Madhya Pradesh High Court
Somdatt Mishra vs The State Of Madhya Pradesh on 20 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-8366-2016
(SOMDATT MISHRA Vs THE STATE OF MADHYA PRADESH)
4
Gwalior, Dated : 20-03-2018
Shri N.K.Gupta, learned senior counsel with Shri S.D.Singh,
learned counsel for the petitioner.
Shri Praveen Newaskar, learned Public Prosecutor for the
respondent No.1/State.
sh Shri Ashish Shrivastava, learned counsel for the respondent e No.2 honestly confesses that today he is not prepared with the case ad and prays for two days' time to show that whether any sanction was Pr taken against the petitioner as is necessary under the provisions of Section 197 of Cr.P.C. and also explain the delay in lodging of the a hy FIR.
List this case on 23.03.2018 on request of Shri Ashish ad Shrivastava with clear stipulation that his absence or adjournment on M any ground shall not be admissible.
Since respondent No.2 is praying for adjournment, till next date of of hearing, trial court is precluded from passing final order in the rt matter.
ou (VIVEK AGARWAL) C JUDGE h ig H SP Digitally signed by SANJEEV KUMAR PHANSE Date: 2018.03.20 17:35:59 +05'30'