Madhya Pradesh High Court
The State Of Madhya Pradesh vs Aniket @ Golu on 28 July, 2021
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-11545-2021
The High Court Of Madhya Pradesh
MCRC-11545-2021
(THE STATE OF MADHYA PRADESH Vs ANIKET @ GOLU)
1
Gwalior, Dated : 28-07-2021
Heard through Video Conferencing.
Shri R.D. Choubey, learned Public Prosecutor for the petitioner/State.
I.A. No.8088/2021, an application for urgent hearing, is taken up,
considered and allowed for the reasons mentioned therein.
It is submitted by learned State counsel that vide order of this Court
dated 09/12/2020 passed in M.Cr.C. No.49458/2020, the accused - Aniket @
Golu has been granted bail subject to following one of the condition that the
accused - Aniket @ Golu shall co-operate in the investigation, but despite
issuance of notice to the accused with regard to DNA testing, he is not co-
operating in the investigation.
Perused the documents available on record.
Issue notice to the respondent/accused on payment of process fee
within a period of seven working days by both the modes. Notice be made returnable within a period of three weeks.
As prayed, list this case in week commencing 9th August, 2021.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE Shubhankar Digitally signed by SHUBHANKAR MISHRA Date: 2021.07.28 16:26:36 +05'30'