Murli @ Manish Nath vs The State Of Madhya Pradesh
2022 Latest Caselaw 1567 MP

                                                                               1
                                                IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                                                                              BEFORE
                                                             HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                                      ON THE 3rd OF FEBRUARY, 2022

                                                             MISC. CRIMINAL CASE No. 63613 of 2021

                                                       Between:-
                                                       MURLI @ MANISH NATH S/O PURSHOTTAM
                                                       NATH , AGED ABOUT 22 YEARS, OCCUPATION:
                                                       LABOR BRIJWASI MOHALLA JEERAPUR
                                                       (MADHYA PRADESH)

                                                                                                            .....PETITIONER
                                                       (BY SHRI NILESH DAVE, ADVOCATE)

                                                       AND

                                                       THE STATE OF MADHYA PRADESH STATION
                                                       HOUSE OFFICER THR. P.S. JEERAPUR
                                                       (MADHYA PRADESH)

                                                                                                          .....RESPONDENTS
                                                       (BY SHRI VIRAJ GODHA, PANEL LAWYER)
                                                                   (Heard through Video Conferencing)
                                                   This application coming on for orders this day, the court passed the
                                             following:
                                                                                ORDER

In compliance to the order passed by this Court, status report dated

25.01.2022 has been received by the Court of 1st Additional Sessions Judge, Rajgarh to the Court of 3rd Additional District Judge, Rajgarh (Biaora). In the report, it is stated that the final argument of the case has already been heard on 25.01.2022 and the case is fixed for final judgment on 02.02.2022.

The present application is disposed off with a direction that in case if the judgment is not pronounced so far, the trial Court shall decide the case and pronounce the judgment within a period of one month from today.

With the aforesaid, the application is disposed off. CC as per rules.

(VIJAY KUMAR SHUKLA) Signature Not Verified VerifiedDigitally Digitally signed by JUDGE SAN SOUMYA RANJAN DALAI Date: 2022.02.03 soumya 16:55:14 IST