The State Of Madhya Pradesh vs Nandu @ Nandkishor Gupta
2022 Latest Caselaw 1071 MP

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          THE HIGH COURT OF MADHYA PRADESH

                        MCRC No. 107/2022
(THE STATE OF MADHYA PRADESH Vs NANDU @ NANDKISHOR GUPTA)

Gwalior, Dated: 21.01.2022

      Shri R.K. Awasthi, Counsel for applicant/State.

      None for respondent.

PUD dated 09.12.2021 has been received for extension of time.

In CRRFC No.9/2018, this Court by judgment dated 26.07.2021

had remanded the matter with certain directions and it was also

directed that the Trial Court shall complete the trial within a period of

four months.

In PUD dated 09.12.2021, the Trial Court has given the details

of steps taken by it in detail. The crux of the matter is that the

statement of the accused under Section 313 of Cr.P.C was recorded on

03.12.2021 and he sought time to lead defence evidence, and

accordingly the case was fixed for 09.12.2021. On 09.12.2021 also, he

sought time to lead evidence, and accordingly, case was adjourned to

13.12.2021.

Since this PUD is dated 09.12.2021, therefore, it is not known as

to what has transpired after 13.12.2021, By this PUD, the Trial Court

has sought further time of three months to conclude the trial. More

than a month has already expired from PUD dated 09.12.2021, and

accordingly, the time to decide the trial is extended by a further period

of two months from today. The Trial Court shall positively decide the

trial latest by 20.03.2022.

With aforesaid observation, the PUD is finally disposed of.

The Registry is directed to immediately communicate this order

to the Trial Court for necessary information and compliance.

                     (G.S. Ahluwalia)                       (Rajeev Kumar Shrivastava)
                         Judge                                        Judge

Aman
  AMAN TIWARI
  2022.01.22
  16:46:24 +05'30'