
Signed by: PUSHPENDRA
PATEL
Signing time: 08-09-2023
18:47:52
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                                 MAJHGAWA    TAHSIL   SIHORA               DISTRICT
                                 JABALPUR (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (SHRI AMIT SHARMA - GOVERNMENT                    ADVOCATE       FOR    THE
                           RESPONDENTS NO.1 TO 4-STATE)

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                               ORDER

None for the petitioner.

This petition is filed seeking setting aside of the ex-parte impugned order dated 25.11.2022 (Annexure P-1) passed by the learned First Additional Principal Judge, Family Court, Jabalpur in RCSHM/806/2019 and to remand the

matter.

Appeal is provided under Section 19 of the Family Courts Act, 1894 against the judgment and decree of the Family Court, therefore, this writ petition is not maintainable. Petitioner is relegated to avail the remedy of appeal as provided in the statute.

In above terms, this writ petition is dismissed as not maintainable.

(VIVEK AGARWAL) JUDGE pp

Signature Not Verified Signed by: PUSHPENDRA PATEL Signing time: 08-09-2023 18:47:52