Dhundu @ Dhundhu Lodhi vs The State Of Madhya Pradesh
2022 Latest Caselaw 6345 MP

Citation : 2022 Latest Caselaw 6345 MP
Judgement Date : 27 April, 2022

Madhya Pradesh High Court

Dhundu @ Dhundhu Lodhi vs The State Of Madhya Pradesh on 27 April, 2022

Author: Sanjay Dwivedi

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                 MCRC No. 14383 of 2022
                                                    (DHUNDU @ DHUNDHU LODHI Vs THE STATE OF MADHYA PRADESH)

                                   Dated : 27-04-2022
                                            Shri K.S. Rajpoot, Advocate for the applicant.

                                            Shri Prakash Gupta, Panel Lawyer for the respondent-State.

As per the status report, the trial is seemingly at the verge of conclusion as is evident that the case was fixed on 21.04.2022 for recording the statement of accused and then matter was to be finally heard.

In view of the above, there is likelihood that within a month, final judgment

shall be passed by the trial Court.

In the circumstance, this application is dismissed. However, if within a month from today, final judgment is not pronounced, the applicant can revive the application for bail.

With the aforesaid liberty, application is dismissed.

(SANJAY DWIVEDI) JUDGE

Sudesh

Signature Not Verified SAN

Digitally signed by SUDESH KUMAR SHUKLA Date: 2022.04.28 11:04:50 IST