Madhya Pradesh High Court
Mahendra @ Ranu Shakya vs The State Of Madhya Pradesh on 10 February, 2020
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-2288-2020
The High Court Of Madhya Pradesh
MCRC-2288-2020
(MAHENDRA @ RANU SHAKYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Jabalpur, Dated : 10-02-2020
Shri Kuldeep Singh Rajpoot appearing on behalf of Subodh Tamrakar,
learned counsel for the applicant.
Shri R.P.Singh, learned Panel Lawyer for the respondent no.1/State.
Shri Narendra Nikhare, learned counsel for the respondent no.2. Learned counsel for the applicant prays for withdrawal of bail application with a prayer for direction to the trial Court to decide the case expeditiously.
Prayer is allowed.
The application is hereby dismissed as withdrawn. However, looking to the period of custody incarcerated by applicant who is in jail since 22.10.2019 direction is given to the trial court to expedite the trial and conclude it as expeditiously as possible preferably within a period of four months from the date of production of the order passed by this Court.
Registry is directed to send the copy of this order to the concerning trial court for compliance of the order.
Certified copy as per rules.
(AKHIL KUMAR SRIVASTAVA) JUDGE Sha Digitally signed by SMT SHALINI SINGH LANDGE Date: 11/02/2020 00:57:18