Vishram Baghel vs State Of Mp
2022 Latest Caselaw 7860 MP

                                  1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                BEFORE
             HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                           ON THE 15th OF JUNE, 2022

               MISC. CRIMINAL CASE No. 19050 of 2022

        Between:-
        VISHRAM BAGHEL S/O SHRI LALPATI BAGHEL,
        AGED   ABOUT     58   YEARS, OCCUPATION
        AGRICULTURIST, R/O VILLAGE BHITANWADA,
        POLICE STATION PAHARGARH, DISTRICT
        MORENA (MADHYA PRADESH)

                                                              .....APPLICANT
        (BY SHRI ANKUR TIWARI - ADVOCATE)

        AND

        STATE OF MADHYA PRADESH THROUGH
        POLICE    STATION  PURANI   CHHAWANI,
        DISTRICT GWALIOR (MADHYA PRADESH)

                                                            .....RESPONDENT
        (BY SHRI A.K. NIRANKARI - PUBLIC PROSECUTOR)

      This application coming on for hearing this day, the court passed the
following:
                                   ORDER

Shri Shashikant Shukla, Director, FSL, Madhya Pradesh is present.

Case diary is available.

This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dated 15.2.2022 passed in M.Cr.C.No.63558/2021.

The applicant has been arrested on 1.12.2021 in connection with Crime No.371/2021 registered at Police Station Purani Chhawani, District Gwalior for offence under Sections 376-D, 341 and 506 of IPC.

It is submitted by Shri Shukla that he has started collecting information from the Courts with regard to status of the cases in which articles have been received for conducting DNA test. He will also collect the information with regard to the stage of pending criminal cases, so that preference can be given to those cases where the trial is at advanced stage and, therefore, he submits that necessary instructions will be issued in this regard after collecting all the figures and the same shall be completed within a period of 30 days from today.

It is submitted by the counsel for the applicant that the trial is fixed for delivery of judgment on 17.6.2022.

So far as the merits of the case are concerned, in view of the fact that the

case is fixed for delivery of judgment, nothing survives in this bail application.

Accordingly, the counsel for the applicant seeks permission of this Court to withdraw this application.

This Court is merely interested in efficient working of different RFSLs. As per the statement made by Shri Shukla, it appears that efforts are being made to improve the working as well as to give importance to different cases as per the stage of trial. This submission appears to be a positive steps to make a serious attempt to clear the pendency. However, Shri Shukla is also given a liberty to adopt any other means also, to improve the working of RFSLs.

Since the information with regard to the stage of trial is to be collected from different Courts situated within the State of M.P., therefore, the period of 30 days sought by Shri Shukla appears to be reasonable.

Accordingly, Shri Shukla is directed to make every possible efforts to improve the working of RFSLs situated in State of M.P.

Shri Shukla is also directed to file his progress report before the Principal Registrar of this Court latest by 19.7.2022.

With aforesaid observations, this application is dismissed as withdrawn.

(G.S. AHLUWALIA) JUDGE (alok)

ALOK KUMAR 2022.06.15 18:40:13 +05'30'