Sachin vs Shrimati Ritu Khatri
2024 Latest Caselaw 16487 MP

Madhya Pradesh High Court

Sachin vs Shrimati Ritu Khatri on 31 May, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                    CRR No. 2030 of 2024
                                                   (SACHIN Vs SHRIMATI RITU KHATRI)

                         Dated : 31-05-2024
                               Smt. Nirmala Nayak - Advocate for applicant.

                               Shri    Santosh    Yadav          -   Deputy   Government    Advocate    for
                         respondent/State.

Applicant has filed I.A. No. 13049/2024 for modification of order dated 13.05.2024.

2. It is submitted by counsel for the applicant that in para 8 of said order, it is not clarified how FDR is to be deposited before the Court. Clarification is sought regarding this.

3. Heard the counsel for the parties.

4. Considering ambiguity in para 8 of order dated 13.05.2024, it is ordered that applicant will deposit an FDR of Rs. 1,00,000/- in name of applicant before the trial Court. Instructions be given to bank for automatic renewal of FDR till pendency of case. Said FDR shall be subjected to final judgment which will be passed in criminal revision.

5. Para 8 of order dated 13.05.2024 is modified to aforesaid extent.

6. I.A. No. 13049/2024 is disposed off.

(VISHAL DHAGAT) JUDGE

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