Madhya Pradesh High Court
Anil Saket vs The State Of M.P. on 7 September, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 42926 of 2022 (ANIL SAKET Vs THE STATE OF M.P. AND OTHERS) Dated : 07-09-2022 Shri Amanulla Usmani, learned counsel for the the applicant.
Shri Manoj Kushwaha, learned counsel for the Objector. Shri Pramod Thakre, learned Government Advocate for the State informed that case diary is not available.
Let the case diary be called for in connection with Crime No.214/2022 registered at Police Station-Badera Maihar, District-Satna (MP) under Sections 376(3), 376(2)(f), 506 of the IPC and Sections 3/4, 5n/6 of the POCSO Act.
List the matter after two weeks.
(VISHAL DHAGAT) JUDGE shabana SHABANA ANSARI Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=4bc06f2e678b75148b60bb7947ee9ffc5ed27ef1f43a5d4d93d2d13dda510735, pseudonym=B646F86821C200C9792A53984F1D0790135DE39A, serialNumber=8A5E15A33816E651B4DB52BF3225281EF6C191F68E5EBE90A6E101CF42422711, cn=SHABANA ANSARI Date: 2022.09.07 14:38:19 +05'30'