Pradeep Soni vs The State Of Madhya Pradesh
2024 Latest Caselaw 5551 MP

Madhya Pradesh High Court

Pradeep Soni vs The State Of Madhya Pradesh on 22 February, 2024

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       MCRC No. 312 of 2024
                                               (PRADEEP SONI Vs THE STATE OF MADHYA PRADESH)

                          Dated : 22-02-2024
                                  Shri Prahalad Choudhary - Advocate for the petitioner.

                                  Shri Vivek Lakhera - Panel Lawyer for the respondent/State.

Learned counsel for the petitioner submits that the application dated 24th July, 2017 filed by the petitioner before the Bank has already been allowed and placed on record by the trial Court. The petitioner wanted to prove its

execution, however summoning of the concerned Bank Officials with the help of Section 311 of Cr.P.C., has been declined without assigning any cogent reason. Learned counsel for the petitioner with reference to the law laid by the Hon'ble Apex Court in the case of Rajaram Prasad Yadav Vs. State of Bihar and another Criminal Appeal No.830/2013 (SLP (Cri.) No.2400/2011) decided on 04.07.2013 submits that the case of the petitioner squarely falls under the guidelines framed in the aforesaid judgment.

Issue notice to the respondent on payment of process fee within seven working days by RAD mode.

Notice be made returanble within four weeks. Till next date of hearing passing of the final order by the trial Court shall remain stayed.

(RAJ MOHAN SINGH) JUDGE

Vin**