Rakesh Prakash Niranjan vs The State Of Madhya Pradesh
2024 Latest Caselaw 4087 MP

Madhya Pradesh High Court

Rakesh Prakash Niranjan vs The State Of Madhya Pradesh on 12 February, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRR No. 2978 of 2023
                                        (RAKESH PRAKASH NIRANJAN Vs THE STATE OF MADHYA PRADESH)

                          Dated : 12-02-2024
                                Shri Sankalp Kochar - Advocate for the applicant.

                                Shri Amit Pandey - Panel Lawyer for the respondent/State.

Learned counsel for the applicant is directed to move an application for impleading the complainant as a party during the course of the day.

Learned counsel for the applicant submits that the evidence is almost

over and the judgment can be pronounced by the trial court at any time.

Considering the urgency in the matter and the purpose of filing this revision, by way of interim measure, it is directed that the trial court may continue with the trial but may not pronounce the final judgment till the next date of hearing.

List in the next week.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

RAGHVENDRA