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Judgment
5 paragraphs · 186 wordsM.A. Siddiqui, Judge
Heard. Call for the case diary and then list for admission.
Also heard on I.A. No. 17987/12 an application for grant of stay.
As an interim measure, the proceedings of trial of Criminal case No. 2465/07 pending in the court of C.J.M. Satna relating to applicant no. 3 Jai Prakash Tiwari and applicant no. 4 Smt. Sneh Lata wife of Jaiprakash Tiwari who are happens to be maternal uncle and maturnal aunt (Mama & Mami) husband of complainnant Pratibha who are said to be residing separately is hereby stayed and it is made clear that proceedings of trial is not stayed relating to applicants no. 1, 2 and 3 i.e. Ramdayal Mishra, Smt.Rani Mishra and Mukesh Mishra respectively.
Learned Counsel for the applicant is directed to make and bring Smt. Pratibha Mishra as respondent no. 2 within three days. After amendment and bringing Smt. Pratibha Mishra as respondent no. 2 in petition, issue notice to respondent no. 2 on payment of PF within three days by both the modes i.e. RAD as well as ordinary returnable within four weeks.