Shubham Katakwar vs Smt. Surbhi Katakwar
2024 Latest Caselaw 3839 MP

Madhya Pradesh High Court

Shubham Katakwar vs Smt. Surbhi Katakwar on 8 February, 2024

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     MCRC No. 11075 of 2017
                                             (PUSHPA KATAKWAR AND OTHERS Vs SURBHI KATAKWAR)

                                                           MCRC/20872/2016
                          Dated : 08-02-2024
                                  Shri Anil Khare - Senior Advocate assisted by Shri A.J. Mathew -

                          Advocate for the petitioners.
                                  Shri Anurag Gohil - Advocate for the respondent.

Learned senior counsel with reference to the objection raised by the

learned counsel for the respondent in respect of maintainability of petition under Section 482 of Cr.P.C., submits that the view expressed by the learned Single Judge is Per-incuriam in view of Full Bench judgment of Bombay High Court and also the order passed by the Co-ordinate Bench at Indore. However, the learned senior counsel for the petitioner seeks time to file an appropriate application with the liberty to press his contention that the petition under Section 482 of Cr.P.C is also maintainable.

Interim relief, if any, granted earlier shall continue till the next date of hearing.

List this case after two weeks.

(RAJ MOHAN SINGH) JUDGE

Vin**