Madhya Pradesh High Court
Ashish Malviya vs The State Of Madhya Pradesh on 27 April, 2026
1 MCRC-16991-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 16991 of 2026
(ASHISH MALVIYA Vs THE STATE OF MADHYA PRADESH ) Dated : 27-04-2026 Shri Manish Datt - Senior Advocate with Shri Mayank Sharma - Advocate for the applicant.
Smt. Ekta Gupta - Panel Lawyer for the State. Shri Shashi Kant Bajpai - Advocate for the objector.
At present this bail application has been listed before this Bench as per the nomination of Hon'ble the Chief Justice.
Earlier, this Court has decided the anticipatory bail application of this applicant and after that, when the regular bail applicant was filed, the Hon'ble Judge who was having the roster (Hon'ble Shri Justice Ram Kumar Choubey), was not available and subsequently a week's roster was allotted to Hon'ble Shri Justice G.S. Ahaluwalia and as per the order sheet dated 23.04.2026, it is directed to verify and list before appropriate Bench and on that basis, the case is listed before this Bench today. At present, a Full Time Bench to hear the bail matters of District
- Katni is available, therefore, the matter be placed before Hon'ble the Chief Justice for appropriate direction.
List the case on 29.04.2026.
(DEVNARAYAN MISHRA) JUDGE DPS Signature Not Verified Signed by: DHEERAJ PRATAP SINGH Signing time: 27-04-2026 18:50:06