Krishnavallabh @ Krishna vs The State Of Madhya Pradesh
2021 Latest Caselaw 7607 MP

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            HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                              M.Cr.C. No.47546 of 2021
                      Krishnavallabh @ Krishna Vs. State of M.P.

          Indore, Dated:- 18/11/2021
                 Shri Arjun Pathak, Counsel for the applicant - Krishnavallabh

          @ Krishna.

                 Shri Sameer Verma, Counsel for the respondent/State.

They are heard. Perused the case diary / challan papers.

This is the fourth application under Section 439 of Criminal

Procedure Code, 1973 as he is implicated in connection with Crime

No.16/2018 registered at Police Station Ingoria, District Ujjain (MP)

for offence punishable under Sections 376(2)(n) and 376(2)(1)(L) of

IPC and Sections 3/4 of POCSO Act. The applicant is in custody

since 22/01/2018.

Counsel for the applicant submits that entire evidence has

already been recorded, but final judgment has still not been passed.

In view of the same, the application stands disposed of with a

direction to the learned Judge of the trial Court to conclude the matter

as expeditiously as possible preferably within a period of one month

from the date of receipt of certified copy of this order.

C. c. as per rules.

(SUBODH ABHYANKAR) JUDGE Pankaj Digitally signed by PANKAJ PANDEY Date: 2021.11.18 17:36:19 +05'30'