Madhya Pradesh High Court
Rajesh Kumar Sharma vs State Of M.P. on 12 March, 2015
M.Cr.C. No. 1127/2015.
13/03/2015
Shri Prashant Sharma,learned counsel for the applicant.
Shri Ajay Raghuvanshi, learned Panel Lawyer for the
non-applicant/State.
Shri Mukesh Sharma, learned counsel for the
complainant/ objector.
The documents filed with list on behalf of the
complainant are taken on record. Learned counsel for the
complainant is directed to supply the copies of the documents
to the learned counsel for other parties of the case.
Learned Panel Lawyer prays for short adjournment on
the ground that he is first time appearing in this case on behalf
of the respondent State. He, therefore, wants to peruse the
entire record. Learned counsel for the applicant vehemently opposes the prayer, however, short adjournment is granted as a last indulgence.
The Registry is directed to list the case on the top of the list on 17/03/2015.
A copy of this order be given to the learned Panel Lawyer.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 8784/2013.
13/03/2015 Shri Rajeev Sharma, learned counsel for the petitioner.
Ku. Nutan Saxena, learned Public Prosecutor for the respondent no. 1/ State.
Shri Sushil Goswami, learned counsel for the respondents no. 2 to 5.
Learned counsel for the parties have agreed for final disposal of this case.
In view of the above, no order by this Court is required on the I.A. No. 949/2015, which is an application for urgent hearing. Hence, it is dismissed as redundant.
Learned counsel for the parties prays for short adjournment for arguments.
Prayer is allowed.
Registry is directed to list the case on the top of the list on 17.03.2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 4356/2013.
13/03/2015 Shri B.S. Bhadoriya,learned counsel for the applicant. Ku. Nutan Saxena learned Public Prosecutor for the non-applicant/State.
As per the order-sheet dated 16/02/2015, the applicant is directed to file latest status report of the case pending in the trial Court. Leaned counsel for the applicant prays for and is granted two weeks' time for filing report.
List the case after two weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 7477/2013.
13/03/2015 Shri B.S. Gour,learned counsel for the petitioner. Ku. Nutan Saxena, learned Public Prosecutor for the respondent no. 1/State.
Respondent no. 2 yet to be served. Learned counsel for the petitioner is granted seven working days for submission of process fee for notice to respondent no. 1 by registered AD post.
Notice be made returnable within six weeks. List the case after service of notice.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 8502/2013.
13/03/2015 Shri B.K. Agrawal,learned counsel for the applicant. Respondent no. 1 is not properly served. None for the respondent no. 2 and 3. Ku. Nutan Saxena, learned Public Prosecutor for the respondent no. 4/State.
As per the report of the Registry, the notice is served upon the wife of respondent no. 1 Ramsingh. Considering the nature of th petition, it is desirable that notice of hearing be served upon respondent no. 1 Ramsingh himself. Hence, a fresh notice to respondent no. 1 Ramsingh be issued on payment of process fee within seven working days by registered AD and ordinary postal modes.
The notice be made returnable within four weeks. List the case after service of the notice upon respondent no. 1 Ramsingh.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 9637/2013.
13/03/2015 Shri Pradeep Katare ,learned counsel for the applicant. Ku. Nutan Saxena learned Public Prosecutor for the non-applicant No. 1/State.
Shri Ravi Gupta, learned counsel for the respondent no.
2. Case diary is available.
Learned counsel for the respondent no.2 prays for and is granted one week's time to argue the matter. It made clear that it will be the last opportunity for him to argue the matter.
Interim relief shall remain in force till the next date of hearing.
List the case after one week.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 10045/2013.
13/03/2015 Smt. Uma Kushwaha, learned counsel for the petitioner. Ku. Nutan Saxena learned Public Prosecutor for the respondent no. 1 /State.
None for the respondents No. 2 and 4. The report regarding death of respondent no. 3 Narendrajeet Kaur is not received.
On due consideration, learned Public Prosecutor is directed to verify the fact of death of respondent no. 3 Narendrajeet Kaur following the proper procedure.
A copy of this order-sheet be given to learned Public Prosecutor.
List the case after receipt of the verification report.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.A. No. 137/2010.
12/03/2015 Shri Inder Singh Ashthana, learned counsel for the appellant.
None for the respondents Heard on I.A. No. 151/2015, which is an application for amendments. Vide this I.A., the appellant seeks leave of this Court to amend the valuation in the memo of appeal.
Upon the perusal of the averments made in the I.A. and the submissions made by the counsel for the appellant, the I.A. is allowed.
Learned counsel for the appellant is directed to carry out the amendments in the memo of appeal in accordance with the I.A. within ten working days.
List the case thereafter.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr. R. No. 638/2011.
12/03/2015 Shri Dhirendra Singh,learned counsel for the petitioner. Ku. Nutan Saxena, learned Public Prosecutor for the respondent/State.
Petitioner Atar Singh is present in person before this Court. He is duly identified by his counsel. His presence be marked.
Heard on the I.A. No. 1328/2015, which is an application for condonation of non-appearance of the petitioner before the Registry of this Court on 10/12/2014. For the reasons stated in the I.A., for non-appearance of the petitioner on the aforesaid date appear to be bonafide and in support of the application, the petitioner himself has filed his affidavit. Hence, the I.A. is allowed condoning his non appearance on the said date.
Now petitioner Atar Singh shall appear before the Registry of this Court on 16/06/2015 and thereafter on such dates as may be fixed by it in this regard until further orders.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE MISHRA F.A. No. 137/2010.
12/03/2015 Shri G.S. Chouhan,learned counsel for the appellant. None for the respondent no. 1 & 2. Shri J.P. Mishra, learned counsel for the respondent no.
3. Heard on I.A. No. 982/2015, which is an application for amendment in the memo of appeal. Learned counsel for the respondent no. 3 has no objection in allowing the I.A. On due consideration, the I.A. is allowed. Learned counsel for the appellant is directed to carry out the amendment in accordance with the averments made in the I.A. within seven working days, list the case thereafter.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 5466/10.
12/03/2015 Shri A.P.S. Chouhan,learned counsel for the applicant. Shri Ajay Raghuvanshi, learned Panel Lawyer for the non-applicant/State.
The applicant has to file the status report of the case pending in the trial Court in compliance with the order dated 08/09/2014 of this Court.
Learned counsel for the applicant prays for two weeks' time for submission of report.
Prayer is allowed.
List the case after two weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 4792/2010.
12/03/2015 Shri Ajay Raghuvanshi, learned Panel Lawyer for the applicant/ State.
Learned Panel Lawyer for the applicant/ State prays for and is granted one week's time to argue the matter on the maintainability of this M.Cr.C. in view of the amendment under Section 378(1)(A) of the Cr.P.C. w.e.f. 23/06/2006.
List the case after a week.
(RAJENDRA MAHAJAN) JUDGE MISHRA F.A. No. 1/2015.
12/03/2015 Shri Anvesh Jain ,learned counsel for the appellants/ plaintiffs.
Respondent no. 1 Smt. Sushila is not served. Shri Ravi Gupta, learned counsel for the respondent no. 2, 4,& 5.
None for the respondent no. 3. Learned counsel for the appellants is directed to serve again the notice of hearing of this appeal to respondent no. 1 Sushila.
P.F. be paid and other requisites be supplied within ten working days.
Interim relief dated 16/01/2015 shall remain in force till the next date of hearing.
Notice be made returnable within four weeks. List the case after service of notice upon the respondent no. 1.
(RAJENDRA MAHAJAN) JUDGE MISHRA F.A. No. 140/2014.
12/03/2015 Shri Raju Sharma ,learned counsel for the appellant. None for the respondent no. 1, 4, 5 and 6. Respondent No. 2 Dakkho Bai is dead, respondent no. 3 Smt. Ramkumari is not served.
In view of the report of the Registry dated 06/02/2015, respondent no. 2 Dakkho Bai had died on 29/07/2014.
Learned counsel for the appellant submits that legal representatives of the deceased respondent no. 2 Dakkho Bai are already a party (respondents) in this case. He therefore, prays for time to file an application for deletion of the name of respondent no. 2 Dakkho Bai from the cause title of the memo of appeal.
Prayer is allowed.
Interim relief shall be continued till the next date of hearing.
List the case in the week commencing from 23/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 1940/2015.
12/03/2015 None for the applicant.
Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
Learned Public Prosecutor is directed to make available the case diary positively on th next date of hearing.
List the case in the week commencing from 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.A. No. 41/2015.
12/03/2015 Shri A.R. Sivhare,learned counsel for the appellants. Ku. Nutan Saxena learned Public Prosecutor for the non-applicant/State.
Learned Public Prosecutor prays for and is granted short adjournment to file reply to I.A. No. 1321/2015.
List the case on 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.A. No. 380/2010.
12/03/2015 Shri O.P. Mathur,learned counsel for the appellants. Respondents are yet to be served. Heard on I.A. No. 53/2015, which is an application for amendment in the memo of appeal. On due consideration, the I.A. is allowed and learned counsel for the appellants is directed to amend the memo of appeal in accordance with the averments made in the I.A. Necessary amendment be carried bout within seven working days.
List the case after the amendment.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.A. No. 993/2010.
12/03/2015 Shri A.K. Mangal, learned counsel for the appellants. None for the respodents.
Heard on I.A. No. 175/2015, which is an application for amendment in the memo of appeal. On due consideration, the I.A. is allowed and learned counsel for the appellants is directed to amend the memo of appeal in accordance with the averments made in the I.A. Necessary amendment be carried bout within seven working days.
List the case after the amendment.
(RAJENDRA MAHAJAN) JUDGE MISHRA F.A. No. 142/ 2011.
12/03/2015 Shri Abhishek Parashar, learned counsel for the appellant.
None for the respondents.
Record of the Trial Court is received. List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.R. No. 513/ 2011.
12/03/2015 Shri Amit Lahoti,learned counsel for the petitioner. Ku. Nutan Saxena learned Public Prosecutor for the non-applicant/State.
Perused the PUD, which is a letter bearing No. 63/2015 dated 21/01/2015 received from the Court of Judicial Magistrate, Vidisha, whereby the learned Court has sought information as to the outcome of this case.
The Registry is directed to inform the said Court that the case is still pending before this Court.
In view of the above, learned counsel for the parties have agreed for disposal of this case without delay.
List the case for hearing on the top of the list in the week commencing from 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.A. No. 1021/2011.
12/03/2015 Shri Manoj Dwivedi, learned counsel for the appellant. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
As per report of the Registry, the appellant was not present before it on 02/02/2015.
Learned counsel for the appellant undertakes to keep the appellant present before this Court on the next date of hearing.
List the case for appearance of the appellant before this Court on 24/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.A. No. 813/2011.
12/03/2015 Shri M.L. Yadav,learned counsel for the appellants. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
As per report of the Registry, the appellants were not present before it on 05/12/2014.
Learned counsel for the appellants undertakes to keep the appellants present before this Court on the next date of hearing.
List the case for appearance of the appellants before this Court on 24/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 3559/2011.
12/03/2015 Shri Shishir Saxena,learned counsel for the applicant. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
Learned Public Prosecutor prays for and is granted two weeks time for submission of the status report of crime no. 24/2010 registered at Vijaypur District Guna.
A copy of this order-sheet be given to the learned Public Prosecutor.
List the matter after two weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 6276/2011.
12/03/2015 Shri Imran Khan,learned counsel for the applicant. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
Learned counsel for the applicant prays for and is granted last opportunity for curing the default. It is made clear by this Court that if the default is not removed within stipulated period, stringent action may be taken by this Court, because the applicant has been taking time for curing of default since 23/09/2011.
List the case after one week.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.A. No. 409/2014.
12/03/2015 Shri R.V. Sharma ,learned counsel for the appellant. Shri Kripal Singh, learned counsel for the respondent no. 1 to 3.
None for the respondent no. 4. I.A. No. 31/2015 is an application filed under Order 41 Rule 22 and Section 151 of the CPC. The I.A. shall be considered at the time of final hearing.
Learned counsel for the respondent no. 1 to 3 is directed to supply a copy of the I.A. to the counsel for the appellant during the course of the day.
List the case for final hearing.
(RAJENDRA MAHAJAN) JUDGE MISHRA S.A. No. 1163/2005.
12/03/2015 Shri Amit Lahoti,learned counsel for the appellant. Gayatri Bao, who is legal representative of the deceased respondent no. 1 is dead.
Shri Pavan Vijayvargiya, learned counsel for the respondents no. 2.
None for the respondent no. 5. Respondent no. 3 is dead.
Learned counsel for the appellant prays for and is granted two weeks time to bring on record the legal representatives of deceased respondent no. 1 Gyatri Bai.
List the case after two weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.A. No. 287/2006.
12/03/2015 Shri S.K. Jain, learned counsel for the appellants. None for the respondents.
Learned counsel for the appellants prays for and is granted two weeks' time to comply with the order dated 26/03/2014 of this Court.
List the case after two weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA S.A. No. 562/2006.
12/03/2015 Shri Pawan Vijayvargiya, learned counsel for the appellants.
Shri Harish Dixit, learned counsel for the respondent. Learned counsel for the appellants prays for and is granted two weeks' time for compliance of the order dated 13/01/2015 of this Court.
List the case for admission after two weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA C.R. No. 100/2008.
12/03/2015 None for the petitioners.
Shri A.S. Chouhan, learned counsel for the respondents no. 1 to 4.
None for the respondents no. 5 to 8. In absence of the petitioners' counsel, the case is adjourned.
List the case after four weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA S.A. No. 589/2008.
12/03/2015 Shri S.K. Jain,learned counsel for the appellant. Shri S.M. Bhan, learned counsel for the respondents no. 1, 2 and 4.
None for the respondent no. 5. Respondent no. 3 is dead.
Learned counsel for the appellant is granted last opportunity to bring the legal representatives of deceased respondent no. 3 Harvilas on record.
List the case after three weeks.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 12058/2014.
11/03/2015 Shri V.K. Saxena, learned Senior Counsel with Shri Prashant Sharma, learned counsel for the petitioner.
Shri Ajay Raghuvanshi, learned Panel Lawyer for the non-applicant No. 1/State.
None for the respondent No. 2. Learned counsel for the petitioner prays for and is granted one week's time to file a rejoinder/application mentioning therein the points upon which the Investigating Officer Alok Shrivastava will be re-cross examined.
List the case on 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.R. No. 1 /2015.
11/03/2015 Shri D.D. Bansal,learned counsel for the petitioner. None for the respondents no. 1 to 3. I.A. No. 7/2015, is an application for staying of the operation of the impugned order dated 13/11/2014 passed by the Principal Judge, Family Court, Vidisha in MJC No. 300/2014 Narbadi Bai and two others Vs. Somat Singh Kushwah, whereby the learned judge has ordered the petitioner to give maintenance to the respondent no. 1 Narbadi Bai @ Rs. 3000/- per month and respondent no. 2 and 3 @ Rs. 1000/- per month. The I.A. shall be considered after receipt of the record.
The Registry is directed to call for the record of the above case.
List the case for consideration of I.A. No. 7/2015 after receipt of the record.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 1709/2015.
11/03/2015 Shri Arvind Dwivedi,learned counsel for the applicant. Shri Ajay Raghuvanshi, learned Panel Lawyer for the non-applicant/State.
Shri Kuldeep Thakur, learned counsel for the complainant.
Learned counsel for the applicant prays for and is granted one week's time to argue the matter.
List the case after one week.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.R. No. 638/2010.
11/03/2015 Shri Ansu Gupta ,learned counsel for the applicant. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
As per report of the Registry, the applicant had not appeared before it on appointed date 11/02/2015.
Learned counsel for the applicant undertakes to keep the applicant present before this Court on the next date of hearing along with the application for condonation of non- appearance of the applicant on the aforesaid date.
List the case on 20/03/2015 for appearance of the applicant.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 8279/2010.
11/03/2015 Shri M.M. Tripathi, learned counsel for the petitioners. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
Vide order dated 18/09/2012, this court has directed the petitioners to add the complainant, who lodged the FIR against them as respondent. To comply with this direction, the petitioners have filed I.A. No. 7542/2014. In the aforesaid premises, the I.A. is allowed.
Learned counsel for the petitioners is directed to add the name of complainant as respondent no. 2 in the cause title of the memo of petition in due course of the day.
Notice of hearing of this petition be issued to respondent no. 2 Shobharam by registered AD and by ordinary modes.
P.F. be paid and other requisites be supplied within 10 days.
The notice be made returnable within four weeks. List the case for appearance of the respondent no. 2 on 27/04/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.R. No. 270/2011.
11/03/2015 Shri Ravindra Singh,learned counsel for the applicant. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
Today the case is fixed for consideration of the I.A. No. 1160/2015, which is moved on behalf of the respondent.
Learned Public Prosecutor prays for short adjournment on the ground that the office file of the case is not available.
Prayer is allowed.
List the case in the week commencing from 23/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.A. No. 795/2011.
11/03/2015 Shri M.L. Yadav,learned counsel for the appellant. Ku. Nutan Saxena, learned Public Prosecutor for the non-applicant/State.
Learned P.P. prays for and is granted two weeks' time to file reply to the I.A. No. 10355/2011. It is made clear that it will be the last indulgence for filing of the reply because, sufficient time had already been granted to the non-applicant/State.
List the case in the week commencing from 23/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 1323/2011.
11/03/2015 Shri Ajay Raghuvanshi, learned Panel Lawyer for the applicant/ State.
Shri M.M. Tripathi, learned counsel for the non- applicant.
Learned Panel Lawyer states that the office file of the case is not traceable in the A.G. Office. He, therefore, prays for one week's time.
Prayer is allowed.
List the case in the week commencing from 23/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 829/2011.
11/03/2015 Shri V.P.S. Tomar ,learned counsel for the petitioner. None for the respondent.
Learned counsel for petitioner has cured the default as pointed out by the Registry.
For the just and proper adjudication of the petition, the records of the trial Court as well as the revisional Court are required. Therefore, the records of both the Courts be called for.
List the case for final hearing after receipt of the records.
(RAJENDRA MAHAJAN) JUDGE MISHRA M. Cr.C. No. 984/2015.
09/03/2015 Shri Narendra Singh Kirar, learned counsel for the applicant.
Shri Arun Barua, learned Panel Lawyer for the non-applicant no. 1/State.
None for the respondent no. 2. Learned counsel for the applicant submits that the connected M.Cr.C. No. 1934/2015 is listed for consideration on 10/03/2015. He, therefore, prays that both the M.Cr.Cs. be heard analogously.
Prayer is allowed.
The Registry is directed to link both the M.Cr.Cs. and list on 10/03/2015 for consideration.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr. R. No. 143/2015.
09/03/2015 Shri Yogeendra Singh Tomar, learned counsel for the applicant.
Respondent Vivek Tamrakar, is yet to be served. I.A. No. 1808/2015 moved on behalf of the applicant pertains to the interpretation of the order dated 23/02/2015 passed by a Bench presided over by Shri Justice Sheel Nagu. His Lordship is available.
The Registry is directed to place the matter before the appropriate Bench on 12/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.A. No.690/2007.
09/03/2015 None for the appellant.
Shri Sunil Soni, learned counsel for the respondent. Respondent Siraj Mohammad is present in person before this Court. He is duly identified by his counsel. His presence be marked.
Heard on the I.A. No. 503/2015, which is an application for condonation of non-appearance of the respondent before the Registry of this Court on 12/12/2014. For the reasons stated in the I.A., non-appearance of the respondent on the aforesaid date appears to be bonafide. Hence, the I.A. is allowed condoning his non appearance on the said date.
Now respondent Siraj Mohammad shall appear before the Registry of this Court on 14/05/2015 and thereafter on such dates as may be fixed by it in this regard until further orders.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 2020/2015.
09/03/2015 Shri Rajendra Singh Yadav, learned counsel for the applicant.
Shri Arun Barua, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
The appearing counsel for the applicant submits that his senior will argue the matter. Today he is not present in the Court. He therefore, prays for short adjournment.
Prayer is allowed.
List the case on 13/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 1604/2015.
09/03/2015 Shri Ansu Gupta,learned counsel for the applicant. Shri Arun Barua, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
The appearing counsel for the applicant submits that his senior will argue the matter. He is presently busy in another Bench of this Court. He therefore, prays for short adjournment.
Prayer is allowed.
List the case in the week commencing from 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 1623 /2015.
09/03/2015 Shri Arun Pateriya,learned counsel for the applicant. Shri Arun Barua, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant prays for and is granted a week's time to argue the matter.
List the case in the week commencing from 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 1690/2015.
09/03/2015 Shri Anand Purohit, learned counsel for the applicant. Shri Arun Barua, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant prays for and is granted two weeks' time to argue the matter.
List the case in the week commencing from 23/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No.1720/2015.
09/03/2015 Shri Vivek Bhargava,learned counsel for the applicant. Shri Arun Barua, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant prays for and is granted two weeks' time to argue the matter.
List the case in the week commencing from 23/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 1917/2015.
09/03/2015 Shri Rajesh Shukla,learned counsel for the applicant. Ku. Nutan Saxena, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. Learned Panel Lawyer is directed to make available the case diaries positively on the next date of hearing.
List the case in the week commencing from 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA M.Cr.C. No. 2001/2015.
09/03/2015 Shri Abhishek Parashar,learned counsel for the applicant. Ku. Nutan Saxena, learned Panel Lawyer for the non- applicant/State.
Case diaries of the present and counter case are not available.
Learned Panel Lawyer is directed to make available the case diaries positively on the next date of hearing.
List the case in the week commencing from 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE MISHRA Cr.R. No. 1075/2006.
07/11/2014 Shri Praveen Pandey, learned counsel for the applicant. Shri Siddarth Datt, learned counsel for the respondent. Arguments heard.
Reserved for orders.
(RAJENDRA MAHAJAN) JUDGE AKM Later on.
On perusal of the record, this court finds that the matter requires some more arguments. Therefore, this case is directed to be listed in the week commencing in the week commencing from 09/03/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 02/2006.
07/11/2014 Shri A.S. Raizada, learned counsel for the applicant. Shri R.Chand, learned counsel for the respondents no. 1 and
2. Arguments heard.
Reserved for orders.
(RAJENDRA MAHAJAN) JUDGE Later on.
On perusal of the record, this court finds that the matter requires some more arguments. Therefore, this case is directed to be listed in the week commencing in the week commencing from 09/03/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Ported till 20.2.15 Cr.R. No. 138/2013.
20/02/2015 Shri S.D. Mishra, learned counsel for the applicant. Shri Punit Shroti, learned Panel Lawyer for the non-applicant/ State.
Today the case is fixed for appearance of the applicant. Applicant Kallu @ Harisingh Ahirwar is present in person. He is duly identified by his counsel. His presence be marked.
Heard on I.A. No. 3011/2015, which is an application for recalling of the order dated 09/02/2015 passed by this Court.
As per the record, the applicant had to appear before the Registry of this Court on 05/02/2015 to mark his presence. But he did not appear before the Registry on that day. Under the circumstances vide order dated 09.02.2015, this Court ordered to secure the presence of the applicant by issuing the warrant of arrest.
The applicant submits in the I.A that by mistake he appeared before the Registry on 04.02.2015 instead of appointed date i.e 05.02.2015. On that day his presence was not marked by the Ministerial Staff of the Registry. In view of the above, his non- appearance before the Registry on 05.02.2015 is genuine. He, therefore, prays for recalling of the order dated 09.02.2015. For the reason stated, the I.A. is allowed and the order of issuance of the arrest warrant is set aside. Registry is directed that if the arrest- warrant has already been issued against the applicant, it be called unserved.
The applicant shall appear before the Registry on 05.05.2015 and thereafter on such other dated as may be fixed by the Registry until further orders.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 2643/2015.
20/02/2015 Shri R.B. Gautam, learned counsel for applicant Pradeep Patel.
Shri Yadvendra Dwivedi, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. Learned counsel for the applicant submits that the Police Station-Patan registered a counter case at crime no. 13/2015 against the complainant party of crime no. 12/15. He, therefore, prays that the case diary of the aforesaid crime number be also requisitioned for just adjudication upon the bail plea of the applicant.
Prayer is allowed.
Learned Panel Lawyer is directed to make available the case diary of the present case and the aforesaid crime number on the next date of hearing.
List the case in the week commencing from 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 2084/2015.
19/02/2015 Shri Nitin Saraf, learned counsel for the applicant. Shri Amit Kumar Sharma, learned Panel Lawyer for the non- applicant/State.
Appearing counsel for the applicant submits that his senior will argue on the point of admission of this petition. Today he is not available, he therefore, prays for short adjournment.
Prayer is allowed.
List the case on 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 20774/2014.
19.02.2015 Shri Pankaj Tiwari, learned counsel for the applicants. Shri Amit Kumar Sharma, learned Panel Lawyer for the non-applicant no. 1/ State.
Non-applicant no. 2 is yet to be served. Heard.
Admit.
Learned Panel Lawyer has taken notice of this admission, hence no further notice is required.
I.A. No. 25267/2014, is an application for stay of the proceedings of complaint case No. 1164/2009 pending on the file of JMFC, Bhopal.
On due consideration of the material available on record I am of the opinion that it will be in the fitness of the things to hear the non-applicant no. 2 Smt. Krishna Kunwar on the aforesaid I.A. Let a notice be served upon the non-applicant no. 2 by registered AD and ordinary modes. Process fee be paid and other requisites be supplied within seven clear working days.
Notice be made returnable within four weeks. List the case for arguments on the I.A. after service of notice upon the respondents.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20812/2014.
19/02/2015 Shri Bhupendra Kaurav, learned counsel for the applicant. Shri Amit Kumar Sharma, learned Panel Lawyer for the non- applicant/State.
Shri Anubhav Dubey, learned counsel for the objector. Case diary is available.
Appearing counsel for the applicant submits that senior counsel Shri Manish Datt will argue the matter. He is presently busy in arguing before another Bench of this High Court. He, therefore, prays for short adjournment.
Learned counsel for objector also prays for time to submit written objection.
Prayers are allowed.
In view of the above, list the case in the week commencing from 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 2280/2015.
19/02/2015 Shri M.K. Tripathi, learned counsel for the applicant. Shri Amit Kumar Sharma, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant prays for time to submit death certificate of mother of the applicant, who has recently died.
Prayer is allowed.
List the case in the week commencing from 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 2339/2014.
Later on The petitioners are directed to appear before the Registry on 16/03/2015 and thereafter, on such dates as may be fixed by it in this regard until further orders.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. R. No. 259/2013.
06/02/2015 Shri D.N. Shukla, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
I.A. No. 19159/2014 has been filed for continuation of the interim relief granted by this Court vide order dated 15/02/2013.
As per the order dated 06/01/2015 the interim relief is ordered to be continued. Under the circumstances, I.A. is disposed of as infructuous.
Learned Panel Lawyer is directed to make available the case diary positively on the next date of hearing.
List the case in the week commencing from 16/02/2015. Interim relief shall continue until further orders. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 895/2009.
06/02/2015 Shri M.K. Mishra, learned counsel for the appellant. Shri Alok Tapikar, learned Panel Lawyer for the respondent/State.
Heard on I.A. No. 9920/2014, which is an application for permanent exemption of the appellant before the Registry of this Court.
As per I.A., the appellant is a labourer by profession and lives in interior village of District Satna. He has to suffer great financial hardships to put his appearance before the Registry of this Court on appointed dates. He, therefore, wants to mark his presence before the Court of Chief Judicial Magistrate, Satna instead of the Registry of this Court.
On due consideration, the I.A. is allowed. Now the appellant shall appear before the Court of Chief Judicial Magistrate, Satna first time on 09/03/2015 and thereafter on such dates as may be fixed by it in this regard until further orders of this Court.
A copy of this order be sent to the CJM Court Satna for information and compliance.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1793/2015.
06/02/2015 Shri Prashant Chourasiya, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. Learned Panel Lawyer is directed to make available the case diary positively on the next date of hearing.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 661/2015.
06/02/2015 Shri Rahul Tripathi, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant prays for short adjournment on the ground that he would like to argue the bail application after filing of charge-sheet in the trial Court.
Prayer is allowed.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 657/2015.
06/02/2015 Shri Rahul Tripathi, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant prays for short adjournment on the ground that he would like to argue the bail application after filing of charge-sheet in the trial Court.
Prayer is allowed.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20071/2014.
06/02/2015 Shri Dhirendra Singh, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for applicant states that he wants to file deposition of the prosecution witnesses who have been examined by the prosecution in the trial Court in support of the bail application.
Prayer is allowed.
List the case in the week commencing from 16/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19983/2014.
06/02/2015 Shri Vinay Kumar Garg, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Arguing counsel for the applicant states that his senior Shri Vikash Singh will argue the case but he is not present because of bereavement in his family.
In view of the above, the case is adjourned. List the case in the week commencing from 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Criminal Revision No. 896/2003. 06.02.2015 Shri Prashant Shrivas, learned counsel for the applicant.
Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Today the case is fixed for appearance of the applicant. He is present in person. He is duly identified by by his counsel. His presence be marked.
Heard on I.A. No. 2636/2014, which is an application for condonation of non-appearance of the applicant before the Registry on 11/11/2014, 20/11/2014 and 22/01/2015. The reasons stated for non-appearance on these dates are bona-fide. Hence, the I.A. is allowed condoning the non-appearance of the applicant on that dates.
Now the applicant shall appear before the Registry of this Court on 05/05/2015 and thereafter on such dates as may be fixed by it in this regard during the pendency of this revision.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1594/2015.
04/02/2015 Shri Shashank Trivedi, learned counsel for applicant Ansar. Shri S.K. Kashyap, learned Government Advocate for the non-applicant/State.
Case diary is available.
Learned counsel for the applicant states that he wants to submit certain documents in support of the bail application. He, therefore, prays for two weeks' adjournment.
Prayer is allowed.
List the case in the week commencing from 16/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 8528/2009.
04/02/2015 Shri Wakeel Khan, learned counsel for the applicants. None for non-applicant No. 1 Sukhlal. Shri C.K. Mishra, learned Government Advocate for the non- applicant no. 2/State.
None appeared on behalf of non-applicant no. 1 Sukhlal despite repeated calls.
Today the case is listed for consideration on I.A. No. 11921/2010 and I.A. No. 20349/2010, which are applications moved on behalf of non-applicant no. 1 Sukhlal for early disposal of the case. The I.As were filed in the year 2010. More than four years had been elapsed since their filing. In view of the above the relevancy of urgent hearing has lost urgency. Hence, the I.As are dismissed.
Interim relief shall continue until further orders. The Registry is directed to list the case for final hearing in the week commencing from 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 8763/2009.
04/02/2015 Shri Wakeel Khan, learned counsel for the applicants. None for non-applicant No. 1 Sukhlal. Shri C.K. Mishra, learned Government Advocate for the non- applicant no. 2/State.
This case is linked with M.Cr.C. No. 8528/2009. Interim relief shall continue until further orders. List the case for final hearing along with the aforesaid M.Cr.C. in the week commencing from 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. R. No. 690/2010.
04/02/2015 Shri Vinod Mishra, learned counsel for the applicant. Respondents not served.
On 20/12/2014, this Court had ordered the applicant to serve fresh notices upon the respondents by registered with AD and ordinary posts, but, as per the report of the Registry, the applicant had not complied with the order.
Upon the prayer of learned counsel for the applicant one more opportunity is granted. Let fresh notices be issued to respondents by registered with AD and ordinary posts.
P.F. be paid and other requisites be supplied within 15 days. Non-compliance of the above order will result in dismissal of the case automatically without reference to this Court.
Notices be made returnable within four weeks. List the case in the week commencing from 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 769/2015.
04/02/2015 Shri Pradeep Naveriya, learned counsel for the applicant. Shri C.K. Mishra, learned Government Advocate for the non- applicant/State.
Learned counsel for the non applicant/State states that in the case diary, the Medico Legal Report of the injured is not available. He therefore, prays for short adjournment.
Prayer is allowed.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1672/2015.
04/02/2015 Shri Sampoorna Tiwari, learned counsel for the applicant. Shri C.K. Mishra, learned Government Advocate for the non- applicant/State.
Case diary is not available. The same be made available positively on the next date of hearing.
List the case in the week commencing from 09.02.2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 894/14.
30/01/2015 Shri Sharad Verma, learned counsel for the appellant. Shri Alok Tapikar, learned Panel Lawyer for the respondent/State.
Today the case is listed for filing written objection against the application filed by the appellant under Section 389(1) of the Cr.P.C.
Learned Panel Lawyer prays for one week time for submission of written objection against the application.
Prayer is allowed.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2755/2014.
30/01/2015 Shri Ravindra Shukla, learned counsel for the appellant. Shri Alok Tapikar, learned Panel Lawyer for the respondent/State.
Learned counsel for the appellant submits that the High Court Legal Services Committee has assigned him a job to plead the appellant's case. He prays for four weeks' time for preparation of the case.
Prayer is allowed.
List the case after four weeks for final hearing.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 3283/14.
30/01/2015 Shri A.D. Mishra, learned counsel for the appellant. Shri Alok Tapikar, learned Panel Lawyer for the respondent/State.
Today the case is listed for filing written reply of the application under Section 389(1) of the Cr.P.C. moved on behalf of the appellant.
Learned Panel Lawyer prays for one week time for submission of written reply of the application.
Prayer is allowed.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1462/2007 30/01/2015 None for the applicant.
Shri B.L. Nag, learned counsel for the non-applicant. None appeared for the applicant even in the second round of calling-out.
Learned counsel for the non-applicant prays for short time to file reply of I.A. No. 660/2015.
Prayer is allowed.
List the case on 03/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20788/2014.
29/01/2015 None for the applicant.
Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
None appeared for the applicant even in the second round of calling-out.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20723/2014.
29/01/2015 Shri Arup Kumar Das, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for applicant prays for and is granted one week time to argue the case.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20298/2014.
29/01/2015 Shri Manoj Tiwari, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Having arguing at length, learned counsel for the applicant prays further time to argue the matter.
Prayer is allowed.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19916/2014.
29/01/2015 Shri V.K. Lakhera, learned counsel for the applicant. Shri Alok Tapikar, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case on 03/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1136/2015.
28/01/2015 Shri Sanjay Patel, learned counsel for the applicant. Shri D.R. Vishwakarma, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. Learned counsel for the applicant submits that the applicant is a old woman of 64 years, he therefore, prays for early hearing of her bail application.
Looking to the facts and circumstances of the case, learned Panel Lawyer is directed to make available the case diary on the next date of hearing positively.
List the case on 30/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1056/2015.
28/01/2015 Shri Kamlesh Mishra, learned counsel for the applicant. Shri D.R. Vishwakarma, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
Learned counsel for the applicant submits that the present M.Cr.C. and M.Cr.C. No. 156/2015 have arisen out of the one and the same crime number, therefore, they be heard analogously.
Prayer is allowed.
The Registry is directed to link both the M.Cr.Cs and list the case for hearing in the week commencing from 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 898/2015.
28/01/2015 Shri Rajendra Singh, learned counsel for the applicant. Shri Ravi Shankar Dubey, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case in the week commencing from 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1837/2012.
28/01/2015 Shri Ashish Singh Parihar, learned counsel for the applicants. Shri D.R. Vishwakarma, learned Panel Lawyer for the non- applicant/State.
Today the case is listed for appearance of the applicants. Their counsel submits that the applicants are not present in Court because of bereavement in their family. He, therefore, prays for fix date, so that he keep the applicants present before this Court.
Prayer is allowed.
List the case for appearance of the applicants on 25/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 59/2015.
27/01/2015 Shri Vivek Agrawal, learned counsel for the applicant. Shri Ravi Shankar Dubey, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case in the week commencing from 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 661/2015.
27/01/2015 Shri Rahul Tripathi, learned counsel for the applicant. Shri Ravi Shankar Dubey, learned Panel Lawyer for the non- applicant/State.
Learned counsel for the applicant submits that co-accused Omprakash has also filed bail application which was registered as M.Cr.C. No. 657/2015 and which is posted for hearing on 30/01/2015. Under the circumstances, he prays that the bail application of the applicant and aforesaid co-accused be heard analogously.
Prayer is allowed.
Registry is directed to list the present case and the aforesaid M.Cr.C. No. 657/2015 for analogous hearing on 30/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1140/2015.
27/01/2015 Shri Vikas Mahawar, learned counsel for the applicant. Shri D.R. Vishwakarma, learned Panel Lawyer for the non- applicant/State.
Shri Jagdish Singrol, learned counsel for the objector. Case diary is not available. It be made available positively on the next date of hearing.
At the request of learned counsel for the applicant, list the case in the week commencing from 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1142/2015.
27/01/2015 Shri Deepak Pendharkar, learned counsel for the applicant. Shri D.R. Vishwakarma, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case in the week commencing from 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 384/2015.
16/01/2015 Shri Ashish Tiwari, learned counsel for the applicant. Shri V.K. Pandey, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case in the week commencing from 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2406/2012.
16/01/2015 Shri Kamlesh Mishra, learned counsel for the appellant. Shri Rakesh Kesharwani, learned Panel Lawyer for the non- applicant/State.
The appellant is present in person. He is duly identified by his counsel. His presence be marked. Now he shall appear before the Registry on 30/03/2015 and, thereafter, on such dates as may be fixed by it in this regard during the pendency of this appeal.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 13329/2014.
16/01/2015 Shri Jitendra Shrivastava, learned counsel for the applicant. Shri Rakesh Kesharwani, learned Panel Lawyer for the non- applicant/State.
Shri Rakesh Dwivedi, learned counsel for the objector/ complainant.
Learned counsel for the applicant states that his senior will argue the case, today he is out of station. He, therefore, prays short adjournment.
Prayer is allowed.
List the case in the week commencing from 27/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 206/2012.
16/01/2015 Shri Manoj Rajak, learned counsel for the applicant. Shri Rakesh Kesharwani, learned Panel Lawyer for the non- applicant/State.
Learned counsel for the applicant submits that the applicant has recently under gone kidney transplantation and the doctor advised him complete bed rest. He is therefore, not present before this Court. He prays for one month's time to keep the applicant present before this Court.
Prayer is allowed.
I.A. No. 615/2015 shall be considered after appearance of the applicant.
List the case on 24/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 166/2015.
14/01/2015 Shri Durgeh Pandey, learned counsel for the applicant. Shri V.K. Pandey, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
The Registry is directed list this on top of the list on 16/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1492/2014.
14/01/2015 Shri Prahlad Chourasiya, learned counsel for the applicant. Shri V.K. Pandey, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Due to shortage of time this revision could not be heard finally.
Considering the nature of the revision, the Registry is directed to list this case on top of the list on 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20741/2014.
14/01/2015 Shri M.K. Mishra, learned counsel for the applicant. Shri A.K. Shukla, learned Government Advocate for the non- applicant/State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case in the week commencing from 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No.1237/2005 14.01.2015 Shri Prashant Shrivas, learned counsel for the applicant.
Shri R.S. Shukla, learned Panel Lawyer for the respondent-State.
Today, the case is listed for appearance of the applicant. Learned counsel for the applicant undertakes to keep the applicant present before this Court on the next date of hearing. His undertaking is accepted.
List the case for appearance of the applicant on 05.07.2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No.2355/2012.
14.01.2015 Shri Saurabh Singh Thakur learned counsel for the applicant.
Shri R.S. Shukla learned Panel Lawyer for the non- applicant/State.
Today, the case is listed for appearance of the applicant. Learned counsel for the applicant undertakes to keep the applicant present before this Court on the next date of hearing. His undertaking is accepted.
List the case for appearance of the applicant on 10.02.2015.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr.C. No. 79/2015.
14.01.2015 Shri Geet Sukhwani, learned counsel for the applicant.
Shri R.S. Shukla, learned Panel Lawyer for the respondent-State.
Shri A.K. Singh, learned counsel for the objector. Learned counsel for the objector submits that he wants to file Vakalatnama and written objection against the bail application on behalf of the objector. He, therefore, prays for short adjournment.
Prayer is allowed.
List the case for hearing on 21.01.2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20692/2014.
13.01.2015 Shri Manish Tiwari, learned counsel for the applicant.
Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is not available. As per the information made available by learned counsel for the applicant, the bail application of co- accused Ramesh is registered at M.Cr.C. No. 20411/2014 which is still pending.
In such premises, the Registry is directed to link both the cases and list them for hearing on 16/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 235/2015.
13.01.2015 Shri Manish Tiwari, learned counsel for the applicant.
Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for applicant prays for and is granted two weeks time to argue the bail application.
List the case in the week commencing from 27/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 411/2015.
13.01.2015 None for the applicant.
Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is available.
List the case in the week commencing from 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 435/2015.
13.01.2015 None for the applicant.
Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is available.
List the case in the week commencing from 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 10964/2014.
13.01.2015 Shri Manish Mishra, learned counsel for the applicant.
Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for short adjournment.
Prayer is allowed.
List the case in the week commencing 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 9164/2014.
12.01.2015 Shri R.K. Khare, learned counsel for the applicant. Shri R.S. Shukla, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicant prays for and is granted three days' time to argue the bail application.
List the case on 16/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 19418/2014.
12.01.2015 Shri Aniruddh Mishra, learned counsel for the applicant.
Shri R.S. Shukla, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicant prays for and is granted three days' time to argue the bail application.
List the case on 16/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1941/2014.
12.01.2015 Shri Satish Chaturvedi, learned counsel for the applicant.
Due to shortage of time, the case could not be heard.
List the case on 16/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1138/2014.
12.01.2015 Shri Mohan Lal Sharma, learned counsel for the applicant.
Shri R.S. Shukla, learned Panel Lawyer for the respondent-State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case in the week commencing from 27/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 60/2015 12/01/2015 Shri Ashish Kurmi, learned counsel for appellants. Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Heard on the question of admission. Having perused the record, this appeal appears to be arguable. Hence, the same is admitted for final hearing.
Learned Panel Lawyer has taken notice of this admission. Hence, no further notice is required.
Record of the Trial Court be called for. I.A. No. 250/2015, which is an application under Section 389(1) of the Cr.P.C. for suspension of jail sentence and grant of bail to the appellants during the pendency of this appeal, shall be considered after perusal of the record of the trial Court.
List the case for consideration of I.A. No. 250/2015 in the week commencing from 27/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 905/2005.
12.01.2015 Shri S.K. Pathak, learned counsel for the applicant. Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 24949/2014, which is an application for cancellation of arrest warrant.
Vide order dated 19/11/2014, this Court has ordered for issuance of non-bailable warrant of arrest against the applicant for his undergoing the remaining part of jail sentence. The applicant in the I.A., has satisfactorily explained his non-appearance on 19/11/2014. Hence, the I.A., is allowed and the order dated 19/11/2014 is hereby recalled.
Learned counsel for the applicant is directed to keep the applicant present before the Registry of this Court on 23/03/2015 and, thereafter, on such dates as may be fixed by it in this regard during the pendency of this revision.
Let the case be listed for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 521/2009.
12.01.2015 Shri Lalji Kushwaha, learned counsel for the applicant.
Shri Satyam Agrawal, learned counsel for the respondent.
Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 24804/2014, which is an application moved on behalf of the applicant for amendment in the cause title of revision memo and for addition of the State as respondent no. 2.
The applicant has moved this application pursuant to the order dated 14/09/2009 of this Court, whereby the applicant is directed to make the State as respondent. Hence, the I.A. is allowed.
Learned counsel for the applicant is directed to amend the revision memo in the course of the day and to make available the copy of the revision memo to Shri Rakesh Kesharwani, learned Panel Lawyer.
Let the case be listed for arguments on admission of the revision in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19363/2014.
12.01.2015 Shri Geet Sukhwani, learned counsel for the applicant.
Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for applicant prays for and is granted one week time to argue the bail application.
List the case in the week commencing from 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 1246/2010.
12.01.2015 Shri G.R. Deshmukh, learned counsel for the appellant.
Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Learned counsel for appellant submits that the appellant could not furnish bail in compliance of the order of the order dated 13/11/2013 of this Court, on account of which the appellant has been in jail in this case. He prays that now the appellant has been able to furnish the bail in compliance of the aforesaid order, therefore, the said order may be made effective for another two months.
In the interest of justice, prayer is allowed. The order dated 13/11/2013 will remain effective till 12.03.2015, if the appellant fails to comply the aforesaid order within two months, the appeal shall be heard finally. In case, the appellant submits the bail then he shall appear before this Court on 16/03/2015.
Let the case be listed for appearance of the appellant on 16/03/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2755/2014.
12.01.2015 Shri Ravindra Shukla, learned counsel for the applicant.
Shri R.S. Shukla, learned Panel Lawyer for the respondent-State.
Record of the trial court is received. As prayed by learned counsel for appellant, list the case in the week commencing 27/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 128/2015.
12.01.2015 Shri Varun Singh, learned counsel for the applicant. Shri R.S. Shukla, learned Panel Lawyer for the respondent-State.
Case diary is not available. It be made available on the next date of hearing.
List the case in the week commencing from 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18970/2014.
12.01.2015 Shri Y.K. Gupta, learned counsel for the applicant. Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is not available, it be made available on the next date of hearing.
List the case in the week commencing from 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18762/2014.
12.01.2015 Shri Bhupendra Kaurav, learned counsel for the applicant.
Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for and is granted one week time for preparation of the submissions on the bail application.
List the case in the week commencing form 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19670/2014 09.01.2015 Shri L.N. Sakle, learned counsel for the applicants. Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant submits that the police had registered a counter case against the complainant parties of the crime no. 803/2014.
In view of the above, learned Panel Lawyer is directed to call for the case diary of the aforesaid crime number from the concerned Police Station.
Learned counsel for the applicant also submitted that the bail application of the co-accused of the crime No. 803/2014 are registered as M.Cr.C. No. 19908/2014 and M.Cr.C. No. 19927/2014. These cases are listed on 12/01/2015.
In view of the above, the Registry is directed to list this case along with the aforesaid cases on 12/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 3471/2014 09.01.2015 Shri Sanjay Patel, learned counsel for the appellant. Shri V.K. Pandey, learned Panel Lawyer for the respondent-State.
Record of the trial Court is not received. Registry is directed to call for the record of the trial Court by sending Fax massage to the concerned District Judge.
List the case after receipt of the record of the trial Court for consideration of I.A. No. 23743/2014 in the week commencing from 27/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1534/2006.
09.01.2015 Shri R.R. Raghuvanshi, learned counsel for the appellant.
Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Pursuant to the direction dated 21/08/2014, the Registry has prepared a chart of custody period of the appellant.
Appellant present in person. He is duly identified by his counsel. His presence be marked. Now he shall appear before the Registry on 27/04/2015 and, thereafter, on such dates as may be fixed by it in this regard during the pendency of this appeal.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 3685/2014.
09.01.2015 Shri Lalti Pandey, learned counsel for the appellant. Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Heard on the question of admission. Having perused the record, this appeal appears to be arguable, hence the same is admitted for final hearing.
Learned Panel Lawyer has taken notice of this admission. Hence, no further notice is required.
Record of the Trial Court be called for. The I.A. No. 25320/2014, which is an application 389(1) of the Cr.P.C. for suspension of jail sentence and grant of bail to the appellant during the pendency of this appeal, will be considered after receipt of the record of the trial court.
List the case after receipt of the record of the trial court for consideration of the aforesaid I.A. (RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 1109/2002.
09.01.2015 Shri Pawan Gurjar, learned counsel for the appellant.
Shri Mahendra Saraf and Pramesh Jain, learned counsel for respondent no. 1.
Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent no. 2-State.
Heard on I.A. No. 8151/2014, which is an application for urgent hearing of this case.
Being aggrieved by the impugned order of acquittal, the appellant has filed this appeal under Section 378(4) of the Cr.P.C.
The appellant has not shown any cogent and convincing reason for urgent hearing of this appeal.
In view of the above, the I.A. is dismissed. List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2126/2005.
09.01.2015 Shri Mayank Shrivastava, learned counsel for the appellant.
Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Appearing counsel for the appellant submits that his senior will argue on the I.A. No. 23653/2011 and I.A. No. 18599/2012 as he is not available today. He, therefore, prays for short adjournment.
Prayer is allowed.
List the case for hearing on the aforesaid I.As. in the week commencing from 27/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2695/2007.
09.01.2015 Shri Wakeel Khan, learned counsel for the appellant. Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Learned counsel for the appellant prays for time to keep the appellant present before this Court in person.
Prayer is allowed.
Learned counsel is directed to keep the appellant present in person on 28/01/2015, on that day, the I.A. no. 27850/2013 shall also be considered.
List the case on 28/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2199/2010.
09.01.2015 Shri Arun Paroha, learned counsel for the appellant. Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Learned counsel for the appellant prays for time to keep the appellant present before this Court in person.
Prayer is allowed.
The I.A. no. 25799/2014 shall be considered after appearance of the appellant before this Court.
List the case for appearance and consideration of the aforesaid I.A. on 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 330/2011.
09.01.2015 Shri Vijay Kumar Pandey, learned counsel for the appellant.
Shri Akhilesh Shukla, learned Government Advocate for the respondent-State.
I.A. No. 39/2013 is an application for exemption from personal appearance before the Registry. The I.A. is filed on 02/01/2013. Considering the age of the I.A., learned counsel for the appellant is directed to first verify the whereabouts of the appellant and thereafter, file a fresh application in this regard because, he had not appeared before the Registry after 23/01/2013.
List the case on 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20848/2014.
09.01.2015 Shri Yogendra Singh Bhaghel, learned counsel for the applicant.
Shri Pradeep Gupta, learned Panel Lawyer for the respondent-State.
Case diary is not available. Learned Panel Lawyer is directed to make available the case diary positively on the next date of hearing.
List the case in the week commencing from 12/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 254/2014.
08.01.2015 Shri Ghanshyam Sharma, learned counsel for the applicant.
Shri V.K. Pandey, learned Panel Lawyer for the non-applicant/State.
Learned counsel for the applicant sought one week's time to submit an application pursuant to the order dated 27/11/2014 of this Court.
Prayer is allowed.
List the case for submission of the application on 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20419/2014 08.01.2015 Shri Sanjay Sharma, learned counsel for the applicant.
Shri Pradeep Gupta, learned Panel Lawyer for the non-applicant/State.
Case diary is available.
Learned counsel for the applicant prays for and is granted a week's time to verify the fact whether the criminal case No. 165/2009 and criminal case No. 645/2009 under Section 34(1)/A of the M.P. Excise Act are pending in the Courts against the applicant as mentioned in the impugned order dated 18/11/2014.
As per list of pending cases against the applicant kept on the case diary, the aforesaid cases were not mentioned in the list. In such premises learned Panel Lawyer is also directed to verify from the concerned Police Station whether the aforesaid cases are pending against the applicant.
A copy of this order be given to the learned Panel Lawyer.
List the case in the week commencing from 19/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18251/2014.
07.01.2015 Shri Deepak Pendharkar, learned counsel for the applicant.
Shri Pradeep Gupta, learned Panel Lawyer for the non-applicant/State.
Case diary is not available. Learned counsel for the applicant submits that several opportunities had been granted for submission of the case diary, despite that the case diary is not submitted today.
Considering the overall facts, last opportunity is granted for submission of the case diary.
List the case on 13/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16084/2014.
05.01.2015 Shri Anuvad Shrivastava, learned counsel for the applicant.
Shri Rakesh Kesharwani, learned Panel Lawyer for the non-applicant no. 1/State.
Shri Ravindra Parashar, learned counsel for non- applicant no. 2 Ram Singh and non-applicant no. 3 Vishnu Gupta.
Applicant Pradeep Kumar Sharma @ Ravi Singh, non-applicant no. 2 Ram Singh and non-applicant no. 3 Vishnu Gupta are present before this Court in person. They are identified by their counsel.
Shri Ravindra Parashar, learned counsel for non- applicant no. 2 and 3 has submitted the reply of the petition filed by the applicant under Section 482 of the Cr.P.C.
Learned counsel for applicant prays for time for submissions on the I.A. No. 19843/2014.
Prayer is allowed.
List the case in the week commencing from 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 11754/2014 05.01.2015 Shri Ajay Jain, learned counsel for the applicant. Shri Rakesh Kesharwani, learned Panel Lawyer for the non-applicant no. 1/State.
Respondent no. 2 is yet to be served. Case diary is not available. Learned Panel Lawyer is directed to make available the case diary positively on the next date of hearing.
I.A. No. 15138/2014 will be considered after perusal of the case diary.
Considering the facts and circumstances, the case be listed on the top of the list on 12/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 3347/2013.
05.01.2015 Shri P.C. Paliwal, learned counsel for the appellants. Shri Pradeep Gupta, learned Panel Lawyer for the respondent-State.
Today the case is fixed for consideration of the application under Section 320(1)(2) of the Cr.P.C.
The complainant is not present. Learned counsel for the appellants prays that the applications be considered at the time of final hearing of the appeal of counter case.
Prayer is allowed.
Registry is directed to list his case along with the appeal of counter case in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 236/2008.
05.01.2015 Shri V.C. Rai, learned counsel for the applicant. Shri Sanjeev Singh, learned counsel for the non- applicant.
Learned counsel for the parties submit that the case is finally settled as per the report of mediator dated 16/12/2014.
Therefore, the case is reserved for passing final order.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 1847/2014.
05.01.2015 Shri Suyash Thakur, learned counsel for the applicants.
Shri Pradeep Gupta, learned Panel Lawyer for the non-applicant/State.
Shri Rajesh Awasthy, learned counsel for non- applicant no. 2.
Today the case is fixed for verification of the compromise application but the parties are not present in person.
Learned counsel for parties prays for and is granted one months time for verification of the compromise. They are also directed to keep present the parties on the next date of hearing.
The Registry is directed to list the case on 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 473/2008.
05.01.2015 Shri Madan Singh, learned counsel for the appellant. Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Learned counsel for the appellant submits that the appellant of connected criminal appeal No. 509/2008, has to appear before the Registry on 17/04/2015. He, therefore, prays that this case be fixed on the aforesaid date for the appearance of the appellant of this case.
Prayer is allowed.
List the case on 17/04/2015 for appearance of the appellant and submissions on the application for condonation of non-appearance on 02/04/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 583/2008.
05.01.2015 Shri Ashish Singh Parihar, learned counsel for the applicant.
Shri Rakesh Kesharwani, learned Panel Lawyer for the non-applicant/State.
Today the case is fixed for appearance of the applicant.
Learned counsel for the applicant prays for time to keep the applicant present in person before this Court.
Prayer is allowed.
List this case for appearance of the applicant on 03/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 696/2009.
05.01.2015 Shri A. Usmani, learned counsel for the appellant. Shri Rakesh Kesharwani, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 22941/20014, which is an application for condonation of absence of the appellant on 11/09/2014 before the Registry. The reasons for non- appearance of the appellant on the said date appears to be the bonafide as stated in para 2 of the I.A. Hence, the I.A., is allowed and the non-appearance of the appellant on the said date is condoned.
The appellant is hereby warned that if he is not regular in appearing before the Registry on due dates, strict action may be taken against him.
Now the appellant shall appear before the Registry on 23/02/2015 and, thereafter, on such dates as may be fixed by it in this regard during the pendency of this appeal.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 20680/2014 29.12.2014 Ku. Savita Choudhary, learned counsel for the applicant.
Shri Rohni Prasad Tiwari, learned Government Advocate for the non-applicant/State.
Case diary is not available. Learned Government Advocate is directed to make available the case diary positively on the next date of hearing.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr.C. No. 20655/2014.
29.12.2014 Shri Ajay Kumar Jain, learned counsel for the applicant.
Ku. Savita Choudhary, learned Panel Lawyer for the non-applicant/State.
Case diary is available.
Learned counsel for the applicant prays for time to argue the matter.
Prayer is allowed.
List the case in the week commencing 12/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr.C. No. 20713/2014 29.12.2014 Shri L.C. Chourasiya, learned counsel for the applicants.
Shri Rohni Prasad Tiwari, learned Government Advocate for the non-applicant/State.
Case diary is not available. Learned counsel for applicants submits that the Police Station Maharajpur, District Chhatarpur has registered a counter case at crime No. 98/2014. The case diary of the said case may kindly be requisitioned for just adjudication of the applicants' bail application.
Prayer is allowed.
Learned Government Advocate is directed to make available the case diary of the above crime number along with the case diary of the present case positively on the next date of hearing.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr.C. No. 20707/2014.
29.12.2014 None for the applicant.
Shri Rohni Prasad Tiwari, learned Government Advocate for the non-applicant/State.
Case diary is not available. None appeared on behalf of the applicant even in the second round, therefore, the case is adjourned.
List the case in the week commencing from 12/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr.C. No. 20697/2014.
29.12.2014 None for the applicant.
Shri Rohni Prasad Tiwari, learned Government Advocate for the non-applicant/State.
Case diary is not available. None appeared on behalf of the applicant even in the second round, therefore, the case is adjourned.
List the case in the week commencing from 12/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr.C. No. 20698/2014 29.12.2014 None for the applicant.
Shri Rohni Prasad Tiwari, learned Government Advocate for the non-applicant/State.
Shri A.M. Trivedi, learned Senior counsel with Shri Anand Shukla, counsel for the objector.
Case diary is available.
None appeared for the applicant, even in the second round. Hence, the case is adjourned.
List the case in the week commencing from 12/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr.C. No. 20710/2014 29.12.2014 Shri Anurag Shivhare, learned counsel for the applicant.
Shri Rohni Prasad Tiwari, learned Government Advocate for the non-applicant/State.
Case diary is not available. Learned Government Advocate is directed to make available the case diary positively on the next date of hearing.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr.C. No. 20700/2014 29.12.2014 Shri Arubendra Singh, learned counsel for the applicant.
Shri Rohni Prasad Tiwari, learned Government Advocate for the non-applicant/State.
Case diary is not available. Learned Government Advocate is directed to make available the case diary positively on the next date of hearing.
List the case on 07/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM M.Cr. C. No. 20696/2014.
29.12.2014 Shri Vinod Tiwari, learned counsel for the applicant. Shri Rohni Prasad Tiwari, learned Government Advocate for the respondent-State.
Appearing counsel for the applicant states that the arguing counsel Shri Manish Tiwari is out of station. He therefore, prays for one week's time to argue the bail application.
Prayer is allowed.
List the case in the week beginning from 05/01/2015.
(RAJENDRA MAHAJAN) VACATION JUDGE AKM Cr. R. No. 1667/2011.
20.12.2014 Shri Sanjay Kumar Patel, learned counsel for the applicants.
Shri A.K. Chourasiya, learned Government Advocate for the non-applicant/ State.
Applicant no. 3 Gajendra Singh is present in person. He is duly identified by his counsel. His presence be marked.
Now applicant no. 3 Gajendra Singh shall appear before the Registry of this Court on 22/04/2015 and, thereafter, on such dates as may be fixed by it in this regard during the pendency of this revision.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 17688/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. Smt. Laxmi is present before this Court. She says that applicant Jagdish is her husband. She prays for early hearing of the case.
Prayer is allowed.
List the case on 19/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr.C. No. 19947/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. List the case on 19/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr.C. No. 1339/2015.
10/02/2015 None appeared for the parties. It is reported that the Advocates are abstaining from judicial work.
List the case in the week commencing from 16/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr.C. No. 19251/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. Shri Hasan Gul Khan is present before this Court. He says that he is father of the applicant. He prays for early hearing of the case.
Prayer is allowed.
List the case on 20/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 2251/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. Shri Varun Shukla is present before this Court. He says that he is brother of the applicant. He prays for early hearing of the case.
Prayer is allowed.
List the case on 20/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1492/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. Smt. Radha Burman is present before this Court. She says that applicant Deepak Burman is her son. She prays for early hearing of the case.
Prayer is allowed.
List the case on 19/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr.C. No. 16963/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. Shri Mohsin Khan is present before this Court. He says that applicant Faizlala is his cousin brother. He prays for early hearing of the case.
Prayer is allowed.
List the case on 19/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr.C. No. 17631/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. Shri Sachin Yadav is present before this Court. He says that Satish Kumar Yadav is his brother-in-law. He prays for early hearing of the case.
Prayer is allowed.
List the case on 20/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1404/2014.
17.12.2014 None for the parties.
Advocates are abstaining from court work. Both the applicants are present in person. Their presence be marked.
The applicants have jointly submitted a photocopy of the letter bearing No. 2278/warrant/2014 Shahdol dated 13/12/2014 written by the Jail Superintendent, District Jail, Shahdol to Anand Lal Rajak, who is the applicant of the case.
In the letter, it is mentioned that Anandlal Rajak and Lallu @ Umashankar Rajak who claims to be the applicants of this case, had served out three months rigorous imprisonment awarded to them in the criminal appeal No. 224/2013 Anand Lal Rajak & another Vs. State of M.P. by the Court of Sessions Judge, Shahdol vide judgment dated 23/06/2014. They have submitted that they have deposited the fine amount.
The Registry is directed to call for the report from the Jail Superintendent, District Jail, Shahdol on the point whether the applicants of this criminal revision had served out the jail sentence awarded to them in the aforesaid appeal by the aforesaid Court by the impugned judgment. A photocopy of the letter be also attached with the letter for ready reference.
List the case for report and presence of the applicants on 17/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18985/2014.
16.12.2014 Shri Himanshu Chourasiya, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for and is granted six weeks' time for filing documents in support of the bail application.
List the case in the week commencing from 12/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19825/2014.
16.12.2014 Shri Brijendra Singh Yadav, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case on 20/12/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19857/2014.
16.12.2014 Shri P. Balkrishna, learned counsel for the applicant. Shri A.K. Chourasiya, learned Government Advocate for the respondent-State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19853/2014.
16.12.2014 Shri Lavkush Mishra, learned counsel for the applicant.
Shri A.K. Chourasiya, learned Government Advocate for the respondent-State.
Case diary is not available. It be made available positively on the next date of hearing.
List the case on 20/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19829/2014.
16.12.2014 Shri S.B. Shrivastava, learned counsel for the applicant.
Shri A.K. Chourasiya, learned Government Advocate for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for and is granted two weeks' time for filing documents in support of the bail application.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Criminal Appeal No. 2527/1997. 16.12.2014 Shri Aditya Vikram Singh, learned counsel for the appellant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Vide order dated 14/10/2014, the appellant is directed to remain present before this Court on the next date of hearing i.e. on 16/12/2014.
Learned counsel for appellant states that owing to some personal problems, the appellant is not present in person and he be exempted from his appearance.
Prayer is allowed.
Now the appellant shall appear before the Registry of this Court on 16/02/2015 and thereafter on such dates as may be fixed by it in this regard during the pendency of this appeal.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2463/1999.
16.12.2014 Shri N.C. Beohar, learned counsel for the appellant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Today the case is fixed for appearance of the appellant.
Learned counsel for the appellant states that he has not been in contact with the appellant since long. He further submits that the local counsel of the appellant had intimated him that the appellant may have passed away. In such premises, let a non-bailable warrant of arrest be issued against the appellant for securing his presence before this Court. Upon his warrant of arrest, the name of the surety be mentioned with all particulars so that the Arresting Officer may take his help in locating the appellant.
The S.P. Rewa is directed to observe strict supervision for execution of the warrant of arrest.
Case be listed for appearance of the appellant on 23/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 1210/2005.
16.12.2014 Shri Devesh Khatri, learned counsel for the appellant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Appellant Beni is present in person. He is duly identified by his counsel. His presence be marked.
Now the appellant shall appear before the Registry of this Court on 16/03/2015 and subsequently on such dates as may be fixed by it in this regard during the pendency of this appeal.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Criminal Revision No. 1683/2012. 16.12.2014 Shri Dhananjay Chaturvedi, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Today the case is fixed for appearance of the applicant. He is present in person. He is duly identified by by his counsel. His presence be marked.
Heard on I.A. No. 24581/2014, which is an application for engagement of a new counsel moved by the applicant. Considering the contents of the I.A., it is allowed and the applicant is permitted to appoint Shri Dhananjay Chaturvedi as his counsel.
Now the applicant shall appear before the Registry of this Court on 18/03/2015 and thereafter on such dates as may be fixed by it in this regard during the pendency of this revision.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Criminal Revision No. 1957/2008. 16.12.2014 Shri Himanshu Chourasiya, learned counsel for the applicants.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Applicant No. 1 Shyam Kishore Soni, applicant No. 3 Smt. Annapurna and applicant No. 4 Kailash Chandra Soni are present in person before this Court. They have been duly identified by their counsel. Their presence be marked.
As per the report of the Chief Judicial Magistrate, Chhatarpur, applicant No. 2 Ramesh Chandra Soni is dead.
Heard on I.A. No. 24461/2014, which is an application for taking additional documents on record. Considering the relevancy of the documents, the I.A. is allowed. Documents are taken on record.
Today the case is fixed for final hearing. Learned counsel for applicants seeks four weeks' time to submit proof on the point that the complainant had married to some one else.
Prayer is allowed.
The applicants shall appear before the CJM, Chhatarpur as usual. Their presence before this Court is dispensed with.
List the case for final hearing on 17/02/2015. (RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 3374/2014.
15.12.2014 Shri Tribhuvan Mishra, learned counsel for the applicant.
Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
As prayed by learned counsel for appellant, list the case at top of the list on 16/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19680/2014.
15.12.2014 None for the applicant even in the second round. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Case diary is not available. Let it be made available on the next date of hearing positively.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19193/2014.
15.12.2014 None for the applicant even in the second round. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Case diary is available.
List the case in the week commencing from 12/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19196/2014.
15.12.2014 None for the applicant even in the second round. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Case diary is available.
List the case in the week commencing from 12/01/2015 along with M.Cr.C. No. 19193/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19145/2014.
15.12.2014 None for the applicant even in the second round. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Case diary is available.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17653/2014.
15.12.2014 None for the applicant even in the second round. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Case diary is not available. Let it be made available on the next date of hearing positively.
List the case on 20/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 1118/2012.
15.12.2014 Shri B.J. Chourasiya, learned counsel for the appellant. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Appellant Manoj Dheemar is present in person. He is duly identified by his counsel. His presence be marked.
Now the appellant shall appear before the Registry of this Court on 06/04/2015 and subsequently on such dates as may be fixed by it in this regard during the pendency of this appeal.
List the case for final hearing in due course. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19469/2014.
15.12.2014 Shri Sanjay Patel, learned counsel for the applicant. Shri A.K. Chourasia, learned Government Advocate for the respondent-State.
Case diary is not available. Learned Government Advocate is directed to make available the case diary on the next date of hearing positively.
List the case on 18/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 15752/2014.
15.12.2014 Smt. Sarita Chourasiya, learned counsel for the applicant.
None for non-applicant no. 1 Santos Kumar. Shri Akhilesh Shukla, learned Panel Lawyer for the non-applicant No. 2/State.
Case diary is not available. Since the applicant has filed this petition under Section 439(2) of the Cr.P.C. for cancellation of bail granted by this Court vide order dated 27/06/2013 in M.Cr.C. No. 5619/2013 under Section 438 of the Cr.P.C. to non-applicant no.1 Santos Kumar.
In view of the above it is necessary to hear non- applicant no. 1 Santos Kumar.
Let a show-cause notice be issued to him, why the bail granted to him cannot be cancelled.
The notice be served upon non-applicant no. 1 Santos Kumar by RAD and ordinary posts.
Process fee be paid and requisites be supplied within seven days.
Notice be made returnable within three weeks. List the case on 12/01/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16492/2014.
15.12.2014 Shri Lalit Pandey, learned counsel for the applicant. Shri Akhilesh Shukla, learned Panel Lawyer for the respondent-State.
Case diary is available.
Upon the prayer of learned counsel for applicant, four weeks time is granted for submissions on the bail application.
List the case in the week commencing 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16434/2014.
15.12.2014 Shri Deepak Tiwari, learned counsel for the applicant.
Shri Akhilesh Shukla, learned Panel Lawyer for the respondent-State.
Case diary is not available. Several opportunities have been given to the non- applicant-State for production of the case diary. One more opportunity is granted, but, this will be the last opportunity for submission of the case diary.
List the case on 20/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18526/2014.
12.12.2014 Shri Manish Datt, learned Senior counsel with Shri Bhupendra Kaurav, learned counsel for the applicant.
Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Shri Rahul Diwakar, learned counsel for the objector. Heard on I.A. No. 23513/2014, which is an application for taking additional documents on record moved on behalf of the objector. Considering the relevancy of the documents, the I.A., is allowed and the documents are taken on record.
Heard on I.A. No. 24275/2014, which is an application for taking additional documents on record moved on behalf of the applicant. Considering the relevancy of the documents, the I.A., is allowed and the documents are taken on record.
Learned counsel for the objector states that he had not received the copies of documents from the counsel for the applicant.
Learned counsel for applicant is directed to supply the copies of the documents to the learned counsel for objector.
Learned counsel for objector prays for short adjournment on the ground that he wants to study the documents filed by the applicant.
Prayer is allowed.
List the case on 15/12/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19504/2014.
12.12.2014 Shri Rajesh Kumar Tandan, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is not available. Learned Panel Lawyer is directed to make available the case diary on the next date of hearing.
Learned counsel for the applicant states that he comes from Bhopal to plead the case, therefore, a fix date may be given for the next hearing of the case.
Prayer is allowed.
List the case on 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 860/2009.
12.12.2014 Smt. Geeta Yadav, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicant prays for time to keep the applicant personally present before this Court.
Several opportunities had been granted. This will be the last opportunity to present the applicant before this Court.
It is made clear that in case of non-appearance of the applicant on the next date of hearing, this Court will take stringent action against the applicant.
List the case for appearance of the applicant on 12/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16871/2014.
12.12.2014 Shri Bhupendra Kaurav, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for three weeks' time to submit documents in support of the bail application.
Prayer is allowed.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM 11.12.2014 Shri Pushpendra Dubey, learned counsel for the applicant.
Shri A.N. Gupta, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. As prayed, list on 12/12/2012.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 377/2012.
10.12.2014 Shri Pranay Gupta learned counsel for the appellant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicant prays for and is granted four weeks' time to argue the matter on admission.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 664/2003.
10.12.2014 Shri Bhupendra Kaurav, learned counsel for the appellants.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Today the case is fixed for appearance of the appellants.
Learned counsel for the appellants states that he has not been in contact with the appellants since long.
In such premises, let a bailable warrant of Rs. 10,000/- be issued against each of the appellants.
List the case for appearance of the appellants on 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 1403/2003.
10.12.2014 Shri Bhupendra Kaurav, learned counsel for the appellant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Today the case is fixed for appearance of the appellant.
Learned counsel for the appellant states that he has not been in contact with the appellant since long.
In such premises, let a bailable warrant of Rs. 10,000/- be issued against the appellant.
The Registry is directed to link this appeal with criminal appeal No. 664/2003.
List the case for appearance of the appellant on 02/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2291/2011.
09.12.2014 Shri S.K. Pathak, learned counsel for the appellants. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
This case has been taken for hearing on the mention memo.
Heard.
Vide order dated 12/10/2011, this Court has suspended the jail sentence of the appellants, granting them bail. Vide order dated 19/02/2014, the appellants have been directed to appear before the CJM, Hoshangabad to mark their presence instead of appearing before the Registry of this Court. On 25/09/2014 the case was listed for final hearing. On that day, none was appeared for the appellants. In view of the non- appearance of counsel for the appellants, it was ordered that the presence of the appellants be secured by issuing non-bailable warrants of arrest and the case is fixed for production of the appellants before this Court on 11/12/2014. In this background, the appellants had been arrested on 06/12/2014 by the Police in compliance of the arrest warrants and they have been in jail since then.
Since the non-bailable warrants of arrest against the appellants had been issued by inadvertence of this Court, it is directed that appellants be released immediately.
As per the statement of learned counsel for the appellants, the appellants have been detained in District Jail, Hoshangabad. Release warrant be sent there forthwith.
After release of the appellants, they shall appear before the CJM Court Hoshangabad on 20/02/2015 and thereafter on such dates as may be fixed by it in this regard during the pendency of this appeal.
A copy of this order be also sent to the CJM Court, Hoshangabad.
List the case for final hearing in due course. Certified copy today.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 2134/2013.
Cr. A. No. 2134/2013.
09.12.2014 Shri Umesh Trivedi, learned counsel for the appellant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Appellant is present in person. He is duly identified by his counsel. His presence be marked.
Heard on I.A. No. 16310/2014, which is an application moved on behalf of the appellant for exemption from personal appearance before the Registry of this Court.
For the reasons mentioned in para 3 of the application, the same is allowed.
It is directed that instead of appearing before the Registry of this Court on 19/01/2015 and thereafter the appellant is now directed to appear before the Court of CJM, Bhopal on 19/01/2015 and subsequently on such dates as may be fixed by it in this regard during the pendency of this appeal. The appellant shall submit in this court a certified copy of the order-sheet of his first appearance before the CJM Court within a week from the date of appearance.
A copy of this order be sent to the court of CJM, Bhopal for information.
List the case for submission of first order-sheet of the CJM Court on 02/02/2015.
Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 17175/2014.
09.12.2014 Shri P.S. Chouhan, learned counsel for the applicant.
Shri A.N. Gupta, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant prays for and is granted four weeks' time to argue the matter.
List the case in the week commencing 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 17101/2014.
09.12.2014 Shri Naeem Khan,learned counsel for the applicant Sheetal Bawariya.
Shri A.N. Gupta, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
The Police Station- Gorakhpur, District- Jabalpur has registered a crime No. 625/2014 against the applicant Seetal Bawariya and co-accused Satya Prakash. The bail application of co-accused Satya Prakash was registered at M.Cr.C. No. 17103/2014. His bail application is decided vide order dated 10/11/2014 by a Single Bench of this Court Presided over by Shri Justice Subhash Kakade. His Lordship is available.
The Registry is directed to list the case before the appropriate Bench on 10/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 17018/2014.
09.12.2014 Shri Aditya Adhikari, learned Senior counsel with Shri Gajendra Singh, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
The affidavits of the prosecutrix and her father Vinod Kumar Sahu have been filed in support of the bail application. According to the affidavits, the prosecutrix had married to the applicant. These affidavits are to be verified from the prosecutrix and her father. Therefore, learned counsel for applicant is directed to present them before this Court on 17/12/2014.
List the case on 17/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 19311/2014.
09.12.2014 Shri Vipin Kumar Jaiswal,learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Appearing counsel for the applicant states that arguing counsel Shri Shishir Kumar Soni is not available today. He, therefore, prays for adjournment.
Prayer is allowed.
List the case in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18998/2014.
09.12.2014 Shri Atul Anand Awasthy, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Case diary is not available. Learned Panel Lawyer is directed to make it available positively on the next date of hearing.
List the case in the week commencing 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19279/2014.
08.12.2014 Shri Shreyas Pandit, learned counsel for the applicants.
Shri A.N. Gupta, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Appearing counsel for the applicants states that arguing counsel Smt. Sudha Pandit is not available as she has gone out of Jabalpur to attend her relative's marriage.
List the case on 10/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16841/2014.
08.12.2014 None for the applicant.
Shri V.K.Soni, learned Panel lawyer for the non- applicant/State.
Case diary is available.
None appeared for the applicant, even in the second round. The case is adjourned.
Case be listed in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19190/2014.
08.12.2014 Shri Shreyas Pandit,learned counsel for the applicants.
Shri A.N. Gupta, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Appearing counsel for the applicants states that arguing counsel Smt. Sudha Pandit is not available as she has gone out of Jabalpur to attend her relative's marriage.
List the case in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 18382/2014.
05.12.2014 Shri S.B. Shrivastava, learned counsel for the applicant.
Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for time for submission of the copy of charge-sheet in support of the bail application.
Prayer is allowed.
List the case in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 18309/2014.
05.12.2014 Shri Sankalp Kochar, learned counsel for the applicant.
Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Case diary is not available. List the matter in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 15101/2014.
05.12.2014 Shri A.K. Soni, learned counsel for the applicant. Shri A.K. Das, learned counsel for the objector/ complainant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicant prays for and is granted a week's time for submission of the additional documents.
List the case in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 17980/2014.
05.12.2014 Shri Aseem Dixit, learned counsel for the applicant. Shri Ramesh Tamrakar, learned counsel for the objector/ complainant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for permission to file some documents in support of the bail application.
Learned counsel for the applicant further prays for a week's time to argue the bail application.
Prayers are allowed.
List the case in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 2539/2014.
04.12.2014 Shri Rashidh Siddiqui, learned counsel for the applicant.
Non-applicant is yet to be served. Learned counsel for the applicant prays for and is granted time for argument on admission of this revision and on the I.A. No. 23376/2014.
List the case on 11/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19011/2014.
04.12.2014 Shri M.K. Tripathi,learned counsel for the applicant. Shri A.N. Gupta, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for the applicant states that he wants to file a sworn affidavit of complainant Satish in support of the bail application. He, therefore, prays for short adjournment.
Prayer is allowed.
List the case on 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16793/2014.
04.12.2014 Shri Kapil Singh, learned counsel for the applicant. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Case diary is available.
Appearing counsel for the applicant states that his senior Shri Durgesh Singrore, will argue the bail application. He has gone to Nagpur for treatment of his daughter who suffered injuries in a road accident. He, therefore, prays for short adjournment.
Considering the above facts prayer is allowed. The case be listed in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16792/2014.
04.12.2014 Shri Lalit Pandey, learned counsel for the applicants. Shri V.K. Soni, learned Panel Lawyer for the respondent-State.
Case diary is available.
On the prayer of learned counsel for applicants, the case be listed in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18980/2014.
03.12.2014 None for the applicant.
Shri A.K. Chourasiya,learned Government Advocate for the non-applicant/State.
Case diary is available.
None appeared for the applicant, even in the second round. The case is adjourned.
Case be listed as per convenience of the Registry.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18982/2014.
03.12.2014 None for the applicant.
Shri A.K. Chourasiya,learned Government Advocate for the non-applicant/State.
Case diary is available.
None appeared for the applicant, even in the second round. The case is adjourned.
Case be listed as per convenience of the Registry.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 3188/2013.
03.12.2014 Shri Sudhir Shrivastava,learned counsel for the appellant.
Shri Vijay Soni, learned Panel Lawyer for the respondent-State.
Learned Panel Lawyer states that he wants to make an inquiry on the point whether the respondent-State has filed the appeal against the impugned judgment on the ground of inadequate punishment to the appellant under Section 376(1) of the IPC.
He, therefore, prays for two weeks time. Prayer is allowed.
List the case under the same head in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C.No. 18934/2014.
03.12.2014 Ms. Versha Kothari,learned counsel for the applicant.
Shri A.K. Chourasiya, learned Government Advocate for the non-applicant/State.
Case diary is not available. Learned Government Advocate is directed to produce the case diary positively on the next date of hearing.
List the case in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 18958/2014.
03.12.2014 Shri Brajesh Mishra, learned counsel for the applicant. Shri A.K. Chourasiya, learned Government Advocate for the respondent/State.
Case diary is not available. Learned Government Advocate prays for one week's time for production of the case diary.
Prayer is allowed.
List the case in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 18940/2014.
03.12.2014 Shri Sanjay Sharma, learned counsel for the applicant. Shri A.K. Chourasiya, learned counsel for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays that the file of this case is not available today with him. He, therefore, prays for one day's time to argue the matter.
Prayer is allowed.
List the case on 04/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17688/2014.
02.12.2014 Shri Deep Narayan Singh, learned counsel for the applicants.
Shri A.N. Gupta, learned Panel Lawyer for the non- applicant/State.
Learned Panel Lawyer states that in the copy of the application under Section 439 of the Cr.P.C. crime no. 281/2014 of Police Station-Ichhawar, District Sehore is mentioned. According to the report of the S.H.O. of the said Police Station, the above crime number is not registered.
Learned counsel for the applicants submits that the correct crime no. is 188/2014, but, by mistake on his part he could not correct the crime number in the copy of the application.
Learned Panel Lawyer is directed to produce the case diary of above crime number on the next date of hearing.
A copy of this order be given free of cost to the learned Panel Lawyer.
Learned counsel for the applicants is directed to correct the crime number in the copy of non-applicant/State.
List the case in the week commencing 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16683/2014.
02.12.2014 Shri Aseem Dixit,learned counsel for the applicant. Shri A.N. Gupta, learned counsel for the non- applicant/State.
Learned counsel for the applicant prays for and is granted time for compliance of the order dated 17/11/2014.
List the case in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 265/2014.
02.12.2014 Shri A.N. Gupta,learned Panel Lawyer for the appellant-State.
Shri Sanjeev Kumar Singh, learned counsel for respondent no. 2 Saiyad @ Shahid.
None for the respondents no. 1 and 3. As per the order-sheet dated 06/08/2014, it was ordered to secure the presence of respondents no. 1 to 3 before this Court by issuing bailable warrant in the sum of Rs. 5000/- against each of them.
As per the report of SHO, Police Station-Bijuri, District Anuppur, respondent no. 1 Ramsiya Soni and respondent no. 3 Bajrangi @ Rakesh Panika have been detained in District jail Shahdol in another criminal case.
The bailable warrant upon respondent no. 2 Saiyad @ Shahid is received served. His counsel prays for one month's time to keep him present before this Court.
The presence of respondent no. 1 and 3 be secured on the next date of hearing by issuing production warrant to the Jail Superintendent, Shahdol.
List the case for appearance of respondents no. 1 to 3 before this court on 20/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 19018/2014.
02.12.2014 Shri Mukesh Agrawal, learned counsel for the applicant.
Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicant prays for short adjournment.
Prayer is allowed.
List the case on 04/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 13533/2014.
02.12.2014 Shri Sankalp Kochar, learned counsel for the applicant.
Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicant prays for short adjournment.
Prayer is allowed.
List the case on 04/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17930/2014.
02.12.2014 Ms. Chhoti Kushram,learned counsel for the applicant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is available.
Appearing counsel for the applicant states that arguing counsel Ms. Anita Kaithwas, is busy in arguing the case before another Bench of this High Court.
She therefore, prays for short adjournment. Prayer is allowed.
List the case in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17803/2014.
02.12.2014 Shri P.N. Tiwari, learned counsel for the applicant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is available.
Appearing counsel for the applicant states that arguing counsel Shri Umakant Sharma, is busy in arguing the case before another Bench of this High Court.
He therefore, prays for short adjournment. Prayer is allowed.
List the case in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18692/2014.
02.12.2014 Shri Ajay Sen, learned counsel for the applicant. Shri Vijay Soni, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant prays for and is granted two weeks' time to argue the matter.
List the case in the week commencing from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17762/2014.
02.12.2014 Shri Pawan Gujar, learned counsel for the applicant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is available.
Appearing counsel for the applicant states that arguing counsel Shri Manish Datt, is busy in arguing the case before another Bench of this High Court.
He therefore, prays for short adjournment. Prayer is allowed.
List the case in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18602/2014.
02.12.2014 Shri Ghanshyam Pandey, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Case diary is available.
Learned counsel for the applicant states that on the report of the co-accused a counter case at crime No. 316/2014 is registered at Police Station-Sohagpur, District- Hoshangabad against the complainant party under Sections 307/41 of the IPC and 3(2)(5) of the SC/ST Act. He therefore, prays that the case diary of the counter case be also called for just and proper adjudication of the case.
Prayer is allowed.
Learned Panel Lawyer is directed to call for the case diary of the above mentioned crime number.
List the case in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 13014/2014.
01.12.2014 Shri Satish Dubey, learned counsel for the applicant. Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 18528/2014, which is an application moved on behalf of the applicant for taking additional documents on record.
Considering the nature of the main petition under Section 482 of Cr.P.C. I.A. is allowed and the documents are taken on record.
List the case for consideration of I.A. No. 16572/2014 on 09/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 2014/2012.
01.12.2014 Shri K.S. Rajput, learned counsel for the appellants. Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 8303/2013, which is an application moved on behalf of the appellants for exemption from personal appearance before the Registry of this Court.
For the reasons mentioned in para 2 of the application, the same is allowed.
It is directed that instead of appearing before the Registry of this Court on 16/03/2015 appellants are now directed to appear before the Court of CJM, Khandwa on 16/03/2015 and on such other dates as may be given to them in this regard during the pendency of this appeal. The appellants shall submit in this court a certified copy of the first order-sheet of first appearance before the CJM Court within a week from their first appearance.
A copy of this order be sent to the court of CJM, Khandwa for information.
List the case for final hearing in due course. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM W.P. No. 8777/2011.
01.12.2014 Shri Pradeep Dwivedi, learned counsel for the petitioners.
Ms. Kanak Gaharwar, learned counsel for the respondents.
As prayed, list the case for admission and interim relief on 09/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 3351/2014.
01.12.2014 Shri Y.K. Gupta, learned counsel for the appellant. Shri A.N. Gupta, learned Panel Lawyer for the respondent-State.
Learned counsel for the appellant prays that I.A. No. 22962/2014 and 22961/2014, which are the application for condonation of delay under Sections 5 of the Limitation Act and 389(I) of Cr.P.C., respectively be considered after receipt of the trial court record.
In view of the averments made in the I.A. No. 22962/2014 prayer is allowed.
Record of the trial court be sent for. List the case after receipt of the record of the trial court for consideration of the aforesaid I.As. preferably in the week commencing from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 2765/2014.
01.12.2014 Shri Sanjay Kumar Patel, learned counsel for the appellant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Record of the trial court is received. Learned counsel for the appellant states that he would argue the matter after inspection of the record of the trial court. He therefore, prays that the case be listed after winter vacation of this Court.
Prayer is allowed.
List the case in a week beginning from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 2833/2014.
01.12.2014 Shri A.K. Mishra, learned counsel for the appellant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Learned counsel for the appellant states that he will argue on the I.A. No. 22343/2014, which is an application under Section 389 of Cr.P.C. after inspection of the record of the trial court. He therefore, prays for four weeks' time.
Prayer is allowed.
Registry is directed to call for the record of the trial court.
List the case after receipt of the said record.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 2848/2014.
01.12.2014 Shri Sachin Yadav, learned counsel for the appellant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
The appearing counsel for the appellant states that the arguing counsel Shri Vipin Yadav is out of station. He therefore, prays for one week's.
Prayer is allowed.
List the case in the week beginning from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 2992/2014.
01.12.2014 Shri Rajnish Pandey, learned counsel for the appellant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
On the prayer of learned counsel for the appellant three days time is granted for argument on I.A. No. 20715/2014.
List he case on 05/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1328/2012.
01.12.2014 Shri S.B. Shrivastava, learned counsel for the applicant.
Respondent/ complainant is yet to be served. Applicant Vijay Chhabaria, is present in person. He is identified by his counsel. His presence be marked.
Heard on I.A. No. 6694/2014, which is an application for condonation of non-appearance of the applicant on 03/03/2014 before the Registry of this Court.
For the reasons stated in I.A., his non-appearance on the said date is condoned by allowing I.A. The notice of the petition is not so far served upon the respondent.
Let a notice of this petition be served upon the respondent by registered AD as well as ordinary modes. Process fee be paid and other requisites are supplied within seven clear working days.
Notice to the respondent be made returnable within four weeks.
Now the applicant shall appear before the Registry of this court on 18/02/2015 and thereafter on such other dates as may be fixed by it in this regard.
List the case for final hearing after service of notice upon the respondents.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1327/2012.
01.12.2014 Shri S.B. Shrivastava, learned counsel for the applicant.
Respondent/ complainant is yet to be served.
Applicant Vijay Chhabaria, is present in person. He is identified by his counsel. His presence be marked.
Heard on I.A. No. 6691/2014, which is an application for condonation of non-appearance of the applicant on 30/03/2014 before the Registry of this Court.
For the reasons stated in I.A., his non-appearance on the said date is condoned by allowing I.A. The notice of the petition is not so far served upon the respondent.
Let a notice of this petition be served upon the respondent by registered AD as well as ordinary modes. Process fee be paid and other requisites are supplied within seven clear working days.
Notice to the respondent be made returnable within four weeks.
Now the applicant shall appear before the Registry of this court on 18/02/2015 and thereafter on such other dates as may be fixed by it in this regard.
List the case for final hearing after service of notice upon the respondents.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 1515/2011.
01.12.2014 Shri Navneet Dubey, learned counsel for the appellants.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 21910/2014, which is an application moved on behalf of the appellants for exemption from personal appearance before the Registry of this Court.
For the reasons mentioned in para 4 of the application, the same is allowed.
It is directed that instead of appearing before the Registry of this Court on 21/04/2015 appellants are now directed to appear before the Court of CJM, Baidhan, Singrauli on 24/02/2015 and on such other dates as may be given to them in this regard during the pendency of this appeal. The appellants shall submit in this court a certified copy of the first order-sheet of first appearance before the CJM Court within a week form their first appearance.
A copy of this order be sent to the court of CJM, Baidhan, Singrauli for information.
List the case for final hearing in due course. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. R. No. 399/2012.
01.12.2014 Shri Jitendra Tiwari, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Heard on I.A. No. 22661/2014, which is an application for condonation of non-appearance on 17/11/2014 before the Registry of this Court.
For the reasons stated in the I.A., the same is allowed. Non-appearance of the applicant on that date is hereby condoned.
Now the applicant shall appear before the Registry of this Court on 24/06/2015 and thereafter on such other dates as may be fixed by it in this regard.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18786/2014.
01.12.2014 Shri Prabhat Kumar Singh, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Appearing counsel for the applicant submits that today the arguing counsel Shri L.P. Singh, is not available. He therefore, prays for one week's time.
Prayer is allowed.
List the case in the week beginning from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18797/2014.
01.12.2014 Shri R.K. Gupta, learned counsel for the applicant. Shri D.K. Paroha, learned Panel Lawyer for the non- applicant/State.
Learned Panel Lawyer submits that the case diary is yet to be received from the concerned Police Station. He is therefore, prays one week's time.
Prayer is allowed.
List the case in the week beginning from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 274/2014.
01.12.2014 Shri D.K. Paroha, learned Panel Lawyer for the appellant-State.
Shri Chandrapal Singh, learned counsel for the respondents.
In compliance of the order dated 14/10/2014 of this Court, father of respondent no. 3 is present in person. He is identified by his counsel. His presence be marked.
Learned counsel for the respondents states that vide order dated 14/10/2014 of this Court, the amount of surety of the respondent no. 3 is forfeited and he is directed to deposit the said amount within two months. The surety of the respondent no. 3 is none other than his father. He is ready to deposit the amount of surety bond but in vide order dated 14/10/2014 of this Court it is not mentioned where the surety will deposit the amount. He therefore, prays to clarify the order.
Prayer is allowed.
It is directed that the surety will deposit the surety amount of Rs. 5000/- in the Court of First Additional Sessions Judge, Pawai, for this appeal is arising out of the judgment dated 24/05/2013 passed in Sessions Trial No. 41/2011 State of M.P. through Police Station Simariya, District Panna Vs. Bharat Ram Pandey & others, of the said Court.
The surety will deposit the aforesaid amount in two months from today. He is directed to produce the receipt of the amount on the next date of hearing.
A non-bailable warrant of arrest be issued against respondent no. 3 Awadesh Pandey S/o Purshottam Pandey.
The District Superintendent of Police is directed to observe strict compliance of this order.
List the case for production of respondent no. 3 Awadesh Pandey and the filing of the receipt before this Court on 04/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2429/2013.
28.11.2014 Shri D.K. Melani, learned counsel for the appellants. Shri Ramesh Kushwaha, learned Panel Lawyer for the respondent-State.
Appellant No. 7 Javed is present in person. He is identified by his counsel. His presence be marked.
Heard on I.A. No. 23219/2014, which is an application for condonation of non-appearance of appellant No. 7 Javed on 17/07/2014 before the Registry.
For the reasons stated in para 3 of the application, I.A. is allowed. The non-appearance of appellant No. 7 Javed on that day is condoned.
Now appellant No. 7 Javed shall appear before the Registry on 22/01/2015 and thereafter, on all such dates as may be fixed by it in this regard.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 3217/1999.
28.11.2014 Shri Pawan Gujar, learned counsel for the appellants except for appellant no. 2.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
I have perused the reports and documents annexed therewith, which are submitted on behalf of the respondent-State. The reports and the documents confirm the death of appellant no. 2 Girdhari S/o Chindhya.
Learned counsel for the appellants is permitted to delete the name of appellant no. 2 Girdhari S/o Chindhya from the memo of appeal in the course of the day.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 175/2012.
28.11.2014 Shri Dharmendra Pandey, learned counsel for applicant Smt. Ramkali Dubey who is widow of original applicant Ram Naresh Dubey.
Shri Vijay Soni, learned Panel Lawyer for the non- applicant/ State.
Heard on I.A. No. 11094/2013, which is an application filed under Section 394(2) of Cr.P.C. for bringing L.Rs. of deceased applicant Ram Naresh Dubey.
Learned Panel Lawyer states that he has no objection in allowing the I.A. For the reasons stated in I.A., it is allowed and Smt. Ramkali Dubey is permitted to prosecute this revision.
Learned counsel for the applicant Smt. Ramkali Dubey is directed to amend the revision petition in course of the day.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. R. No. 77/2013.
28.11.2014 Shri Vijay Soni, learned Panel Lawyer for the applicant-State.
Vide order dated 28/07/2014, this Court passed an order to issue notice of this petition to the respondent on payment of process fee and necessary requisite but, this order was not complied with the the applicant-State.
On the request of learned Panel Lawyer, it is ordered that notice be issued to the respondent by RAD and ordinary modes on payment of process fee within seven working days.
Notice be made returnable within three weeks. Let the record of the courts below be called for. List the case for consideration on admission of the petition in the week beginning from 05/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1006/2013.
28.11.2014 Shri Kamlesh Mishra, learned counsel for the applicant.
Shri Vijay Soni, learned Panel Lawyer for the non- applicant/State.
Case diary is available.
Learned counsel for applicant seeks one week's time to comply with the order dated 14/11/2014 of this Court.
Prayer is allowed.
List the case in the week beginning from 8th December, 2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1819/2011.
28.11.2014 Shri Naresh Sharma, learned counsel for the applicant.
Shri Ramesh Kushwaha, learned Panel Lawyer for the non-applicant/State.
Today the case is fixed for appearance of applicant Raees Khan. Learned counsel for applicant states that the Registry has given the date of his appearance on 02/02/2015.
List the case on 02/02/2015 for appearance of applicant before this Court.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2997/2014.
28.11.2014 Shri Ramesh Kushwaha, learned Panel lawyer for the appellant-State.
Shri Pramesh Jain, learned counsel for the respondents no. 1 and 2.
None for the respondents no. 3 to 5. Learned counsel for respondents no. 1 and 2 has filed a photocopy of his Vakalatnama, original of which he has already filed before the Registry.
Respondent no. 1 Dilip and respondent no. 2 Balram are present in person before this Court. They are identified by their counsel Shri Pramesh Jain. Their presence be marked.
Vide order dated 17-10-2014, it is ordered that each of the respondent be summoned by a bailable warrant of arrest. The Registry has not submitted its report whether the bailable warrant upon the respondents no. 3 to 5 are served or not ? It therefore, ordered that respondents no. 3 to 5 be summoned again by issuing fresh bailable warrant of arrest against each of them in the sum of Rs. 20,000/- to secure their presence before this court on the next date of hearing.
The S.P. Betul is directed to observe strict compliance of this order.
Case be listed for appearance of the respondents on 9th March, 2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 17857 /2014.
28.11.2014 Shri Kamal Singh Rajput, learned counsel for the applicant.
Shri Ramesh Kushwaha, learned Panel Lawyer for non-applicant/State.
Case diary is available.
Learned counsel for the applicant states that he wants to argue the matter after the challan being filed, for which two weeks' time be granted.
Prayer is allowed.
List the case in the week beginning from 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17731/2014.
27.11.2014 Shri Sampoorn Tiwari, learned counsel for the applicant.
Shri A.K. Chourasiya, learned Government for the respondent-State.
Learned counsel for the applicant prays for short adjournment.
Prayer is allowed.
List the case on 02/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17006/2014.
27.11.2014 Shri S.P. Mishra, learned counsel for the applicant. Non-applicant is yet to be served. Learned counsel for the applicant prays for short adjournment.
Prayer is allowed.
List the case on 02/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17676/2014.
27.11.2014 Shri S.N. Saraf, learned counsel for the applicant. Shri A.K. Chourasiya, learned Government Advocate for respondent-State.
Learned counsel for the applicant prays for and is granted one week's time to argue the bail application.
List the case in the week beginning from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17187/2014.
27.11.2014 Shri Devendra Prajapati, learned for the applicant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Learned counsel for respondent-State prays for two weeks' time on the ground of non-availability of the case diary.
Prayer is allowed as last indulgence. List the case after two weeks.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17242/2014.
27.11.2014 Shri Manish Datt, learned senior counsel with Shri Shahid Ullah Baig, counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non-applicant/State.
Learned counsel for non-applicant/State seeks one week's time to produce the bed head ticket of the complainant/ injured Jai Chakraverti as he has been admitted in a private hospital from the date of incident i.e. w.e.f. 08/10/2014 to 31/10/2014 for the treatment of the injuries sustained in the course of incident.
Prayer is allowed.
List the case on 04/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 12716/2014.
27.11.2014 Shri Ashok Tiwari, learned counsel for the applicant. None for the non-applicants no. 1 and 2. Shri Vijay Soni, learned Panel Lawyer for the non- applicant no. 3-State.
Notices to non-applicants no. 1 and 2 are not received back served or unserved.
On payment of process fee within seven days, issue fresh notices to the non-applicants no. 1 and 2.
Notices be served by ordinary as well as registered AD post.
Notices be made returnable within four weeks. List the case in the week commencing from 12/01/ 2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2389/2010.
27.11.2014 Shri Amit Jain, learned counsel for the appellant. Shri Vijay Soni, learned Panel Lawyer for the respondent State.
Appellant Hansraj is present in person. He is identified by his counsel Shri Amit Jain. His presence be marked. He shall appear before the Registry of this Court on 19/01/2015 and thereafter, on all such dates as may be fixed by it in this regard.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Criminal Revision No. 1024/2008. 27.11.2014 Shri A.D. Mishra, learned counsel for applicant no. 1 Ram Milan @ Millu Sahu and applicant no. 2 Raghvendra Singh @ Jhallu.
Shri Vijay Soni, learned Panel Lawyer for the non- applicants no. 1 and 2-State.
Issue non-bailable warrant of arrest against the applicant no. 2 Babulal @ Shrangar Singh Baheliya.
The S.P. Umariya, is directed to observe the strict compliance of the execution of non-bailable warrant.
List the case for production of applicant no. 3 Babulal @ Babulal @ Shrangar Singh Baheliya before this Court on 16/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Criminal Revision No. 890/2006. 27.11.2014 Shri R.S. Thakur, learned counsel for the applicant. Shri Vijay Soni, learned Panel Lawyer for the non- applicant No. 1-State.
None for the non-applicant No. 2. A bailable warrant issued against the applicant is not received back served or unserved.
Learned counsel for the applicant prays for one month's time to secure the presence of applicant before this Court.
Prayer is allowed.
List the case for presence of applicant on 12/01/2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 10209/2014.
26.11.2014 Shri Anuvad Shrivastava, learned counsel for the applicant.
Shri A.K. Chourasiya, learned Government Advocate for the respondent No. 1-State.
Shri Pushpendra Singh, learned counsel for the respondent no. 2.
Learned counsel for the applicant prays for and is granted time to argue the matter.
List the case under the same head in the week commencing from 19/01/2015 along with M.Cr.C. No. 8865/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 8865/2014.
26.11.2014 Shri Anuvad Shrivastava, learned counsel for the applicants.
Shri A.K. Chourasiya, learned Government Advocate for the respondent No. 1-State.
Shri Pushpendra Singh, learned counsel for the respondent no. 2.
Learned counsel for the applicants prays for and is granted time to argue the matter.
List the case under the same head in the week commencing from 19/01/2015 along with M.Cr.C. No. 10209/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 7800/2014.
26.11.2014 Shri Arun Kumar Parey, learned counsel for the applicant.
Applicant Mahendra Shrivastava, is present in person. His presence be marked.
Issue notice against the admission of this petition to the respondent on payment of process fee within seven days.
Notice be served by ordinary as well as registered AD post.
Notice be made returnable within four weeks. List the case on 9th February, 2015. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18426/2014.
26.11.2014 Shri Amit Jain, learned counsel for the applicant. Shri Ramesh Kushwaha, Penal Lawyer for the non- applicant-State.
The appearing counsel states that arguing counsel Shri A.K. Jain, is busy in marriage ceremony of his daughter. He therefore, prays for one week's time.
Prayer is allowed.
List the case in the week commencing from 01/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18473/2014.
26.11.2014 Shri Amit Jain, learned counsel for the applicant. Shri Ramesh Kushwaha, Penal Lawyer for the non- applicant-State.
The appearing counsel states that arguing counsel Shri A.K. Jain, is busy in marriage ceremony of his daughter. He therefore, prays for one week's time.
Prayer is allowed.
List the case in the week commencing from 01/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18375/2014.
26.11.2014 Shri Sanjay Singh, learned counsel for the applicants.
Shri Ramesh Kushwaha, Penal Lawyer for the non- applicant-State.
Learned Panel Lawyer states that statements of the driver and owner of concerned vehicle are not available in the case diary, therefore, one week's time be granted.
Prayer is allowed.
List the case on 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18393/2014.
26.11.2014 Shri Gajendra Singh, learned counsel for the applicant.
Shri Ramesh Kushwaha, Penal Lawyer for the non- applicant-State.
Case diary is available.
The appearing counsel prays for and is granted one week's time to argue the matter.
List the case in the week commencing 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18402/2014.
26.11.2014 Shri Deepak Pendharkar, learned counsel for the applicant.
Shri Ramesh Kushwaha, Penal Lawyer for the non- applicant-State.
Learned counsel for the applicant states that the present M.Cr.C. and M.Cr.C. No. 18066/2014 have arisen from the Crime No. 49/2014, registered at Police Station Kothi, District-Satna, therefore, he prays for linking of both the M.Cr.C. Prayer is allowed.
Registry is directed to link both the M.Cr.C. for consideration of bail applications.
List the case in the week commencing 01/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18406/2014.
26.11.2014 Shri Rakesh Chourasia, learned counsel for the applicant.
Shri Ramesh Kushwaha, Penal Lawyer for the non- applicant-State.
Case diary is available.
The appearing counsel prays that today arguing counsel Shri Hitendra Singh is not available, therefore, case be adjourned.
Prayer is allowed.
List the case in the week commencing 01/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 588/2007.
26.11.2014 Shri Lalji Kushwaha, learned counsel for the appellant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Today the case is fixed for appearance of the petitioner as well as of surety. As per the report of Police Station- Bina of District Sagar, neither the appellant/ accused nor the surety is found residing at the address given in the arrest warrant and the notice respectively. The Police also made all out efforts to trace the appellant and his surety.
Learned counsel for the appellant states that he has not been in touch with him since long.
In view of the above, it is directed that a non-bailable warrant of arrest be issued against the appellant.
The S.P., Sagar is directed to see that the Police Personnel would make all out efforts for execution of the arrest warrant.
A copy of this order be sent to the S.P. Sagar along with arrest warrant of the appellant.
Issue a show-cause notice to the surety as per order dated 14/10/2014.
Let the case be listed for appearance of the appellant as well as his surety on 09/02/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 1619/2010.
26.11.2014 None for the appellant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Bailable warrant issued against appellant Rajendra @ Bachcha has not received back served or unserved.
Let a fresh bailable warrant in the sum of Rs. 10,000/- be issued against appellant Rajendra @ Bachcha to secure his presence before this Court.
Bailable warrant be made returnable on 23/03/2015. The S.P. Jabalpur is directed to ensure the execution of bailable warrant.
List the case on 23/03/2015.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2332/2011.
26.11.2014 Shri R.K. Khare, learned counsel for the appellants. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Appellant No. 1 Ajuddi Vishwakarma is present in person. He is identified by his counsel. His presence be marked.
Heard on I.A. No. 1749/2014, which is an application for condonation of non-appearance of appellant Ajuddi Vishwakarma on 05/09/2014 before the Registry.
It appears to be the reasons stated for the non- appearance in the application are bonafide. Hence application is allowed. The non-appearance of appellant Ajuddi Vishwakarma on that day is condoned.
Now the appellant Ajuddi Vishwakarma shall appear before the Registry on 18/03/2015 and thereafter, on all such dates as may be fixed by it in this regard.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 555/2012.
26.11.2014 Ku. Chhoti Kushram, learned counsel for the petitioner.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Learned counsel for the petitioner prays for one month's time to secure the presence of the petitioner.
Prayer is allowed.
List the case for appearance of the petitioner before this court on 19/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18195/2014.
26.11.2014 Shri Bhupendra Shukla, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant-State.
Learned Panel lawyer prays for and is granted seven days time for making available the case diary.
List the case on 04/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18298/2014.
26.11.2014 Shri Mayank Kumar Goantiya, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the non- applicant-State.
Heard on I.A. No. 22745/2014, which is an application moved on behalf of the applicant for taking documents on record.
Considering the relevancy of the documents vis-a- vis the bail application to be decided. The I.A. is allowed taking the documents on record for consideration.
On inquiry learned Panel Lawyer has informed the Court that he is in receipt of photocopies of the documents submitted by the applicant.
Learned Panel Lawyer states that the case diary is available.
Learned counsel for the applicant seeks time on the ground that he wants to submit some documents in support of the bail application.
Prayer is allowed.
List the case in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 17540/2014.
25.11.2014 Shri Vikram Singh, learned counsel for the applicant Keshav Paradkar.
Non-applicant No. 2 Amir Khan is yet to be served. Shri A.K. Chourasiya, learned Government Advocate takes notice on behalf of the non-applicant No. 1-State.
Let a show-cause notice be issued to non-applicant No. 2 Amir Khan as to why the bail granted to him under Section 439 of Cr.P.C. in bail application No. 4624/2014 by the Court of VII Additional Sessions Judge, Bhopal cannot be cancelled.
P.F. be paid within seven days. The show-cause notice be served upon the non-applicant no. 2 Amir Khan by ordinary as well as registered AD post.
Notice be made returnable within three weeks. List the case in week commencing from 15th December, 2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 3029/2013.
25.11.2014 Shri Aniruddh Mishra, learned counsel for the appellant No. 1 Akram.
Shri Ramesh Kushwaha, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 9564/2014, which is an application for condonation of non-appearance of appellant no. 1 Akram on 12/05/2014 before the Registry.
For the reasons stated in para 2 of the application for non-appearance on 12/05/2014 are bonafide. Hence, the application is allowed condoning the non-appearance on the said date.
Learned Panel Lawyer for the respondent-State submits that appellant No. 1 Akram is detained in another criminal case.
Let the production warrant be issued for the appearance of the appellant No. 1 Akram before this Court on 15/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 13854/2014.
25.11.2014 Shri U.K. Tripathi, learned counsel for the applicant. Shri Ramesh Kushwaha, learned Panel Lawyer for the respondent-State.
Learned counsel for the respondent State prays for one more opportunity for making available the case diary.
Prayer is allowed on the condition that it would be last opportunity in this regard.
Considering the facts of the case, record of the S.T. No. 19/2001 State of M.P. Through Police Station Semariya, District Rewa Vs. Raghvendra Prasad Pyasi be also requisitioned from the record room of Sessions Court, Rewa within 15 days.
List the case in the week commencing from 08/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 14451/2014.
25.11.2014 Shri D.S. Thakur, learned counsel for the applicant. Shri Ramesh Kushwaha, learned Panel Lawyer for the respondent-State.
Learned counsel for respondent-State states that the case diary is yet to be received from the concerned Police Station. He prays for short adjournment.
Prayer is allowed.
List the case in the week commencing from 1-12-2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 15091/2014.
25.11.2014 Shri Abhinav Dubey, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 22491/2014, which is an application for urgent hearing of the bail application under Section 438 of the Cr.P.C.
For the reasons stated in para 2 of the application, it is allowed.
Shri D.K. Paroha, learned Panel Lawyer for the respondent-State states that he is in receipt of the case diary and he is ready for arguments on the bail application under Section 438 of the Cr.P.C.
The appearing counsel for the applicant states that senior counsel Shri H.S. Dubey will argue the matter, today he is busy in another Bench of this Court. He prays that case be fixed on 26/11/2014.
Prayer is allowed.
List the case on 26/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 8581/2014.
24.11.2014 Shri Sanjay Dwivedi, Learned counsel for the applicant.
Issue notice against the admission of this petition and I.A. No. 11370/2014 to the respondent on payment of process fee within seven days.
Notice be served by ordinary as well as registered AD post.
Notice be made returnable within four weeks. Record of the Courts below be requisitioned. Until further orders, the impugned order dated 03/02/2014 passed by the Court of First Additional Sessions Judge, Raisen in Criminal Revision No. 49/2013 Sardar Mohammad Vs. Smt. Anjum Bano shall remain in abayance.
List the case for hearing after receipt of the records of the Courts below, if possible in the week commencing from 05/01/2015.
Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 2038/2014.
24.11.2014 Shri R.K. Patel, learned counsel for the applicant. Shri Ashok Kumar Chourasiya, learned Government Advocate for the respondent-State.
Learned Government Advocate prays for and is granted a week's time for submission of report of Probationary Officer with regard to appellant.
List the case on 3/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2413/2013.
24.11.2014 Shri V.C. Rai, learned counsel for the appellant. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
Non-bailable warrant of arrest is not receive served/ unserved.
Learned counsel for appellant prays for a week's time to produce the appellant before this court. Prayer is allowed.
List the case for appearance of the appellant before this Court on 02/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 18109/2014.
24.11.2014 Shri B.J. Chourasiya, learned counsel for the applicants.
Shri Ramesh Kushwaha, learned Panel Lawyer for the respondent-State.
After arguing quite a while, learned counsel for the applicants submits that he be given a week's time for further preparation of submissions on the application. Prayer is allowed.
List the case in the week commencing from 02/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 16591/2014.
24.11.2014 Shri Narendra Kumar Pandey, learned counsel for the applicants.
Shri D.K. Paroha, learned Panel Lawyer for the respondent no. 1.-State.
Shri Ghanshyam Sharma, learned counsel for the respondent no. 2.
Applicant Harish Kumar Singh and non-applicant Smt. Anuradha Singh are present in persons and they are identified by their counsel.
A photocopy of the petition under Section 13(b) of the Hindu Marriage Act has been filed by the applicants and non-applicant no. 2 jointly.
On inquiry non-applicant Smt. Anuradha Singh submits that she agrees to compound her complaint registered against the applicants as she and applicant Harish Kumar Singh are agreed to get divorce by mutual consent.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 648/2006.
24.11.2014 Shri Shailesh Tiwari, learned counsel for the applicants.
Shri Vijay Soni, learned Panel Lawyer for the respondent-State.
Learned counsel for the applicants seeks two weeks' time to make sure the presence of the applicants before this Court.
Prayer is allowed.
Case be listed on 10th December 2014 for appearance of the aforesaid applicants.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 06/2009.
24.11.2014 Shri Rakesh Tiwari, learned counsel for the applicants.
Shri Vijay Soni, learned Panel Lawyer for the respondent-State.
Heard on I.A. No. 20479/2012, which is an application for condonation of non-appearance of applicant no. 2 Janak @ Jhanaklal.
For the reasons stated in the I.A. and the same is supported by medical certificate, non-appearance of non- applicant no.2 on 20/09/2012 before the Registry is condoned.
Also heard on I.A. No. 21950/2014, which is an application for condonation of non-appearance of applicant no. 1 Issobai before the Registry on 11/11/2014. As per application, applicant no. 1 Isso Bai had an attack of paralysis, therefore, she was not present on 11-11-2014 before the Registry of this Court. The application is supported by a Medical Certificate, hence non- appearance of applicant no. 1 on 11/11/2014 is also condonded.
Now the applicants shall appear before the Registry of this Court on 12/01/2015 and thereafter on such other dates as may be fixed by the Registry in this regard.
List the case for final hearing in due course. (RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 836/2009.
24.11.2014 Shri Rajesh Patel, learned counsel for the appellant Hammu Kha.
Shri Vijay Soni, learned Panel Lawyer for the respondent-State.
Learned counsel for appellants submits that appellant no. 2 Hammu Kha has been suffering from paralysis, which is why he has not been appearing before the Registry. He prays for and is granted 15 days time for filing application for condonation of non-appearance of Hammu Kha.
List the case for consideration of application for condonation of non-appearance on 09/12/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 733/2009.
24.11.2014 Shri Narendra Nikhare, learned counsel for the appellant.
Shri Vijay Soni, learned Panel Lawyer for the respondent-State.
As prayed, list along with Cr.A. No. 836/2009.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 8868/2009.
21.11.2014 Shri A. Fauzdar, learned counsel for the applicant. Shri Yogendra Das Yadav, learned Panel Lawyer for the respondent-State.
Learned counsel for applicant states that he has paid process fee for ordinary as well as registered with AD mode of service on 01/11/2014. In support of his statement a photocopy of the receipt is produced.
Fresh notice be issued to the respondents against the I.A. No. 11689/2009.
Notice be made returnable within six weeks. List the case after service on respondents for consideration of the said I.A. (RAJENDRA MAHAJAN) JUDGE AKM Cr. A. No. 946/2010.
21.11.2014 Shri Ajay Jain, learned counsel for the appellant. The appellant Deepak is present in person. He is identified by his counsel Shri Ajay Jain. His presence is marked.
Heard on I.A. No. 22375/2014, which is an application for cancellation of non bailable warrant issued against him.
As per the order dated 21/05/2010, the appellant had to appear before the Registry on the dates as may be fixed by it.
As per the report of Registry, the appellant had not appeared on 25/07/2013 and thereafter, on 13/08/2013, 12/09/2013 and 16/09/2013 before it. As a result of his non-appearance on these dates, vide order dated 15/10/2014, it is ordered by this Court that a warrant of arrest be issued against him to secure his presence before this Court.
The appellant has satisfactorily explained his non- appearance on said dates. Further, he is convicted under Section 323 of IPC and sentenced three months imprisonment. He is a student of MSW. The appellant states that the complainant agrees to compound the said offence in the coming Mega Lok Adalat to be held on 13/12/2014.
Considering the above facts, the said I.A. is allowed. It is ordered that the warrant of arrest issued against the appellant be recalled unserved, as also the notice to the surety.
The appellant shall appear on 09/12/2014 before the Registry and all other dates as may be fixed by it.
Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1110/2006.
07.11.2014 None for the applicant even in the second round. Shri Akhilesh Singh, learned Panel Lawyer for the respondent State.
As per office note dated 18/01/2013, the case is fixed for order of this court on default of non-appearance of the applicant, however, the cause list reflects that the case is fixed for admission.
The applicant has filed this Criminal Revision being aggrieved by the Judgment dated 24/06/2006 passed by the Court of First Additional Sessions Judge, Dindori in Criminal Appeal No. 70/2005 Manoj Kumar Vs. State of M.P., whereby the learned court has convicted the appellant under Section 354 of IPC and sentenced three months simple imprisonment and a fine of Rs. 500/- with default stipulation.
Vide order dated 19/07/2006 this court has suspended the execution of jail sentence till pendency of this revision. It appears that in pursuance of the said order, the applicant is on bail.
Considering the non-appearance of the applicant, his bail bonds are cancelled and the Registry is directed to issue a bailable warrant of Rs. 10,000/- against the applicant for securing his presence before this court.
List the case for appearance of the applicant before this court on 28th January, 2015.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 5524/2006.
07.11.2014 Shri Akhilesh Singh, learned Panel lawyer for the applicant/ State.
None for the non-applicants even after second round.
Heard on I.A. No. 6295/2006 which is an application under Section 5 of Limitation Act for condonation of delay in filing the application under Section 378(iii) of the Cr.P.C.
As per the report of Registry, there is a delay of 82 days. The delay is properly explained in the said I.A., and it is supported by an affidavit of I.P. Maravi, Officer-in- charge of the case.
Considering the gravity of the offences of which non- applicants have been acquitted by the impugned judgment. The said delay is condoned.
The record of the trial court be called for. After receipt of the record of the trial court, the case be fixed for admission.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1683/2007.
07.11.2014 Shri Prashant Shrivas, Advocate for the applicant. Shri Sameer Chille, Government Advocate for the respondent-State.
Learned counsel for the applicant prays for further two weeks time to ascertain latest position of the trial of the case.
Sufficient time has already been granted for submission of latest status of the case. However, last opportunity is granted in the interest of justice.
List after two weeks.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.R. No. 1579/2007.
07.11.2014 Shri Lokesh Jain, Advocate for the applicant. Shri Sameer Chille, Government Advocate for the respondent-State.
As per order dated 01/08/2014, today the case is fixed for submission of the latest status report of the case pending before the trial court.
Learned counsel for applicant as well as Government Advocate submits that the latest status report of the case be sent for through the Registry. Prayer is allowed.
Registry is directed to call for the latest status report of the criminal case no. 3948/2006 State of M.P. through Police Station Omti, Jabalpur Vs. Prafulla Khes and 5 others. As per order sheet dated 10/07/2007 of the said case, it was then pending in the Court of Chief Judicial Magistrate, Jabalpur. Therefore, the report of latest status of the case be requisitioned from the said court.
List the case after receipt of latest status report.
(RAJENDRA MAHAJAN) JUDGE AKM Cr.A. No. 2613/2005.
07.11.2014 Appellant No. 1 Bhawanideen is dead. None for the remaining appellants. Shri D.K. Paroha, learned Panel Lawyer for the respondent-State.
According to the report of Chief Judicial Magistrate, Chhatarpur, appellant no.1 Bhawanideen died on 02/11/2006. Learned CJM has also enclosed death certificate of said appellant, in support of his report.
Considering the report, it is ordered that the name of appellant No. 1 Bhawanideen be deleted from the memo of appeal within a week.
Case be listed for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. R. No. 254/2006 07.11.2014 Shri Siddharth Datt, Advocate for the applicant. Shri Akhilesh Singh, Panel Lawyer for the respondent-State.
The applicant has filed this revision under Section 397/401 being aggrieved by the order dated 28/01/2006 passed by the Court of Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Sagar, in Special Case No. 195/2005, whereby the applicant has been charged with the offence punishable under Section 452, 323/34 (on two counts) 506-B of the IPC and under Section 3(1)(10) of SC/ST Act.
Learned Panel Lawyer submits that the case must have been disposed of by the trial court on merits, therefore, it will be pertinent to call for the status report of the case.
Learned counsel for applicant agrees on the proposition.
In view of the above, learned Panel Lawyer l is directed to submit status report of the case.
For this purpose two weeks' time is granted. Case be list on 25th November, 2014. (RAJENDRA MAHAJAN) JUDGE AKM Cr. R. No. 721/2006.
07.11.2014 Shri K.S. Rajput, Advocate for the applicant. Learned counsel for applicant seeks three weeks' time for submission of the new addresses of respondents.
Prayer is allowed.
Case be listed in the week commencing 1st December, 2014.
(RAJENDRA MAHAJAN) JUDGE AKM EXPORTED AS PDF W.E.F. 31/10/2014 M.Cr.C. No. 2334/2011.
31.10.2014 Shri Munish Saini, Advocate for the applicant. Shri Ashok Chourasiya, Government Advocate for the respondent/State.
Learned counsel for the applicant prays for time to submit status report of the case pending before the trial court. Prayer is allowed.
Fix the case in the week commencing 17/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 2339/2011.
31.10.2014 Shri Munish Saini, Advocate for the applicant. Shri Ashok Chourasiya, Government Advocate for the respondent/State.
Learned counsel for the applicant prays for time to submit status report of the case pending before the trial court. Prayer is allowed.
Fix the case in the week commencing 17/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 2342/2011.
31.10.2014 Shri Ashok Chourasiya, Government Advocate for the applicant/State.
Today the case is fixed for arguments on I.A. No. 4634/2011 which is an application for condonation of delay.
Upon perusal of the order sheet dated 04/03/2011, it is found that the delay has already been condoned.
Registry is directed to list the case for arguments on admission in due course.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 2348/2011.
31.10.2014 Shri Rajesh Dubey, Advocate for the applicant. Issue notice to the respondent on the question of admission on payment of process fee within one week.
Record of the trial court as well as regional court be requisitioned.
Case be listed after receipt of aforesaid record.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 1908/2011.
31.10.2014 Shri Rahul Sharma, Advocate for the applicant. Learned counsel for the applicant prays for two weeks time on the ground that Senior counsel would argue the case on behalf of the applicant and he is not available today.
On perusal of the case, it is found that the proceedings of the trial court is stayed by order dated 14/09/2011.
Looking to the above fact, it is made clear that the last opportunity is granted to make submissions.
Interim order dated 14/09/2011 will continue till the next date of hearing.
List the case in the week commencing 17/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr. C. No. 2149/2011.
31.10.2014 Shri Gaurav Tiwari, Advocate for the applicant. Learned counsel for the petitioner seeks time to argue on I.A. No. 5634/2014 which is an application for amendment. Prayer is allowed.
List the case under the same head in the week commencing 17/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 4902/2010.
28.10.2014 Shri B.D. Singh, Advocate for the applicant/ State. As prayed, list after two weeks.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 5191/2010.
28.10.2014 Shri Nishant Mishra, Advocate for the applicant. Learned counsel for applicant seeks six weeks time to make submissions. Prayer is allowed.
Case be listed in the week commencing 17/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M. Cr. C. No. 9601/2010.
28.10.2014 Shri Ashish Sinha, Advocate for the applicant. Learned counsel for applicant seeks two weeks time to make submissions. Prayer is allowed.
Case be listed in the week commencing 17/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM Cr. R. No. 2012/2014.
28.10.2014 Applicant present in person. Shri B.D. Singh, Panel Lawyer for the respondent/ State.
Heard on I.A. No. 20523/2014 which is an application for taking documents on record. Learned Panel Lawyer has no objection in allowing the aforesaid application, therefore, the same is allowed and disposed of. Documents are taken on record.
Case diary be called for.
Applicant who is 85 years old has prayed for early disposal of the case. Prayer is allowed.
List the case for hearing on 10/11/2014.
(RAJENDRA MAHAJAN) JUDGE AKM M.Cr.C. No. 2548/2010.
28.10.2014 Shri R.S. Thakur, Advocate for the appellant. Learned counsel for the appellant seeks time to argue the matter. Prayer is allowed.
Case be listed for admission in the week commencing 17th November, 2014.
(RAJENDRA MAHAJAN) JUDGE AKM