Madhya Pradesh High Court
Smt. Maya Devi vs The State Of Madhya Pradesh on 23 August, 2022
Author: Anand Pathak
Bench: Anand Pathak
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR MCRC No. 38911 of 2022 (SMT. MAYA DEVI AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 23-08-2022 Shri D.S.Kushwah, learned counsel for the applicant.
Shri BPS Chauhan, learned PP for the State. Shri D.R.Mahore, learned counsel for the complainant. Within two months of marriage, daughter-in-law of applicants committed suicide.
According to counsel for complainant, immediately after marriage because of harassment meted out, Panchayat of Community was constituted for resolution of dispute.
Counsel for the complainant is directed to file additional documents and / or affidavit in support of submissions.
List in the next week.
(ANAND PATHAK) JUDGE JPS/-
JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, PRAKASH st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c763 3f4cfb9e38ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193 780D8357, SOLANKI serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8 C01433EBD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2022.08.24 09:58:17 +05'30'