Manoj Kumar Choudhary vs The State Of Madhya Pradesh
2022 Latest Caselaw 6997 MP

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   CRA No. 1929 of 2016
                                              (MANOJ KUMAR CHOUDHARY AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                      Dated : 09-05-2022
                                            Shri V. Pasi, learned counsel for the appellant.

                                            Shri A.N.Gupta, learned Govt. Advocate for the respondent/State.

Report has been received from the Central Jail, Jabalpur about appellant- Gulshan Choudhary and according to it, he has suffered only three months judicial custody in this case. On a perusal of trial court record, it is revealed that the learned Trial Court has not prepared certificate under Section 428 Cr.P.C as

mentioned in paragraph-32 of the judgment.

Call for the explanation of the Judge concerned as to why certificate U/s 428 of Cr.P.C has not been prepared and placed on record. Learned Sessions Judge, Jabalpur is requested to enquire the matter and take proper disciplinary action against the concerned Criminal Reader, who has not prepared the certificate under Section 428 of Cr.P.C despite the direction by the Court.

List this case after receipt of explanation from the Judge concerned.

(DINESH KUMAR PALIWAL) JUDGE

PG

Signature Not Verified SAN

Digitally signed by PARMESHWAR GOPE Date: 2022.05.11 11:45:35 IST