Nandu Alias Ghanshyam vs The State Of Madhya Pradesh
2023 Latest Caselaw 1392 MP

                                                                      1
                                     IN     THE      HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                               BEFORE
                                                   HON'BLE SMT. JUSTICE ANJULI PALO
                                                        ON THE 24 th OF JANUARY, 2023
                                                    CRIMINAL REVISION No. 3593 of 2022

                                    BETWEEN:-
                                    NANDU ALIAS GHANSHYAM W/O THROUGH WIFE
                                    KAMINI PATEL D/O SHRI SHIVRAM PATEL, AGED
                                    ABOUT 53 YEARS, CHANDWA P.S. PATAN DISTRICT
                                    JABALPUR (MADHYA PRADESH)

                                                                                                   .....APPLICANT
                                    (BY SHRI SANKALP KOCHAR - ADVOCATE)

                                    AND
                                    THE STATE OF MADHYA PRADESH THROUGH POLICE
                                    STATION PATAN JABALPUR (MADHYA PRADESH)

                                                                                                 .....RESPONDENT
                                    (BY MS. MAMTA MISHRA - PANEL LAWYER )

                                          T h is revision coming for admission this day, t h e cou rt passed the
                                    following:
                                                                       ORDER

This revision has been filed by the applicant under Section 397/401 of the

Criminal Procedure Code being aggrieved by the judgment dated 07.09.2022 passed by learned Additional Sessions Judge, Patan, District Jabalpur in S.T.No.114/2020 whereby the application filed by the applicant seeking his discharge in terms of Section 330 of Cr.P.C. has been dismissed.

A report has been received from Medical College, Jabalpur on

Signature Not Verified 14.12.2022, in which the Medical Board, Jabalpur found that the applicant is SAN

Digitally signed by NITESH PANDEY suffering from Schizoaffective Disorder which is a chronic (Probably Life Date: 2023.01.27 11:34:17 IST

Long) psychotic illness. He needs long term supervised psychiatric treatment.

Looking to the aforesaid facts and also considering that the trial is still going on and only two witnesses are remained for cross-examination. It is directed to the trial Court to record the evidence of the aforesaid two witnesses in the presence of counsel of the applicant. The trial Court is directed not to pronounce final judgment for three months from today and after three months, the trial Court shall again send to the applicant for further medical check- up/examination before the Medical College, Jabalpur about his mental status and recent condition.

Accordingly, this revision is disposed of as per above directions.

(SMT. ANJULI PALO) JUDGE Nitesh

Signature Not Verified SAN

Digitally signed by NITESH PANDEY Date: 2023.01.27 11:34:17 IST