Ram Singh vs The State Of Madhya Pradesh on 6 October, 2023

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Madhya Pradesh High Court

Ram Singh vs The State Of Madhya Pradesh on 6 October, 2023

Bench: Sunita Yadav

                                                                 1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT GWALIOR
                                                        BEFORE
                                           HON'BLE SMT. JUSTICE SUNITA YADAV
                                                  ON THE 6 th OF OCTOBER, 2023
                                           MISC. CRIMINAL CASE No. 40967 of 2023

                           BETWEEN:-
                           RAM SINGH S/O SHRI HAZALRILAL, AGED ABOUT 40
                           YEAR S, OCCUPATION: AGRICULTURE, R/O VILLAGE
                           SHAHPUR, POLICE STATION JAMNER, DISTRICT GUNA
                           (MADHYA PRADESH)

                                                                                                  .....APPLICANT
                           (BY SHRI HARDAYESH KUMAR SHUKLA - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION JAMNER, DISTRICT GUNA (MADHYA
                           PRADESH)

                                                                                               .....RESPONDENT
                           (BY SHRI ROHIT MISHRA- ADDITIONAL ADVOCATE GENERAL)

                                  This application coming on for admission this day, the court passed the
                           following:
                                                                  ORDER

This is the Second application filed by the applicant under Section 439 o f the Cr.P.C. for grant of bail relating to FIR No.253 of 2022 registered at Police Station Jamner, District Guna (M.P.) for the offence under Sections 302, 120-B, 34 of IPC. First application was dismissed as wthdrawn vide order dated 13.06.2023 passed in M.Cr.C. No.21059/2023.

Learned counsel for the applicant seeks to withdraw this second bail application with prayer that applicant is in custody since 02.11.2022 and there is a delay in the trial, therefore, trial Court be directed to expedite the trial.

Signature Not Verified Signed by: VIPIN KUMAR AGRAHARI Signing time: 07-10-2023 10:52:19 AM 2

I n view of the facts and circumstances of case, learned trial Court is directed to expedite the trial in accordance with law and prosecution is also directed to make all efforts to examine the prosecution witness, as and when the case is fixed for evidence.

With aforesaid observation, present bail application is dismissed as withdrawn.

Office is directed to send a copy of this order to the Court below for information and necessary compliance.

(SUNITA YADAV) JUDGE vpn Signature Not Verified Signed by: VIPIN KUMAR AGRAHARI Signing time: 07-10-2023 10:52:19 AM

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