Madhya Pradesh High Court
Jitendra @ Pulli Jat vs The State Of Madhya Pradesh on 16 June, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-14657-2020
The High Court Of Madhya Pradesh
MCRC-14657-2020
(JITENDRA @ PULLI JAT Vs THE STATE OF MADHYA PRADESH)
5
Gwalior, Dated : 16-06-2020
Shri Pradeep Katare, learned counsel for the applicant.
Shri Ranjeet Khanvilkar, learned Panel Lawyer for the respondent/State.
Matter is heard through Video Conferencing. Learned counsel for the applicant submits that marriage of the present applicant is scheduled on 28.06.2020. Despite order of this Court, verification report about the factum of marriage has not been received.
Learned Panel Lawyer for the State prays for time for submission of verification report.
Learned counsel for the applicant further submitted that no case is made-out against the present applicant under Sections 363 & 366 of IPC. As per prosecution, there is no evidence against the present applicant with regard to his involvement in the crime.
Looking to the aforesaid facts and circumstances of the case, in the interest of justice, last opportunity is granted to the prosecution for submission of verification report, otherwise, this Court will be compelled to proceed further in accordance with law.
List the case on 18.06.2020.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE vpn VIPIN KUMAR AGRAHARI 2020.06.16 17:11:22 +05'30' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'