Mohd. Ammar vs The State Of Madhya Pradesh
2024 Latest Caselaw 14540 MP

Madhya Pradesh High Court

Mohd. Ammar vs The State Of Madhya Pradesh on 16 May, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                     MCRC No. 19534 of 2024
                                   (MOHD. AMMAR AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 16-05-2024
                                  Shri Shreyash Pandit - Advocate for petitioner.

                                  Shri Santosh Yadav - Dy. Govt. Advocate for respondent-State.

Counsel appearing for petitioner submitted that no offence under Section 377 of IPC is made out against petitioner in view judgment passed by Coordinate Bench of this Court in the case of Manish Sahu Vs. State of

Madhya Pradesh & Anr. reported in 2024 SCC OnLine MP 2603 . It is submitted that family members of the petitioner were roped in for committing offences. There is only marital dispute between parties and to make offence serious in nature, allegations under Section 377 of IPC is made against petitioner.

2. Issue notice to respondents on payment of PF within seven days. Notices be made returnable within four weeks.

3. Till next date of hearing, further proceedings in S.T.No.150/2023

before 10th Additional District and Sessions Judge, Bhopal shall remain stayed.

4. List this matter after four weeks.

5. Certified copy as per rules.

(VISHAL DHAGAT) JUDGE

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