Madhya Pradesh High Court
Bank Of Baroda Through Its Authorised ... vs Sumit K. Parwani on 14 February, 2025
1 MCRC-1063-2025 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 1063 of 2025 (BANK OF BARODA THROUGH ITS AUTHORISED SIGNATORY MRS. PRERNA SINGHAI Vs SUMIT K. PARWANI AND OTHERS ) Dated : 14-02-2025 Shri Raghvendra Singh Solanki - advocate for the petitioner is present.
Counsel for the petitioner stated that he filed application before the learned Magistrate under Section 156(3) Cr.P.C., which was dismissed in default and petitioner preferred criminal revision before the District Court in MJC-R No.44/2024 and the same is dismissed by District Judge, challenging the order of District Court, he filed petition under Section 482 Cr.P.C.
How this M.Cr.C. is maintainable explain it on the next date of hearing.
List on 24/03/2025.
(DUPPALA VENKATA RAMANA) JUDGE Aiyer Signature Not Verified Signed by: JAGADISHAN AIYER Signing time: 14-02-2025 18:45:20