Kamlesh vs The State Of Madhya Pradesh
2022 Latest Caselaw 7532 MP

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

Cri.Riv. No. 1945/2022

Indore, dated 26/5/2022 Shri Ashish Gupta learned counsel for the applicant. Ms. Bharti Lakkad learned G.A. for State. Heard on IA No. 7501/2022 which is an application for urgent hearing.

On due consideration IA is allowed and matter is heard. Counsel for the applicant contended that trial court has closed right of the applicant to adduce defence evidence and matter is fixed for final hearing. Therefore, he prays that further proceedings of the trial court may be stayed.

On perusal of the order sheet dated 17.5.2022 it appears that the matter is fixed for final arguments on 19.5.2022. Therefore, it is directed that trial court may conclude the final arguments but shall not deliver final judgment without leave of this Court till further orders.

Counsel for applicant is directed to supply a copy of petition with enclosures to counsel for state within three days.

List after summer vacation.

C.C. as per rules.

(ANIL VERMA) JUDGE BDJ

Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.05.26 17:33:46 +05'30'