In Re. Ext. Of Time Sought By Xxv Asj ... vs //
2022 Latest Caselaw 6641 MP

                                                                     1
                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT INDORE
                                                                   BEFORE
                                                     HON'BLE SHRI JUSTICE PRANAY VERMA
                                                             ON THE 4th OF MAY, 2022

                                                     REVIEW PETITION No. 530 of 2022

                                         Between:-
                                         IN RE. EXT. OF TIME SOUGHT BY XXV ASJ
                                         DISTRICT INDORE IN HON. CO. DT. 22/10/2021
                                         PASSED IN MCRC 13720/2021 // // (MADHYA
                                         PRADESH)

                                                                                                   .....PETITIONER
                                         (NONE)

                                         AND

                                         // // // (MADHYA PRADESH)

                                                                                                 .....RESPONDENTS
                                         (NONE )

                                      T h is petition coming on for admission this day, the court passed the
                                following:
                                                                       ORDER

This Review Petition has been registered on the basis of PUD dated 25.04.2022 received from 25th Additional Sessions Judge, Indore seeking

extension of time to decide Sessions Trial No.320/2019 (Police Station Bhanwarkuwa V/s. Amanjeet Singh).

This Court while disposing of M.Cr.C. No.13720 of 2021 by order dated 12.11.2021 had directed the trial Court to complete the trial and pronounce the judgment within a period of 6 weeks.

Having regard to the circumstances which are disclosed in PUD dated 25.04.2022 and specially taking note of the fact that due to COVID 19 pandemic 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 9 months from today to decide the pending criminal case.

Signature Not Verified
 SAN
                                                                                             (PRANAY VERMA)
Digitally signed by NEERAJ                                                                       JUDGE
SARVATE
Date: 2022.05.06 10:13:06 IST   ns





Signature Not Verified
 SAN



Digitally signed by NEERAJ
SARVATE
Date: 2022.05.06 10:13:06 IST