Bombay High Court
Naresh Natthuji Meshram vs State Of Maharashtra, Thr. P.S.O. P.S. ... on 11 October, 2019
Author: M.G. Giratkar
Bench: M. G. Giratkar
1 BA.615-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (BA) No. 615 OF 2019
(Naresh S/o Natthuji Meshram
Vs.
The State of Maharashtra, Thr. PSO. Police Station, Ballarshah, Chandrapur)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mrs. Rakhi Sarkar, Advocate for Applicant
Mrs. H.N. Prabhu, APP for the State.
CORAM : M.G. GIRATKAR, J.
DATED : 11th October, 2019 Heard learned Advocate Mrs. Rakhi Sarkar for the applicant. On instructions, she prayed for withdrawal of the application.
The application is disposed of as withdrawn.
The learned Advocate for the applicant has submitted that the applicant is in jail from last one and half year. The charge-sheet is already filed. Therefore, Trial Court be directed to expedite the trial.
Heard learned Additional Public Prosecutor Mrs. H.N. Prabhu for the State.
The Trial Court is directed to decide the trial within a period of six months from the date of receipt of this order.
JUDGE SD. Bhimte ::: Uploaded on - 11/10/2019 ::: Downloaded on - 12/10/2019 05:16:00 :::