Neeraj Barar (Vanshkaar) vs The State Of Madhya Pradesh
2022 Latest Caselaw 15021 MP

Citation : 2022 Latest Caselaw 15021 MP
Judgement Date : 16 November, 2022

Madhya Pradesh High Court

Neeraj Barar (Vanshkaar) vs The State Of Madhya Pradesh on 16 November, 2022

Author: Vivek Agarwal

                                                                  1
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                        MCRC No. 41093 of 2022
                                      (NEERAJ BARAR (VANSHKAAR) Vs THE STATE OF MADHYA PRADESH AND OTHERS)
                                                                         &
                                                        MCRC No. 51945 of 2022
                                      (NEERAJ BARAR (VANSHKAAR) Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 16-11-2022
                                     Shri Rajmani Singroul, learned counsel for the applicant.
                                     Shri   Vivek   Lakhera,    learned    Government      Advocate     for   the
                           respondent/State.

Learned counsel for the applicant submits that vide order dated

01.09.2022 passed in M.Cr.C. No.41093/2022, it was noted that case was fixed for accused statement on 07.09.2022. That means trial is almost come to an end and trial Court was therefore directed, to pronounce the judgment on or before 30.09.2022.

Learned counsel for the applicant submits that till now trial is not concluded.

It is evident from the trial Court order-sheet dated 28.09.2022 that on account of non-availability of DNA report and permission to recall two witnesses namely Dr. Aprana Tripathi and Dr. M.L. Choudhary, two months'

time was sought by the trial Court to complete the trial. This two months period is going to expire on 28.11.2022, therefore, for the present, instead of directing to call for the explanation from Special Judge Pawai, list this case on 30.11.2022, when stage of the trial will be brought on record from the Court of concerned Special Judge.

(VIVEK AGARWAL) JUDGE

Loretta Signature Not Verified Signed by: MRS. LORETTA RAJ Signing time: 11/17/2022 12:55:42 PM

Signature Not Verified Signed by: MRS. LORETTA RAJ Signing time: 11/17/2022 12:55:42 PM