Madhya Pradesh High Court
Gaurav Yadav Thr. Natural Guardian ... vs The State Of Madhya Pradesh on 5 July, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 CRR-1403-2021
The High Court Of Madhya Pradesh
CRR-1403-2021
(GAURAV YADAV THR. NATURAL GUARDIAN (FATHER) AWDHESH YADAV Vs THE STATE OF MADHYA
PRADESH)
2
Gwalior, Dated : 05-07-2021
Heard through Video Conferencing.
Shri Nitin Agarwal, counsel for the revisionist.
Shri Manish Nayak, Panel Lawyer for the respondent/State.
Shri Suresh Agarwal, counsel for the complainant.
Heard on I.A. No.20081/2021, an application under Section 301(2) of Cr.P.C. for permitting the learned counsel for the complainant to assist the State counsel.
For the reasons mentioned in the application, the same is allowed and the counsel for the complainant is permitted to assist the State Counsel.
Counsel for the revisionist prays for and is granted a day's time to file affidavit of the father of the petitioner in support of the report filed by the authorities to the effect that he is willing to take the custody of the child and will take utmost care of the child.
List the case tomorrow i.e. 6.7.2021.
(VISHAL MISHRA) JUDGE Van SMT VANDANA VERMA 2021.07.05 17:58:17
-07'00'