Madhya Pradesh High Court
Rahul Rai vs The State Of Madhya Pradesh on 17 July, 2025
1 MCRC-28317-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 28317 of 2024 (RAHUL RAI Vs THE STATE OF MADHYA PRADESH ) Dated : 17-07-2025 PUD is received from 18th Additional Sessions Judge, District Jabalpur (M.P.) whereby he has sought extension of time to conclude the trial.
Considering the grounds enumerated in the PUD, time is further extended and learned trial Court is granted six months additional time to conclude S.T. No.355/2021 from the date of receipt of copy of this order.
Registry is directed to send a copy of this order to the concerned Trial Court for necessary compliance.
Accordingly, PUD is disposed of.
(PRAMOD KUMAR AGRAWAL) JUDGE SKM Signature Not Verified Signed by: SANTOSH MASSEY Signing time: 18-07-2025 14:36:48