RAMADHAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BOTH the writ petitions (W.P. No. 242/2013 and 8395/2012) are being decided by this common order.

(2.) W .P. No. 242/2013 is filed by father of Kumari Deepti Sharma (corpus). It is stated that on 27.09.2012, respondent No. 4, Shriom has forcefully taken/kidnapped the corpus from her village. Custody of corpus is prayed for by the petitioner.

(3.) THIS Court was not satisfied with the explanation given by the said Radiologist. Accordingly, Shri Newaskar prayed for time on 13.02.2013 to file an additional affidavit. This matter was again listed on 25.2.13. However, learned counsel for the petitioner in W.P. 8395/12 on 13.02.2013 made a statement that petitioner No. 1 has already been arrested and petitioner No. 2 is sent to Nari Niketan and, therefore, nothing remains to be done in this petition. He stated that he does not want to press this petition. Yet, in the interest of justice, time was granted to Shri Newaskar to file affidavit of the said doctor. Matter is taken up on 25.02.2013. Shri Newaskar submits that although said affidavit could not be filed, the unconditional apology of the doctor may be accepted and he undertakes that such mistake will not be repeated in future.