Madhya Pradesh High Court
Banti @ Satyaprakash vs The State Of Madhya Pradesh on 1 February, 2019
1
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.4567/2019
(Banti @ Satyaprakash Vs. State of M.P.)
Gwalior, dated: 01.02.2019
Shri Atul Kumar Jain, learned counsel for the
petitioner.
Shri M.M. Tripathi, learned Public Prosecutor for the
respondent/State.
During course of argument in this M.Cr.C. u/S.482 Cr.P.C. where challenge is to framing of charge, it came to light that petitioner has not filed the charge-sheet despite the same having been filed since long in the Court of competent criminal jurisdiction.
Learned counsel for the petitioner is directed to bring on record the said charge-sheet.
Matter be placed before the Principal Registrar for ensuring that no petition u/S.482/397 Cr.P.C. assailing framing of charge be accepted at the Filing Counter of the Registry unless the same is accompanied by charge-sheet or disclosure of charge-sheet not having been filed.
List after a week.
(Sheel Nagu) Judge SS SATEESH KUMAR SEN 2019.02.02 12:20:09 -08'00'