Madhya Pradesh High Court
Mujahid Khan vs The State Of Madhya Pradesh on 18 June, 2018
1
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C.No.19175/2018
Indore, dated :18/06/2018
None for the applicant.
Shri K. Pathak, learned Govt. Advocate for the
respondent/State.
None for the applicant, even in second round, which indicates that the applicant is no longer interested in prosecuting this petition.
Accordingly, this petition filed under Section 439 of the Cr.P.C. is hereby dismissed for want of prosecution.
(S.K. Awasthi) Judge praveen PRAVEEN KUMAR Digitally signed by PRAVEEN KUMAR NAYAK DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=f4902b436d1d0dce8768c20036c3d2c8a26cffa2ced3b40526964d4a385d75e5, NAYAK 2.5.4.45=03210043216CF163764BB1153BD86524A8D83B17A18941568872AA45E8BF9CEEF0 1A15, cn=PRAVEEN KUMAR NAYAK Date: 2018.06.19 10:26:47 +05'30' 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.13206/2018 Indore, dated :01/05/2018 Shri Deepak Kumar Rawal, learned counsel for the applicant.
Shri Pankaj Wadhwani, learned Govt. Advocate for the respondent/State.
This is the first bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.415/2017, registered at Police Station- Annupurna, District- Indore, for commission of the offence punishable under Section 307, 324,294, 506,34 of I.P.C.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.13218/2018 Indore, dated :01/05/2018 Shri Manoj Saxena, learned counsel for the applicnat.
Shri Pankaj Wadhwanik, learned Govt. Advocate for the respondent/State.
Learned counsel for the applicant submits that he has filed Vakalatnama today itself and prays time to argue the matter.
Prayer is allowed.
List after a week.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.16438/2018 Indore, dated :01/05/2018 Shri S. Shrivastava, learned counsel for the applicnat.
Shri Pankaj Wadhwanik, learned Govt. Advocate for the respondent/State.
Case diary is not available. Learned Public Prosecutor is directed to produce the case-diary positively on the next date of hearing, List in the next week.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.11679/2018 Indore, dated :01/05/2018 Shri M.I. Ansari, learned counsel for the applicant.
Shri Pankaj Wadhwani, learned Govt. Advocate for the respondent/State.
This is the first bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.253/2017, registered at Police Station- Dharmpuri, District- Dhar, for commission of the offence punishable under Section 8/20 of NDPS Act.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH CRA No.2651/2018 Indore, dated :01/05/2018 Shri Rahul Sharma, learned counsel for the appellant.
Shri Pankaj Wadhwani, learned Public Prosecutor for the respondent/State.
Case-diary is not available. Leanred Public Prosecutor is directed to make available the case-diary and also comply with Section 15 (A)(3) of the SC/ST (PA) Act, 1989 by the next date of hearing positively.
Be listed on 09.05.2018.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH CRA No.2636/2018 Indore, dated :01/05/2018 Shri Vikas Rathi, learned counsel for the appellant.
Shri Pankaj Wadhwani, learned Govt. Advocate for the respondent/State.
This appeal preferred under Section 14-A(2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short 'the Act') is directed against order dated 26.03.2018 rendered in Special Case No. 37/2018, whereby the Special Judge, Mandleshwar has declined the prayer for regular bail made on behalf of the appellant.
After arguing for sometime, learned counsel for the appellant seeks permission to withdraw this appeal filed under Section 14 A (2) of SC & ST (Prevention of Atrocities Act, 1989.
Prayer is allowed.
Accordingly, the appeal is dismissed as withdrawn.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10853/2018 Indore, dated :23/04/2018 Shri Sanjay Kumar Sharma, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
As prayed by learned counsel for the applicant, list on 25.04.2018.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10080/2018 Indore, dated :23/04/2018 Shri Nilesh Dave, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
This is the repeat (third) bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.341/2016, registered at Police Station- Shamgarh, District- Mandsaur, for commission of the offence punishable under Sections 394, 397, 307 & 120-B of I.P.C r/w sections 25 and 27 of the Arms Act.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.8980/2018 Indore, dated :23/04/2018 Shri Manish Yadav learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Learned counsel for the applicant prays for and is granted time to argue the matter.
List in the in the next week.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10892/2018 Indore, dated :23/04/2018 Shri Manoj Saxena, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
This is the repeat (third) bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.197/2017, registered at Police Station- Dewas Gate, District- Ujjain, for commission of the offence punishable under Section 379 of I.P.C.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn, however, is directed to conclude the trial as early as possible.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.11113/2018 Indore, dated :23/04/2018 S.K. Meena, learned counsel for the applicant. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
This is the repeat (third) bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.3/2014, registered at Police Station- NCB, District- Indore, for commission of the offence punishable under Sections 8/22, 9 (A) 28, 25, 29 and 60 of the N.D.P.S.Act After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.11279/2018 Indore, dated :23/04/2018 Shri Jitendra Bajpai, learned counsel for the applicnat.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Case diary is not available. Learned Public Prosecutor is directed to produce the case-diary positively on the next date of hearing, failing which the concerning SHO shall remain present in person before this Court.
List in the next week.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.11631/2018 Indore, dated :23/04/2018 None for the applicant, even in second round. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
On earlier occasion on 09.04.2018 also none appeared on behalf of the applicant, which indicates that the applicant is no longer interested in prosecuting this petition.
Accordingly, this petition filed under section 439 of Cr.P.C. is hereby dismissed for want of prosecution.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10676/2018 Indore, dated :23/04/2018 Shri L. Sethia, learned counsel for the applicant. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Learned counsel for the applicant submits that charge sheet has already been filed but he has not received the copy of charge sheet, hence, he prays for time to argue the matter.
Prayer is allowed.
List in the week commencing from 07.05.2018.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10041/2018 Indore, dated :23/04/2018 Shri Manish Yadav, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Learned counsel for the applicant prays for time to file certain documents.
Prayer is allowed.
List after two weeks.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.9267/2018 Indore, dated :23/04/2018 Shri Anil Ojha, learned counsel for the applicant. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
This is the repeat (Seventh) bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.195/2016, registered at Police Station- Kukdeshwar, District- Neemuch, for commission of the offence punishable under Sections 294, 323, 324, 325, 506, 307, 34 of I.P.C.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.9039/2018 Indore, dated :23/04/2018 Shri G. Verma, learned counsel for the applicant. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Learned counsel for the applicant prays for and is granted two weeks time to argue the matter.
List thereafter.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.13596/2018 Indore, dated :23/04/2018 Shri Nilesh Manore, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
This is the repeat (Forth) bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.263/2017, registered at Police Station- Susner, District- Agar, for commission of the offence punishable under Section 34 (2), 36 and 46 of M.P. Excise Act, 1915 .
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn, however, the trial court is directed to conclude the trial as early as possible.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.13466/2018 Indore, dated :23/04/2018 Shri Rakesh Sharma, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Learned counsel for the applicant submits that the applicant has already been acquitted by the trial court, therefore, the present petition is rendered infructuous.
Accordingly, the petition is dismissed as having been rendered infructuous.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.14963/2018 Indore, dated :23/04/2018 Shri Ashish Sharma, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
This is the first bail application under Section 439 Cr.P.C. for grant of bail in connection with Crime No.313/2016, registered at Police Station- MIG, District- Indore, for commission of the offence punishable under Sections 306, 341, 323/34 120-B, 212 of IPC and 25 of Arms Act.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, the petition is dismissed as withdrawn.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.11933/2018 Indore, dated :23/04/2018 Shri Vivek Singh, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Learned counsel for the applicant prays for time to file certain documents.
Prayer is allowed.
List in the next week (S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.11241/2018 Indore, dated :23/04/2018 Parties through their counsel. List alongwith W.P.No.12465/2018.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.12465/2018 Indore, dated :23/04/2018 Shri Manish Yadav, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Learned counsel for the respondent/State is directed to comply with the order dated 02.04.2018, failing which the concerning SHO shall remain present in person before this Court on the next date of hearing.
List in the next week.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.12159/2018 Indore, dated :23/04/2018 Shri Ajay Jain, learned counsel for the applicant. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
Case diary is not available. Learned Public Prosecutor is directed to produce the case diary positively on the next date of hearing, failing which the concerning SHO shall remain present in person before this Court on the next date of hearing.
List in the next week.
(S.K. Awasthi) Judge praveen 1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.12401/2018 Indore, dated :23/04/2018 Shri Amit Bhatia, learned counsel for the applicant.
Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.
As prayed by learned Public Prosecutor, list on 24.04.2018.
(S.K. Awasthi) Judge praveen The S.H.O. Concer4ned shall remain present before this court to explain the reasons as to why the case diary of the