Ravi Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 16837 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                     MCRC No. 29998 of 2023
                                               (RAVI SINGH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 10-10-2023
                                 Shri Anil Khare - Senior Advocate with Shri Alabhya Bajpai - Advocate

                           with Shri Ashley Johnmathew - Advocate for applicant.
                                 Shri Ajeet Rawat - Govt. Advocate for respondent/State.

Petitioner has filed this petition under Section 482 of the Cr.P.C. against order dated 14.02.2023 by which an application 319 of the Cr.P.C. was allowed

and petitioner was made an accused in the case.

Learned Senior Advocate appearing for petitioner relied upon the judgment reported in Jogendra Yadav and Ors. Vs. State of Bihar, 2015 Vol. 9 SCC 244 in para 9. It is submitted that before making a person accused in the case on application section 319, said person is to be given an opportunity of hearing.

Further proceedings in S.T. No.537/2016 pending before 25th Additional Sessions Judge, Jabalpur shall remain stayed till next date of hearing.

List after four weeks.

Meanwhile case diary be called for.

(VISHAL DHAGAT) JUDGE

pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10/11/2023 3:42:48 PM