Madhya Pradesh High Court
Asharam Rithoriya vs The State Of Madhya Pradesh Thr on 14 February, 2019
1 MCRC-5014-2018
The High Court Of Madhya Pradesh
MCRC-5014-2018
(ASHARAM RITHORIYA Vs THE STATE OF MADHYA PRADESH THR)
7
Gwalior, Dated : 14-02-2019
Shri Arvind Kumar Dwivedi, learned counsel for the petitioners.
Shri Varun Kaushik, learned Public Prosecutor for respondent
No.1/State.
Shri Vijay Sundaram, learned counsel for respondent No.2. Heard on I.A. No. 666/2019, which is an application for stay of the pending proceedings.
Learned counsel for the petitioners submitted that the case is at the stage of recording of the evidence before the trial court, hence, if the proceedings are not stayed then purpose of filing this petition shall render frustrated.
Learned counsel for respondent No.2 has opposed the prayer and prayed for rejection of the application.
In the interest of justice, it is directed that the trial court made proceed with the trial but shall not pronounce final order/judgment till the final disposal of this petition.
Learned Public Prosecutor for respondent No.1/State prays for and is granted time to file reply as well as to produce the case dairy.
Prayer is allowed.
List this case on 20/02/2019.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE PRINCEE BARAIYA 2019.02.15 10:50:04 -08'00' Pj'S/-