Madhya Pradesh High Court
(In Reference Of) State Of Madhya ... vs Kalyan Raikwar on 16 July, 2024
Author: Anand Pathak
Bench: Anand Pathak
1 CRRF-1-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRRF No. 1 of 2024
((IN REFERENCE OF) STATE OF MADHYA PRADESH Vs KALYAN RAIKWAR) Dated : 16-07-2024 Shri Rajesh Shukla - Additional Advocate General for the State.
This Reference has been made under Section 318 of Cr.P.C. by the Special Judge (POCSO Act), Gwalior, in SC Case No.186 of 2022, whereby accused has been convicted under Sections 449, 376(AB), 506 Part I of IPC and Sections 5m read with Section 6 of the POCSO Act.
Today accused Kalyan Raikwar escorted by ASI Surat Narayan and Constable Rajveer Singh from Police DRP Line, Gwalior is present before this Court.
Since it is a Reference under Section 318 of Cr.P.C. by which Trial Court referred the matter to this Court because of poor understanding of proceedings by accused, therefore, it is apposite that an amicus curiae be appointed to assist this Court in this regard.
Shri R.K. Sharma, Senior Advocate and Shri V.D. Sharma, Advocate are requested to act as amicus curiae in the matter so as to assist the Court in the present case.
Office is directed to inform both the counsel and provide copy of Reference and necessary documents so as to prepare the case.
Since accused Kalyan Raikwar is present before this Court and matter is to be heard finally, therefore, he be consigned to Central Jail, Gwalior from where he appeared. As and when required he shall be called again on some next date of hearing.
Meanwhile, Jail Authorities are directed to provide complete health status 2 CRRF-1-2024 report of accused Kalyan Raikwar.
List after two weeks.
(ANAND PATHAK) (RAJENDRA KUMAR VANI)
JUDGE JUDGE
(alok)
ALOK KUMAR
2024.07.16
19:04:56 +05'30'