Madhya Pradesh High Court
Suresh Pal vs The State Of Madhya Pradesh on 19 February, 2025
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-4475-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 4475 of 2025
(SURESH PAL Vs THE STATE OF MADHYA PRADESH ) Dated : 19-02-2025 Parties through counsel.
Apex Court in case of Shekhar Prasad Mahto @ Shekhar Kushwaha Vs. The Registrar General Jharkhand High Court and Another in WP (cri) No.55/2025 has passed order dated 07.02.2025 and held as under:-
"10. We, therefore, clarify that if in a particular High Court, the bail applications are assigned to different single Judge/Bench, in that event, all the applications arising out of same FIR should be placed before one learned Judge.
11. This would ensure that there is a consistency in the views taken by the learned judge in different bail applications arising out of the same FIR.
12. However, if on account of change of the roster, the learned judge who was earlier dealing with the bail matters is not taking up the bail matters, the aforesaid directions would not be applicable."
Pursuant to said order, circular has been issued by High Court dated 14.02.2025 wherein all cases arising out of same crime number shall be listed before Regular Bench as per current roster assignment.
In view of aforesaid order and circular dated 14.02.2025, Registry is directed to list this matter as per roster assigned by Chief Justice, Madhya Pradesh High Court.
Interim order, if any, to continue.
(VISHAL DHAGAT) JUDGE nd Signature Not Verified Signed by: NEETI TIWARI Signing time: 21-02-2025 12:16:58