Aasif Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 6416 MP

                                           1                              CRA-5413-2021
                    The High Court Of Madhya Pradesh
                               CRA-5413-2021
                      (AASIF KHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Gwalior, Dated : 04-10-2021
               None appeared in second round.
               Ms. Kalpana Parmar, learned PL for the respondent/State.

In view of the judgment passed by Division Bench of this court in the case of Pramod Yadav Vs. State of Madhya Pradesh reported in 2021 JLJ (2) 429 instead of bail application under Section 439 of Cr.P.C. would

be preferred as matter shall be tried by Special Court (POCSO Act), and not Special Court (Atrocities).

Since nobody appeared, as a matter of last indulgence, applicant is given a week' time to seek instruction.

List after a week.

(ANAND PATHAK) JUDGE

Rashid

RASHID KHAN 2021.10.05 18:28:17 +05'30'