Madhya Pradesh High Court
Smt Meera Machar vs The State Of Madhya Pradesh on 29 October, 2018
HIGH COURT OF MADHYA PRADESH WP No.24102/2018 Indore, Dated : 29.10.2018 Shri K.C. Raikwar, learned counsel for the petitioner.
Shri Rahul Sethi, learned counsel for the State.
Having regard to the judgment in the case of Dhanwanti Vs. State of M.P. and others reported in 2013(1) MPLJ 549 as also the order dated 1.2.2018 passed in WP No.18135/2017 in the case of Rajesh Barkade Vs. State of M.P. and others, it has been pointed out by counsel for the parties that the only issue remains about giving notice for extension of time to conclude the enquiry.
In view of the aforesaid, counsel for the State prays for and is granted 3 weeks' time to obtain instructions and file the reply.
List thereafter.
(Prakash Shrivastava) Judge Digitally signed by Trilok Singh Savner Date: 30/10/2018 11:05:47