Madhya Pradesh High Court
The State Of Madhya Pradesh vs Nandu @ Nandkishor Gupta on 5 April, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 CRRFC-9-2018
The High Court Of Madhya Pradesh
CRRFC-9-2018
(THE STATE OF MADHYA PRADESH Vs NANDU @ NANDKISHOR GUPTA)
11
Gwalior, Dated : 05-04-2021
Shri B.P.S. Chauhan, Public Prosecutor for the applicant/State.
Shri D.R. Sharma, Counsel for the respondent/accused.
In the present case, one co-accused was juvenile at the time of incident, therefore, he is being tried separately in Children's Court. On 17.6.2019, taking note of the fact that the trial is pending against juvenile, therefore, the hearing of this appeal was deferred. On 26.8.2019, the original record was directed to be sent back to the Children's Court. Today a report has been received from Children's Court Seondha, District Datia, according to which the co-accused Dilip @ Ranu has absconded on 20.6.2020 from Special Home Indore and is still absconding, therefore, the trial has come to a halt.
Under these circumstances, this Court is of the considered opinion that there would not be any good reason to defer the hearing of this case.
The Office is directed to supply the true copies of the order sheet of this Court as well as true copies of the order sheet of the Trial Court latest by tomorrow to Shri D.R. Sharma.
At the request of the counsel for the respondent, call on 8.4.2021. The case shall continue to remain in the cause list.
(G.S. AHLUWALIA) (RAJEEV KUMAR SHRIVASTAVA)
JUDGE JUDGE
(alok)
Digitally signed by ALOK KUMAR
Date: 2021.04.05 18:22:29 +05'30'