Madhya Pradesh High Court
Mohammad Farukh @ Eslam vs The State Of Madhya Pradesh on 18 October, 2016
1 M.Cr.C. No.3008/2016
18.10.2016
Shri R.S. Ghuraiya, learned counsel for the petitioner.
Shri Prakhar Dhengula, learned Panel Lawyer for the
respondent/State.
Shri Ghuraiya has contended that an accused like petitioner is entitled for hearing before arrayed as an accused on the application of prosecution preferred under Section 319 of Cr.P.C. He relied upon the judgment in the matter of Jogendra Yadav Vs. State of Bihar reported 2015 SCC (Cri) 756.
Learned counsel for the State seeks a week's time to address on the legal question as forced by the learned counsel for the petitioner.
List on 25.10.2016.
(Anand Pathak)
SS Judge