Madhya Pradesh High Court
Raghuveer Sharan vs Jila Sahkari Krashi Gramin Vikas Bank on 28 July, 2023
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 1925 of 2023
(RAGHUVEER SHARAN Vs JILA SAHKARI KRASHI GRAMIN VIKAS BANK)
Dated : 28-07-2023
Shri Anil Khare - Senior Advocate with Ms. Kratika Indurakhya -
Advocate for the applicant.
Heard on the question of admission.
This revision is against the order dated 17.04.2023 passed by the Court
of Special Judge (MP/MLA), Gwalior in case i.e. SCPPS No.09/2022, whereby
the present applicant has been made accused by exercising the power provided
under Section 319 of the Code of Criminal Procedure on the basis of statement
made before the trial Court in a pending trial because according to the trial
Court, the said statement was an attempt for committing crime.
Learned Senior Advocate submits that a witness cannot be made accused
only on the basis of his statement made in trial.
In view of the above, let notice be issued to respondent on payment of
process fee within a period of three working days by RAD mode, returnable within four weeks.
By way of interim measure, till next date of hearing, further proceeding in respect of present applicant in the pending trial i.e. SCPPS No.09/2022 shall remain stayed.
(SANJAY DWIVEDI) JUDGE Devashish DEVASHISH MISHRA 2023.07.28 18:22:28 +05'30'