Madhya Pradesh High Court
Abdul Rajjak vs The State Of Madhya Pradesh on 18 February, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1 The High Court Of Madhya Pradesh CRA No. 2238 of 2010 (ABDUL RAJJAK Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 18-02-2022 Shri Sanjay Gupta, learned counsel for appellant.
Shri Jubin Prasad, learned P.L. for State.
I.A. No.10903/2021, first application u/S.389(1) Cr.P.C. has been filed on behalf of sole appellant - Abdul Rajjak.
During the course of arguments on I.A. No.10903/2021, it is informed that sole appellant - Abdul Rajjak has completed custody period of more than ten years.
However, it would be appropriate to first explore possibility of final hearing in the matter for which the appellant is given liberty to make request for the same before Special Bench by filing appropriate application before the Registry after completion of 10 years of incarceration and after verification of the same, the matter be listed before Special Bench for final hearing.
I.A. No.10903/2021 is kept pending to be pressed in case final hearing of appeal does not take place before the Special Bench within six months.
(SHEEL NAGU) (DWARKA DHISH BANSAL)
JUDGE JUDGE
Biswal
Signature Not Verified
SAN
Digitally signed by SHIBA NARAYAN
BISWAL
Date: 2022.02.21 18:32:33 IST