Kamlesh Gehlot vs The State Of Madhya Pradesh
2023 Latest Caselaw 22308 MP

Madhya Pradesh High Court

Kamlesh Gehlot vs The State Of Madhya Pradesh on 22 December, 2023

Author: Anil Verma

Bench: Anil Verma

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 5972 of 2023 (KAMLESH GEHLOT Vs THE STATE OF MADHYA PRADESH)

Dated : 22-12-2023 Ms. Kanishka Gupta - Advocate for applicant.

Mr. D.G. Mishra - Government Advocate General..

Heard on I.A. No.19365 of 2023, which is an application for urgent hearing.

It is prayed that applicant's application under Section 311 of Cr.P.C. has

been dismissed by the trial Court and applicant could not cross-examine the Investigating Officer.

From perusal of the impugned order, it reveals that prosecution evidence has been closed and now case is fixed for accused statement, therefore, till the next date of hearing trial Court is restrained from passing final judgment without the leave of this Court.

List the matter after four weeks. Certified copy today itself.

(ANIL VERMA) JUDGE

Anushree