Madhya Pradesh High Court
Sulekha vs The State Of Madhya Pradesh on 16 December, 2014
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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C.
No.19432/2014</b></u></font></font></p>
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<font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>16</u><u>.12.2014</u></b></font></font></p>
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<font face="Bookman Old Style, serif"><font size="3"> <font style="font-size: 11pt" size="3">Shri
R.S. Patel, learned counsel for the applicant.</font></font></font></p>
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<font face="Bookman Old Style, serif"><font style="font-size: 11pt" size="3"> <span lang="en-US"><span style="background: transparent">Shri
Santosh Yadav, learned Panel Lawyer for the respondent/State.</span></span></font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 11pt" size="3"><span lang="en-US"><span style="background: transparent"> </span></span><font size="3"><span lang="en-US"><span style="background: transparent">At this stage learned counsel for applicant does not wish to press the bail application and seeks direction to conclude the trial as early as possible not later than 9 months. </span></span></font></font></font> </p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> Considering the fact that statement of only four witnesses have been recorded, this petition is dismissed as not pressed with direction to trial court to conclude the trial within 9 months from the next date fixed by the trial court. </font></font> </p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> It is made clear that if trial is not concluded within period of 9 months as directed hereinabove, <span lang="en-US"><span style="background: transparent">and there is no delay attributable on the part of the applicant, </span></span>then the applicant is at liberty to renew the prayer of bail.</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> Certified copy as per rules.</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> <span lang="en-US"><span style="background: transparent"> </span></span> </font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> </p> <p style="margin-left: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 100%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><font size="4">(J.K. Maheshwari)</font></font></font></p> <p style="text-indent: 0.5in; margin-bottom: 0in; line-height: 100%" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="4"> Judge</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 11pt" size="3"><font style="font-size: 6pt" size="1"><span lang="en-US"><span style="background: transparent">tarun/</span></span></font><font size="3"><span lang="en-US"><span style="background: transparent"> </span></span></font></font></font> </p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>