Nathusingh vs The State Of Madhya Pradesh
2022 Latest Caselaw 7037 MP

                                                                                 1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                          CRR No. 836 of 2022
                                                                (NATHUSINGH Vs THE STATE OF MADHYA PRADESH)

                                            Dated : 10-05-2022
                                                  Shri Rajveer Singh, learned counsel for the petitioner.

                                                  Shri Santosh Singh Thakur, learned            Dy. Govt Advocate for the
                                            respondent/State.

Heard on I.A. No.5838/2022, an application under Section 482 of Cr.P.C moved on behalf of the petitioner seeking permission to surrender himself before the concerned trial Court and apply for regular bail.

Learned counsel for the petitioner has submitted that on the date of the judgment i.e. on 16.02.2022, the petitioner was admitted in hospital due to chest pain, therefore, he could not appear before the appellate Court. It is further submitted that now the petitioner is ready to surrender himself before the trial Court and counsel prayed for directions to the trial Court to consider and decide the regular bail application if any filed by the applicant on the same day.

As per Rule 48 Chapter X of M.P. High Court Rules, 2008, criminal revision is not maintainable unless the petitioner is behind the bar or has surrendered himself before the trial Court. Therefore, the petitioner is directed

to surrender himself before the concerned trial Court within seven days from today, however, no direction can be issued to trial Court for deciding the bail application to be filed by the petitioner before the trial Court after his surrender. The trial Court is at liberty to decide the petitioner's bail application in accordance with law.

Signature Not VerifiedDigitally signed by SAN SUMATHI JAGADEESAN I.A. No.5838/2022 stands disposed of accordingly. Date: 2022.05.13 10:02:14 IST

Petitioner is directed to file certified copy of the concerned trial Court's

order sheet regarding his surrender before the trial Court. Failing which this criminal revision may be dismissed on the next date of hearing.

List after ensuing summer vacation.

(RAJENDRA KUMAR (VERMA)) JUDGE

sumathi

Signature Not Verified VerifiedDigitally Digitally signed by SAN SUMATHI JAGADEESAN Date: 2022.05.13 10:02:14 IST