Madhya Pradesh High Court
Pappu @ Vardhman Mehta vs State Of M.P. on 4 March, 2021
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 MCRC-4805-2021
The High Court Of Madhya Pradesh
MCRC-4805-2021
(PAPPU @ VARDHMAN MEHTA Vs STATE OF M.P. AND OTHERS)
1
Indore, Dated : 04-03-2021
Mr. G.K. Patidar, learned counsel for the applicant.
Mr. Rajwardhan Gawde, learned Panel Lawyer for the non-applicant/State.
Submissions were made through Video Conferencing.
Matter was listed for consideration on IA No.661/2021 which is an application
for interim relief wherein further proceedings of trial have been sought to be
stayed on the ground that the prosecutrix has stated nothing against the applicant
under her statement recorded under Section 164 of Cr.P.C.
Learned Panel Lawyer for the State submits that he is not having the case-diary
and also not possession of aforesaid document.
In the absence of statement of prosecutrix interim relief cannot be granted at this
juncture.
Office is directed to place the same on record.
Matter be listed for consideration on the question of interim relief on
01/04/2021.
(SHAILENDRA SHUKLA) JUDGE Aiyer Digitally signed by Jagdishan Aiyer Date: 2021.03.04 17:25:58 +05'30'