Satyapal Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 4430 MP

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                         THE HIGH COURT OF MADHYA PRADESH
                                  MCRC No.58352/2021
                              Satyapal Singh vs. State of M.P.

            Gwalior, Dated : 29/03/2022

                  Shri Ram Kishore Sharma, Counsel for the applicant.

                  Shri P.P.S. Vajeeta, Counsel for the respondent/State.

This application under Section 482 of Cr.P.C. has been filed

seeking following reliefs:

It is, therefore, most respectfully prayed that petition of petitioner may kindly be allowed and trial court may kindly be directed to conduct speedy trial, complete the trial within stipulate time or as early as possible in the interest of justice.

The applicant is facing trial for offence under Sections 363, 366,

376(2)(n) of IPC and under Sections 5(L) and 6 of the POCSO Act.

The minor prosecutrix was recovered from the possession of the

applicant.

In the light of the judgment dated 11.3.2022 passed in SLP

(Crl.) Diary No.30839/2021 by the Supreme Court in the case of

M. Gopalakrishnan & Ors. vs. Pasumpon Muthuramalingan &

Anr., it is not desirable for this Court to give a direction to the Trial

Court to take up the trial on priority basis.

Accordingly, the application fails and is hereby dismissed.

However, it is observed that since the applicant is in jail, therefore the

Trial Court shall make every endeavour to conclude the trial

expeditiously without disturbing its calendar.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.03.30 18:44:50 +05'30'