Madhya Pradesh High Court
Smt Vandana Lodhi (Rajpoot) vs The State Of Madhya Pradesh on 5 May, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 21368 of 2022
(SMT VANDANA LODHI (RAJPOOT) AND OTHERS Vs THE STATE OF MADHYA PRADESH)
Dated : 05-05-2022
Shri Anoop Kumar Saxena, learned counsel for the applicant.
Shri Ved Prakash Tiwari, learned Government Advocate for the respondent/State.
Learned Government Advocate prays for time to verify whether any NCR was registered by the deceased herself on 24.03.2022, stating therein that she is having problem of stammering while speaking, as a result, she had dispute with her husband when he had threatened her of not keeping her in the house.
Let this fact be verified by the learned Government Advocate. List this case on 10.05.2022.
(VIVEK AGARWAL)
JUDGE
AT
Signature
SAN Not
Verified
Digitally signed by
APARNA TIWARI
Date: 2022.05.06
17:38:10 IST