Shraddha Rathore vs Reena Pawar
2024 Latest Caselaw 21522 MP

Madhya Pradesh High Court

Shraddha Rathore vs Reena Pawar on 7 August, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

1 CRR-3700-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 3700 of 2024 (SHRADDHA RATHORE Vs REENA PAWAR )

Dated : 07-08-2024 Shri Amit Dave-Advocate for the applicant.

Heard on I.A.No.18883/2024, an application under Rule 48 of Chapter X of M. P. High Court Rules for exemption from surrender.

On due consideration and considering Rule 48 of Chapter X of M.P. High Court Rules and the law laid down by Hon'ble Apex Court in the case

o f Daulat Singh vs. State of Madhya Pradesh, order dated 30.07.2024 (Special Leave Petition (Criminal) No.20900/2024 arising out of judgment and order dated 25.01.2024 in CRLR No.4402/2022) , I.A.No.18883/2024 for exemption from surrender is dismissed.

Applicant is directed to surrender before the trial Court for undergoing the sentence within two weeks from today.

List on 27.08.2024.

(DINESH KUMAR PALIWAL) JUDGE

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