Madhya Pradesh High Court
Vaibhav Singh Thakur vs The State Of Madhya Pradesh on 28 February, 2025
Author: Dinesh Kumar Paliwal
Bench: Dinesh Kumar Paliwal
NEUTRAL CITATION NO. 2025:MPHC-JBP:9473
1 MCRC-6345-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
ON THE 28 th OF FEBRUARY, 2025
MISC. CRIMINAL CASE No. 6345 of 2024
VAIBHAV SINGH THAKUR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
None for the applicant.
Ms. Ekta Gupta, P.L. for respondent/State.
ORDER
P.U.D is a letter dated 14.12.2024 received from IInd Additional Sessions Judge, Rewa whereby further 06 months time is sought to dispose off the trial of S.T No.112/2018.
On a perusal of the letter, time as prayed for is extended and learned trial Court is granted further time of four months to dispose off S.T. No.112/2018 (State M.P. Vs. Mayank @ Sangram and others ) from the date of receipt of copy of this order.
Registry is directed to send a copy of this order to the concerned trial Court for necessary compliance.
PUD is disposed off accordingly.
(DINESH KUMAR PALIWAL) JUDGE MKL Signature Not Verified Signed by: MANOJ KUMAR LALWANI Signing time: 2/28/2025 6:26:51 PM