Dara Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 4042 MP

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          CRA No. 134 of 2013
                                            (DARA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 14-03-2023
                                    Shri Manoj Kushwaha - Advocate for the appellant No.2 - Pancham

                          @ Gulab Singh.
                                    Shri Siddharth Datt - Advocate for the appellant No.6 - Rahul.
                                    Shri Ajay Shukla - Govt. Advocate for the respondent / State.

By taking assistance of para- 72 of the impugned judgment, it is

submitted that these appellants are in custody since 2008. In addition, during trial also they remained in custody for about two years. Since, they remained in custody for more than a decade, the matter may be heard finally on out of turn basis.

The other side has no objection.

Reasonable prayer is allowed.

List the case for final hearing in the next month. In view of this order, IA Nos. 12715/2022 and 5796/2023 stand disposed of.

Paper book be prepared ( if not already prepared).

                             (SUJOY PAUL)                                                 (NANDITA DUBEY)
                                JUDGE                                                         JUDGE

                          sarathe




Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 3/15/2023
2:36:07 PM