Jitendra Kushwaha vs The State Of Madhya Pradesh
2024 Latest Caselaw 3071 MP

Madhya Pradesh High Court

Jitendra Kushwaha vs The State Of Madhya Pradesh on 1 February, 2024

Author: Sujoy Paul

Bench: Sujoy Paul

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 364 of 2015 (JITENDRA KUSHWAHA Vs THE STATE OF MADHYA PRADESH)

Dated : 01-02-2024 Shri V.P. Singh - Advocate for the appellant.

Shri Ajay Shukla - Government Advocate for the State of M.P.

Learned counsel for the appellant submits that since the appellant remained in actual custody for more than ten years, which is evident from Para- 45 of the impugned judgment, the matter may be heard on out of turn basis.

Other side has no objection.

In view of Section 374 (4) of Cr.P.C., we deem it proper to direct early hearing of this matter for final hearing in the week commencing 4th of March 2024.

Paper book be prepared and supplied to learned counsel for the parties. In view of this order, I.A. No.24311 of 2023 stands disposed of.

                                (SUJOY PAUL)                                  (DWARKA DHISH BANSAL)
                                   JUDGE                                             JUDGE

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