Maneesh Jaiswal @ Maneesh Yadav vs The State Of Madhya Pradesh on 31 October, 2022

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Madhya Pradesh High Court

Maneesh Jaiswal @ Maneesh Yadav vs The State Of Madhya Pradesh on 31 October, 2022

Bench: Vivek Agarwal

                                                                         1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                       BEFORE
                                                         HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                               ON THE 31st OF OCTOBER, 2022

                                              MISCELLANEOUS CRIMINAL CASE No. 50107 of 2022

                                               BETWEEN:-
                                               MANEESH JAISWAL @ MANEESH YADAV S/O
                                               MOHAN LAL JAISWAL @ YADAV, AGED ABOUT
                                               41   YEARS, OCCUPATION: PRIVATE WORK
                                               BEHIND SHANKAR TAKEEJ LALLU BHAI KI
                                               TALIYA PS KOTWALI DISTRICT KATNI
                                               PRESENT JARWAHI PS MADHAVNAGAR KATNI
                                               (MADHYA PRADESH)

                                                                                                      .....APPLICANT
                                               (NONE FOR THE APPLICANT)

                                               AND
                                               THE STATE OF MADHYA PRADESH THR P.S.
                                               KOTWALI KATNI MP P.S. KOTWALI KATNI
                                               (MADHYA PRADESH)

                                                                                                   .....RESPONDENT
                                               (BY SHRI AJAY TAMRAKAR - PANEL LAWYER)

                                             This fourth bail application coming on for admission this day, the court
                                       passed the following:
                                                                          ORDER

This fourth bail application is filed under Section 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant - Maneesh Jaiswal @ Maneesh Yadav, who is in custody since 30.07.2020 in connection with Crime No.219/2020 registered at Police Station Kotwali, District Katni (M.P.) for the offence punishable under Sections 294, 341, 307/34 of IPC and Sections 25, 27 Signature Not Verified SAN of Arms Act.

Digitally signed by PUSHPENDRA PATEL

Shri Ajay Tamrakar, learned Panel Lawyer submits that there are no Date: 2022.10.31 19:22:32 IST changed circumstances. Applications have already been dealt with on merits.

Present applicant Maneesh is the main accused. Allegation on him is of causing injury with a Katta.

Taking these facts into consideration and also the fact that there are no changed circumstances, application fails and is dismissed.

Registry is directed to call for the explanation from the concerned Additional Sessions Judge as to when accused is in custody since 30.07.2020 why trial has not been completed.

Trial Court is directed to expedite the trial and complete it within a period of three months, if not already completed, from the date of receipt of copy of this order.

Registry to supply a copy of this order to the trial Court during the course of the day.

(VIVEK AGARWAL) JUDGE pp Signature Not Verified SAN Digitally signed by PUSHPENDRA PATEL Date: 2022.10.31 19:22:32 IST

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