Madhya Pradesh High Court
Victim X W/O Rumkani vs The State Of Madhya Pradesh Home ... on 27 March, 2023
Author: Vivek Rusia
Bench: Vivek Rusia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 3877 of 2023
(VICTIM X W/O RUMKANI Vs THE STATE OF MADHYA PRADESH HOME DEPARTMENT AND OTHERS)
Dated : 27-03-2023
Shri Nitin Singh Bhati, Government Advocate for the respondent/ State.
As per reply, blood sample / DNA sample of male working in the hospital and NGO has been taken and sent to F.S.L., Rau on 24.02.2023 but the report has not been received till date. This is a very serious matter. Therefore, Joint Director, FSL, Rau is directed to submit a report within a period of one week forthwith to the C.S.P., Vijay Nagar, Indore. Thereafter, she will proceed with the investigation. Samples of other students and employees were also sent on 15.03.2022.
List on 13.04.2023 to submit report.
Vide Adhisuchna No. 8/2023, issued by Working Secretary Ms. Geeta Shukla of State Bar Council of M.P. called upon all the Associations of Advocate/Advocates that the enrolled Advocates shall abstain from the Court proceedings on 27.3.2023. It appears that in pursuant to above call, none of the Advocates who signed the Vakalatnama has appeared today in this case.
Earlier, vide communication dated 20.3.2023, the Chairman of State Bar Council of M.P. informed Hon'ble the Chief Justice that the scheme relating to disposal of 25 identified cases in every quarter is not withdrawn by 22.3.2023, all the lawyers in the State of M.P. in collectively protest would abstain from judicial work w.e.f 23.3.2023.
The Division Bench-I of this Court has registered suo moto Public Interest Litigation [In reference (suo moto) V/s. Chairman, State Bar Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 28-03-2023 18:21:53 2 Council of M.P. & others (W.P. No.7295/2023)) and issued directions on 24.3.2023 to all the Advocates to attend the Courts. As per directions No. (i),
(ii) & (iii) in Para 18 of order dated 24.3.2023 in the aforesaid writ petition, the Registry of this Bench is directed to register contempt case separately against the following contemners and issue notice to them :
Applicant's Advocate :
1. Shri Lucky Jain
2. Shri Nimesh Pathak
3. Shri Shubham Tanwar
4. Shri Abhijeet Pandey
5. Shri Pawan Sharma
6. Shri Krishnakant Modi
7. Shri Niraj Parmar
8. Shri Rohan Verma
9. Shri Kaushal Bhadange
Respondent/s' Advocate :
The notices be made returnable within 4 weeks. List the contempt petition immediately after 4 weeks.
(VIVEK RUSIA) JUDGE vindesh Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 28-03-2023 18:21:53