Manoj @ Golu Rathore vs The State Of Madhya Pradesh
2022 Latest Caselaw 6844 MP

THE HIGH COURT OF MADHYA PRADESH MCRC-22496-2022 Manoj @ Golu Rathore Vs. State of MP

Gwalior, Dated : 06/05/2022

Shri Ravi Dwivedi, Counsel for the applicant.

Shri A.K. Nirankari, Counsel for the State.

This application under Section 482 of CrPC has been filed

seeking the following relief:-

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It is submitted by the counsel for the applicant that in spite of

repeated summons/bailable warrants/warrants being issued against the

witnesses, they are not turning up and, therefore, it is prayed that the

Trial Court may be directed to expedite the trial and decide the same

as early as possible.

Heard the learned counsel for the applicant.

In the light of the judgment passed by the Supreme Court in the

case of M. Gopalakrishnan and others vs. Pasumpon

Muthuramalingan and another by judgment dated 11.03.2022

passed in SLP (Crl.) Diary No.30839/2021, this Court should not

direct the Trial Court to give precedence to this case over and above

the other pending criminal cases because any direction may result in

disturbing the calendar of the Trial Court. However, in the light of the

submissions made by the counsel for the applicant that the witnesses

THE HIGH COURT OF MADHYA PRADESH MCRC-22496-2022 Manoj @ Golu Rathore Vs. State of MP

are not turning up, the Superintendent of Police, Gwalior is directed to

ensure that the summons/bailable warrants/warrants issued against the

witnesses are executed without any fault.

With aforesaid observations, the application is finally disposed

of.

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.05.07 17:12:54 +05'30'