Madhya Pradesh High Court
Mrs. Shail Sengar vs The State Of Madhya Pradesh on 5 December, 2022
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MCRC No. 44330 of 2022
(MRS. SHAIL SENGAR AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 05-12-2022
Shri Raja Sharma and Shri Pradhuman Singh, learned counsel for the
applicants.
Shri PPS Bajeeta, learned PP for respondents No. 1 to 3 /State.
Shri Akram Khan on behalf of Shri Anil Mishra, Advocate for complainant/respondent No. 4.
Counsel for the respondent No. 4 sought time.
As prayed list in the next week alongwith M.Cr.C.No. 41243/2019 and W.P.No.9878/2018.
(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=287738d30aabaeda9b10cecdf179cec86 5c7633f4cfb9e38ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB 2193780D8357, SOLANKI serialNumber=8D6BC1C9FCE36623D0BD6B8072 A2D8C01433EBD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2022.12.06 09:42:57 +05'30'