Supreme Court - Daily Orders
Karan Singh Lodhi vs The State Of Madhya Pradesh on 17 December, 2021
Bench: Uday Umesh Lalit, S. Ravindra Bhat
1
ITEM NO.21 Court 2 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).9713/2021
(Arising out of impugned final judgment and order dated 23-09-2020
in MCRC No. 21634/2020 passed by the High Court Of M.P. Principal
Seat a Jabalpur)
KARAN SINGH LODHI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.163656/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.163657/2021-EXEMPTION FROM
FILING O.T. )
Date : 17-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Gautam Jha, AOR
Mr.Pankaj Kumar, Advocate.
Ms. Sweta Jha, Advocate.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the instant matter, the petitioner has been in custody since 20.03.2020. According to the learned counsel for the petitioner charge-sheets have been filed but the charges are not yet framed.
The High Court had relied upon the antecedents of the petitioner which included two cases registered against him under Signature Not Verified Digitally signed by the provisions of the Narcotic Drugs and Psychotropic Substances Indu Marwah Date: 2021.12.18 12:59:11 IST Reason: Act, 1985. Mr. Gautam Jha, learned counsel submits that in both the matters the petitioner has been bailed out. 2 Considering the circumstances on record, we direct the Trial Court in the present matter to consider whether charges need to be framed or not.
Let the exercise be undertaken as early as possible and preferably within two months of the receipt of the copy of this order.
With these observations, the SLP stands disposed of. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER