Sumit Dwivedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 19651 MP

Madhya Pradesh High Court

Sumit Dwivedi vs The State Of Madhya Pradesh on 23 November, 2023

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                    MCRC No. 31268 of 2023
                                             (SUMIT DWIVEDI Vs THE STATE OF MADHYA PRADESH)

                           Dated : 23-11-2023
                                 None for the applicant.

                                 Shri J.K. Shrivastava - Panel Lawyer for the respondent/State.

The matter is listed for orders on PUD dated 30.09.2023 whereby the trial Court has sought extension of time by three months for conclusion of the trial.

It is submitted by Shri J.K. Shrivastava, learned Panel Lawyer that trial in

Special Case (NDPS) No.45/2022 is already concluded and the applicant Sumit Dwivedi has already been convicted vide judgment dated 25.10.2023.

In view of the above, no order is required to be passed in the matter. PUD stands disposed of accordingly.

(VIVEK AGARWAL) JUDGE

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