Madhya Pradesh High Court
Avdesh vs The State Of Madhya Pradesh on 11 January, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-87-2018
(AVDESH Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 11-01-2018
Shri B.J. Chourasiya, learned counsel for the petitioner.
Ms. Shahin Fatima, learned Government Advocate for the
respondent-State.
The grievance of the petitioner is that he is facing trial along sh with other accused persons in S.T. No.20/2017, pending before e Second ASJ, Bijawar, District Chhatarpur, for offence under Section ad 302 and 396 of the IPC. During cross-examination of PW-3 Ajay Kumar, Advocate H.G. Awasthy, cross-examined on behalf of the accused Gaurav and Deendayal and Advocate Suhil Khare, cross-
Pr a hy examined on behalf of the accused Lalu Sahu. However, the accused Avdesh filed an application under Section 311 of the Cr.P.C. for ad recalling PW-3 Ajay Kumar, on the ground that he has not cross-
M examined by the applicant's counsel. The same was dismissed on 11.10.2017 by the learned trial Court.
of Counsel for the petitioner is directed to file certified copy of the rt order-sheet showing the presence of the petitioner and other accused ou persons and their Advocates.
Meanwhile, the proceedings of S.T. No.20/2017 shall remained C stayed till next date of hearing. h Case be listed after two weeks. ig Certified copy as per rules. H (SUSHIL KUMAR PALO) JUDGE ac/-
Digitally signed by ANIL CHOUDHARYDate: 2018.01.11 04:51:16 -08'00'