Sarika Sen vs The State Of Madhya Pradesh
2024 Latest Caselaw 15577 MP

Madhya Pradesh High Court

Sarika Sen vs The State Of Madhya Pradesh on 24 May, 2024

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         WP No. 9589 of 2024
                                     (SARIKA SEN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 24-05-2024
                                  Shri Dinesh Upadhyaya - Advocate for the petitioner.

                                  Shri K.S.Baghel - Govt. Advocate for the respondents/State.

Respondent no.5 is present in person.

Since this matter pertains to grant of protection in the light of judgment passed by the Supreme Court in the case of Lata Singh Vs. State of U.P. ,

reported in (2006) 5 SCC 475 and the father of the girl is appearing in person, therefore, the live streaming was stopped.

Respondent no.5 prays for and is granted a day's time to file his reply. As prayed, list on 27.5.2024.

The case shall be taken up at 2.15 PM irrespective of the serial no. at which it might be listed in the cause list.

(G.S. AHLUWALIA) JUDGE

HS