In Re. Ext. Of Time Sought By Vth Asj ... vs //
2022 Latest Caselaw 2317 MP

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                                     HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                                           R.P. No.913/2021


                                Indore, Dated:- 18/02/2022

                                1.

This review petition has been registered on the basis of the

PUD dated 26.10.2021 and 10.11.2021 received from the Court of 5 th

Additional Sessions Judge, Ratlam seeking extension of time to

decide Sessions Trial No.169/2016 (State of M.P. V/s. Dharma and

Others).

2. This Court while dismissing M.Cr.C. No.3212/2021 as

withdrawn by order dated 15.09.2021 had directed the trial Court to

conclude the proceedings and pronounce the judgment within a period

of 45 days from the date of receipt of certified copy of the order.

3. Having regard to the circumstances which are disclosed in PUD

dated 26.10.2021 and 10.11.2021 and specially taking note of the fact

that due to Covid-19 pandemic the progress of the trial has been

effected, I am of the opinion that the Review Petition deserves to be

and is accordingly allowed and the trial Court is granted a further

period of four months from today to conclude the proceedings and

pronounce the judgment in the trial.

(PRANAY VERMA) JUDGE ns

Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.02.22 13:01:16 IST