Madhya Pradesh High Court
Pawan Samadhiya vs Shyam Babu Sharma on 25 February, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCC-82-2021
The High Court Of Madhya Pradesh
MCC-82-2021
(PAWAN SAMADHIYA Vs SHYAM BABU SHARMA AND OTHERS)
3
Gwalior, Dated : 25-02-2021
Shri Chetan Kanungo, counsel for the petitioner.
Shri Atul Sharma, PL for the respondent/State.
Being aggrieved against the order dated 12.10.2020 passed by 6th MACT, Shivpuri in MACC No.500002/2014, present petition has been filed under order 44 Rule 1 of CPC seeking leave of the court to prosecute the petitioner as indigent person.
Perused the impugned order of learned MACT. Considering the facts and circumstances, sufficient ground is made out for grant of leave to appeal and permission is hereby granted to prosecute the petitioner as an indigent person.
This petition stands allowed and disposed of. Let accompany memo of Misc. appeal be registered as Misc. Appeal and thereafter, issue notice to the respondents on payment of process fee within seven working days by RAD as well as ordinary mode, returnable within four weeks.
List the Misc. appeal thereafter for admission in due course.
RAM KUMAR (VISHAL MISHRA) JUDGE SHARMA 2021.02.26 10:38:29 +05'30' Rks