Madhya Pradesh High Court
Nanka vs The State Of Madhya Pradesh on 31 January, 2025
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
1 MCRC-4170-2025 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 4170 of 2025 (NANKA Vs THE STATE OF MADHYA PRADESH ) Dated : 31-01-2025 Shri Vikas Rathi - Advocate for the applicant.
Shri Vinod Thakur G. A. for the State.
Learned counsel for the applicant submits that applicant was arrested on 17/07/2024 and has already undergone judicial custody for more than six months. The witness is not turning up for last three dates hearing.
Considered.
Let status report be requisitioned from concerned trial Court / Principal Sessions Judge, with regard to:-
i) Reasons for delay in trial;
ii) How many witnesses have been examined and remained to be examined;
iii) What steps have been taken to secure presence of the witnesses.
iv) Present status of trial.
List the matter for hearing in the week commencing 10/02/2025.
(SANJEEV S KALGAONKAR) JUDGE amol Signature Not Verified Signed by: AMOL NIVRUTTIRAO MAHANAG Signing time: 31-01-2025 19:03:58