Madhya Pradesh High Court
Arsh @ Mohammad Kaif Khan vs The State Of Madhya Pradesh on 6 June, 2022
Author: Virender Singh
Bench: Virender Singh
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 27175 of 2022 (ARSH @ MOHAMMAD KAIF KHAN Vs THE STATE OF MADHYA PRADESH) Dated : 06-06-2022 Mr Mohammad Aman Khan, counsel for the applicant.
Ms Mamta Shandilya, Public Prosecutor. The learned counsel for the applicant submitted that the applicant Arsh @ Mohammad Kaif Khan wants to appear in the 12th Supplementary Board Examination going to be held on tomorrow. Since this petition may take time to be heard and decided by that time he may be permitted to appear in the Examination On due consideration, the jail authority is directed to facilitate the applicant to appear in the said Examination in custody.
The first bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973 shall be considered after summer vacation.
Certified copy, today itself.
(VIRENDER SINGH) V. JUDGE rashmi RASHMI PRASHANT 2022.06.06 17:20:51 +05'30'