Devendra vs The State Of Madhya Pradesh
2021 Latest Caselaw 5096 MP

   HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
                                  M. Cr. C. No.42482/2021
                       (Devendra S/o Gajanand Rajoria Vs. State of M. P.)
                                               -1-

Indore, dated 06/09/2021

                Shri Vishal Baheti, learned counsel for the applicant.

                Shri   Shalabh    Sharma,      learned    Panel    Lawyer   for   the

respondent / State.

Status report had been called for and the same shows that the

matter is now fixed for final arguments on 11/09/2021.

Learned counsel for the applicant submits that other co-accused

persons have been granted temporary bail and the present applicant

be also given the same benefit, till the conclusion of the trial.

Considered.

The prayer is not acceptable and therefore, the same stands

rejected. Trial Court is directed to dispose of the trial and pronounce

the judgment within a period of 30 working days from the date of

receipt of certified copy of this order.

Copy of this order be dispatched to the trial Court immediately.

With the aforesaid, bail application preferred under Section 439

of Cr.P.C. stands dispose of.

Certified copy as per rules.

(SHAILENDRA SHUKLA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2021.09.06 17:31:36 -07'00'