Victim X vs The State Of Madhya Pradesh
2024 Latest Caselaw 4712 MP

Madhya Pradesh High Court

Victim X vs The State Of Madhya Pradesh on 17 February, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       MCRC No. 6278 of 2024
                                           (VICTIM X Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 17-02-2024
                                  Shri Rajendra Kumar Trivedi, learned counsel for the Petitioner .

                                  Ms. Nisha Jaiswal Pl appearing on behalf of Advocate General.
                                  Heard on admission.
                                  On payment of process fee within seven working days, notices be issued
                          to respondents, returnable within four weeks.

Also heard on interim relief.

Counsel for the petitioner submits that the the examination of witness could not be done properly because she is a minor girl and she was going to her mother again and again.

Till the next date of hearing, the learned trial Court concerned shall not passed the final judgment.

List thereafter alongwith the service report. Certified copy, as per rules.

(PREM NARAYAN SINGH) JUDGE

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