Shantilal vs The State Of Madhya Pradesh
2021 Latest Caselaw 6692 MP

                                                   1                              MCRC-42404-2021
                      The High Court Of Madhya Pradesh
                                MCRC-42404-2021
                                    (SHANTILAL Vs THE STATE OF MADHYA PRADESH)

            2
            Indore, Dated : 22-10-2021
                     Shri Priyvrat Singh Chouhan, learned counsel for the applicant.
                     Ms. Mamta Shandilya, learned Government Advocate for the
           respondent/State.

This is Fourth application filed under Section 439 of Cr.P.C. in connection with Crime No.251/2019 registered at Police Station Kannad,

District Agar (Malwa) for the offence punishable under section 323, 294, 506, 34 and 307 of I.P.C. The applicant is in custody since 30.01.2020.

Trial is completed, case is fixed for judgment. If trial court fails to pass judgment within three months, the applicant is having liberty to repeat the bail application.

With the aforesaid liberty, M.Cr.C. is hereby dismissed.

(VIVEK RUSIA) JUDGE

Praveen

Digitally signed by PRAVEEN NAYAK Date: 2021.10.23 17:21:12 +05'30'