Kalji @ Kamji vs The State Of Madhya Pradesh
2021 Latest Caselaw 4922 MP

Citation : 2021 Latest Caselaw 4922 MP
Judgement Date : 1 September, 2021

Madhya Pradesh High Court

Kalji @ Kamji vs The State Of Madhya Pradesh on 1 September, 2021

Author: Shailendra Shukla

1 MCRC-10240-2021 The High Court Of Madhya Pradesh MCRC-10240-2021 (KALJI @ KAMJI Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 01-09-2021 Shri Abhishek Soni, learned counsel for the applicant. Shri V. Godha, Panel Lawyer for State. Learned counsel for the applicant submits that there is no progress in trial and applicant is in jail since 1 1/2 years.

During the course of submission, it is transpired that applicant was in

fact, an absconder in case and was arrested after 9 years of the incident and meanwhile, other accused persons have already been tried and judgment has been pronounced. However, in view of the submission of the learned counsel for the applicant, it would be appropriate to call for the status report from the trial court.

Matter be listed on 28.9.2021.

(SHAILENDRA SHUKLA) JUDGE

SS/-




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                       Date: 2021.09.01
                       17:06:23 IST