Supreme Court - Daily Orders
Govind Singh vs The State Of Madhya Pradesh on 9 August, 2021
Bench: Chief Justice, Surya Kant
1
ITEM NO.22 Court 1 (Video Conferencing) SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.566/2021
(Arising out of impugned final judgment and order dated 02092020
in MCRC No. 26348/2020 passed by the High Court of M.P. at Indore)
GOVIND SINGH Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
Date : 09082021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Aditya Jain, Adv.
Mr. Yuvraj Singh, Adv.
Ms. Neha Gyamlani, Adv.
Mr. Mansoor Ali, AOR
Ms. Bhavya Golecha, Adv.
For Respondent(s)
Mr. Pashupathi Nath Razdan, AOR
Mr. Rohit K. Singh, Adv.
Mr. Mirza Kayesh Begg, Adv.
Ms. Maitreyee Jagat Joshi, Adv.
Mr. Palav Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Having heard learned counsel appearing for the petitioner, learned counsel appearing for the State of M.P. and carefully Signature Not Verified perusing the material available on record, we see no reason to Digitally signed by Vishal Anand Date: 2021.08.09 17:16:46 IST grant bail to the petitioner.
Reason:However, taking into consideration the fact that the petitioner is reported to in jail for over 7 years, we direct the 2 concerned Trial Court to expedite the trial and conclude the same preferably within a period of six months from the date of communication of this order.
The Special Leave Petition is disposed of in the aforestated terms.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)