Smt. Mahima Bisen vs The State Of Madhya Pradesh
2025 Latest Caselaw 6325 MP

Madhya Pradesh High Court

Smt. Mahima Bisen vs The State Of Madhya Pradesh on 20 August, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

          NEUTRAL CITATION NO. 2025:MPHC-JBP:39361




                                                                1                            WP-19670-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                  ON THE 20th OF AUGUST, 2025
                                                WRIT PETITION No. 19670 of 2025
                                                 SMT. MAHIMA BISEN
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                             Shri S.K. Mishra - Advocate for the petitioner.
                             Shri Arnav Tiwari - Panel Lawyer for the respondents/State.

                                                                    ORDER

After arguing at length, when confronted with the fact that petitioner is having remedy to approach the concerning Magistrate in terms of Section 156(3) of the Cr.P.C/Section 175(3) of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, learned counsel for the petitioner prays for withdrawal of this petition with liberty to approach the concerning Magistrate for redressal of his grievances in terms of Section 156(3) of the Cr.P.C/Section 175(3) of the Bharatiya Nagarik Suraksha Sanhita (BNSS),

2023 and in the light of judgments passed by the Hon'ble Supreme Court in the cases of Sakri Basu vs. State of U.P and others reported in (2008) 2 SCC 409 , Sudhir Bhaskar Rao Tambe vs. Hemant Yashwant Dhage and Others reported in 2016 (6) SCC 277 and M. Subramanium vs. S. Jakari reported in (2020) 6 SCALE 204 and Vinubhai Haribhai Malaviya vs The State of Gujarat reported in (2019) 17 SCC 1 .

Prayer is allowed.

NEUTRAL CITATION NO. 2025:MPHC-JBP:39361

2 WP-19670-2025 Accordingly, the petition is dismissed as withdrawn , with liberty as prayed for.

(VISHAL MISHRA) JUDGE

Shbhnkr