Madhya Pradesh High Court
Vishnu Goyal vs Praveen Kumar Dutta on 7 April, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 MCRC-18057-2021
The High Court Of Madhya Pradesh
MCRC-18057-2021
(VISHNU GOYAL Vs PRAVEEN KUMAR DUTTA)
1
Gwalior, Dated : 07-04-2021
Shri Bhagwan Raj Pandey, learned counsel for the Petitioner .
Shri Ravindra Kushwah, learned Panel lawyer for the respondent/State.
Heard on the question of admission as well as on I.A. No. 10399/2021, an application for stay.
Issue notice on the question of admission as well as on I.A. No. 10399/2021 to the respondents on payment of process fee by RAD mode within seven working days. Notice be made returnable within four weeks.
Learned counsel for the petitioner submits that the complaint case bearing U.N.C.R. No. 201/2018 is pending before the Judicial Magistrate First Class, Vidisha for recording of the evidence under section 200 & 202 of Cr.P.C. In such circumstances, the matter cannot be heard finally at this stage.
In the meanwhile, till next date of hearing, effect and operation of impugned order dated 12/03/2021 (Annexure P/1) shall remain stayed.
Certified copy as per rules.
(S. A. DHARMADHIKARI) JUDGE Durgekar Digitally signed by SANJAY N SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF DURGEKA MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb584e R 1b0b1d3a3616b3e020c6aff92108af ad476190e841, cn=SANJAY N DURGEKAR Date: 2021.04.07 19:50:40 +05'30'