Madhya Pradesh High Court
Resham Singh Patel vs The State Of Madhya Pradesh on 27 January, 2017
MCRC-15359-2015
(RESHAM SINGH PATEL Vs THE STATE OF MADHYA PRADESH)
27-01-2017
None for the applicant.
Shri V. K. Pandey, learned Panel Lawyer for the respondent no.1-State.
Respondent no.2 -- not noticed so far.
Case diary is not available. The same be made available positively on the next date of hearing.
The applicant has filed this petition under Section 482 of the Cr.P.C. seeking discharge under Section 227 Cr.P.C. in Sessions Case No.294/2009, pending on the file of Sixth Additional Sessions Judge Rewa.
As per the material available on record, the trial court had fixed the case for recording of the statements of the prosecution witnesses first time on 2.9.2015, 3.9.2015 and 4.9.2015 after framing the charges against the applicant and other co-accused persons under Sections 436, 307, 302 r.w. 34 of the IPC.
In view of the aforesaid facts, there is a strong possibility that the sessions case would have been disposed of on merits. Therefore, the learned counsel for the applicant is directed to apprise this court regarding the latest status of trial of the case on the next date of hearing by filing the certified copies of the proceedings of the sessions case. List the case under the same head after four weeks.
(RAJENDRA MAHAJAN) JUDGE ps