Arun Singh Rajawat vs The State Of Madhya Pradesh
2021 Latest Caselaw 2298 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.27353/2021 (ARUN SINGH RAJAWAT VS. STATE OF M.P.)

Gwalior, Dated : 11/06/2021

Shri Akhand Pratap Singh, learned counsel for the applicant.

Shri V.P.Tomar, learned counsel for the State.

Heard finally, through video conferencing.

Case diary is available.

This application under Section 439 of Cr.P.C. has been filed for

grant of bail.

The applicant has been arrested on 22/12/2020 in connection

with Crime No.60/2020 registered at Police Station Bharoli, District

Bhind for offence under Sections 379 and 414 of IPC, Section 51 and

177 of M.P. Motoryan Adhiniyam Rules 1994 and Section 3 and 81

of Motoryan Adhiniyam 1988.

This repeat application has been filed on the ground of delay.

During the course of arguments, it is submitted by the counsel for the

applicant that the evidence of the witnesses have already been

recorded and even the final arguments have been advanced but due to

suspension of normal Court functioning, the judgment could not be

delivered.

Considered the submissions made by the counsel for the

applicant.

It is the case of the applicant that the final arguments have

already been heard and the case is reserved for judgment. Under

these circumstances, the Trial Court is directed to deliver the

judgment within a period fifteen days from the filing of certified copy

of this Order. However, it is made clear that if the final arguments

have not been heard, but the evidence is over, then the Trial Court

shall conclude the Trial within a period of one month from the date of

resumption of normal Court functioning.

With aforesaid observation, the application is hereby

dismissed.

The applicant is directed to submit a copy of this order before

the Trial Court for necessary information and compliance.

(G.S. Ahluwalia) Judge Pj'S/-

PRINCEE BARAIYA 2021.06.14 10:14:43 -07'00'