Madhya Pradesh High Court
Pankaj Bhandari (Joshi) vs Chirag on 2 February, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 49687 of 2018 (PANKAJ BHANDARI (JOSHI) Vs CHIRAG AND OTHERS) MCRC/04198/2017, MCRC/04679/2017, MCRC/10207/2017, MCRC/10389/2017, MCRC/21878/2017, MCRC/21888/2017, MCRC/23581/2017, MCRC/26065/2017, MCRC/02191/2018, MCRC/17964/2018, MCRC/49690/2018, MCRC/10888/2019, MCRC/44457/2019, MCRC/45174/2019, MCRC/00313/2020, MCRC/09560/2020, MCRC/10572/2020, MCRC/10573/2020, MCRC/10721/2020, MCRC/17021/2020, MCRC/17023/2020, MCRC/17095/2020, MCRC/17141/2020, MCRC/17163/2020, MCRC/17193/2020, MCRC/17201/2020, MCRC/17249/2020, MCRC/17250/2020, MCRC/17252/2020, MCRC/17253/2020, MCRC/17259/2020, MCRC/17260/2020, MCRC/17264/2020, MCRC/17269/2020, MCRC/17327/2020, MCRC/17576/2020, MCRC/21850/2020, MCRC/31612/2020, MCRC/34682/2020, MCRC/36727/2020, MCRC/37760/2020, MCRC/38626/2020, MCRC/38629/2020, MCRC/41333/2020, MCRC/52759/2020, MCRC/53748/2020, WP/08743/2020, CRR/00671/2021, CRR/00697/2021, CRR/00719/2021, CRR/00723/2021, CRR/00728/2021, CRR/00741/2021, CRR/00742/2021, CRR/00748/2021, CRR/00749/2021, CRR/00762/2021, CRR/02759/2021, CRR/02769/2021, CRR/02961/2021, MCRC/04690/2021, MCRC/07015/2021, MCRC/11936/2021, MCRC/12174/2021, MCRC/14652/2021, MCRC/25402/2021, MCRC/25456/2021, MCRC/25584/2021, MCRC/41085/2021, MCRC/41089/2021, MCRC/44113/2021, MCRC/44123/2021, MCRC/59566/2021, MCRC/00551/2022, MCRC/00573/2022, MCRC/00580/2022, MCRC/00583/2022, MCRC/00586/2022, MCRC/00595/2022, MCRC/00626/2022, MCRC/00632/2022, MCRC/00637/2022, MCRC/16788/2022, MCRC/31233/2022, MCRC/35056/2022, MCRC/40174/2022, MCRC/41022/2022, MCRC/41031/2022, MCRC/43990/2022, MCRC/54903/2022, MCRC/55033/2022 Dated : 02-02-2023 Parties through their learned counsel.
These matters need to be heard finally and expeditiously. Since there are three colonies involved viz., “Kalandi Gold Cityâ€, “Phoenix†and “Satellite Hillsâ€, for the convenient hearing of these 92 cases, it would be expedient to hear the matters Colony-wise, so that the State would also be in a position to point out various aspects of the matter including the settlements which have been arrived at between the parties in respect of that particular Colony.
In the meantime, Shri (Dr.) Abhay Khedekar, Additional District Magistrate, Indore, District Indore MP (who is also personally present in compliance of the earlier order dated 23.01.2023) is also directed to continue Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 02-02-2023 17:52:52 2 with the process of settlement and consider the proposals given by the accused persons as also by the complainant (s) and submit a concise report on the next date of hearing.
Let the matter be listed on 15.03.2023.
Learned counsel for the petitioners / applicants are also directed to furnish one more copy of their petition (s) to the learned counsel appearing for the State, who submits that many of the copies filed by the petitioner (s) and complainant (s) have been lost or misplaced, as the matter has travelled up to the Supreme Court; and there were many proceedings in the instant matter.
Counsel for the State and the ADM present are also directed to apprise this Court about the settlements which have been arrived at between the parties in the cases to be listed on the next date of hearing; and also the petitioners who have not cooperated in the settlement proceedings, by filing a brief statement regarding the same, an advance copy of which may be provided to the counsel for the petitioners beforehand, at least three days prior to the date of listing.
The cases pertaining to “Kalandi Goldâ€, and registered at Police Station Banganga, District Indore (MP) shall be heard finally on the next date of hearing. These cases are listed today at Item: -
No.22.10, Miscellaneous Criminal Case No.17964/2018, No.22.12, Miscellaneous Criminal Case No.10888/2019, No.22.13, Miscellaneous Criminal Case No.44457/2019, No.22.17, Miscellaneous Criminal Case No.10572/2020, No.22.32, Miscellaneous Criminal Case No.17260/2020, No.22.38, Miscellaneous Criminal Case No.21850/2020, No.22.41, Miscellaneous Criminal Case No.36727/2020, No.22.44, Miscellaneous Criminal Case No.38629/2020, Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 02-02-2023 17:52:52 3 No.22.47, Miscellaneous Criminal Case No.53748/2020, No.22.48, Miscellaneous Criminal Case No.04690/2021, No.22.50, Miscellaneous Criminal Case No.11936/2021, No.22.51, Miscellaneous Criminal Case No.12174/2021, No.22.62, Miscellaneous Criminal Case No.14652/2021, No.22.66, Miscellaneous Criminal Case No.41085/2021, No.22.67, Miscellaneous Criminal Case No.41089/2021, No.22.68, Miscellaneous Criminal Case No.44113/2021, No.22.69, Miscellaneous Criminal Case No.44123/2021, No.22.70, Criminal Revision No.2759/2021, No.22.71, Criminal Revision No.2769/2021, No.22.72, Criminal Revision No.2961/2021, No.22.73, Miscellaneous Criminal Case No.59566/2021, No.22.83, Miscellaneous Criminal Case No.16788/2022, No.22.84, Miscellaneous Criminal Case No.31233/2022, No.22.85, Miscellaneous Criminal Case No.35056/2022, No.22.86, Miscellaneous Criminal Case No.40174/2022, No.22.87, Miscellaneous Criminal Case No.41022/2022, and No.22.88, Miscellaneous Criminal Case No.41031/2022.
These cases shall be heard on 15.03.2022, whereas the other connected matters may be listed on 19th of April, 2023.
Interim relief / protection, if any, granted earlier by this Court shall continue to operate till the next date of hearing.
Original signed order be kept in Miscellaneous Criminal Case No.49687/2018 and a copy thereof be kept in other connected cases.Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 02-02-2023 17:52:52 4
(SUBODH ABHYANKAR) JUDGE rcp Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 02-02-2023 17:52:52