Jay Bachchan @ Raja vs The State Of Madhya Pradesh on 10 July, 2023

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Madhya Pradesh High Court

Jay Bachchan @ Raja vs The State Of Madhya Pradesh on 10 July, 2023

Bench: Dinesh Kumar Paliwal

                                                            1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                 ON THE 10 th OF JULY, 2023
                                        MISC. CRIMINAL CASE No. 27159 of 2023

                          BETWEEN:-
                          JAY BACHCHAN @ RAJA S/O SHRI SHYAMLAL VEMRA,
                          AGED ABOUT 19 YEARS, OCCUPATION: STUDENT R/O
                          VILLAGE KATHVARIYA POLICE STATION CIVIL LINES
                          DISTRICT SATNA (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI KULDEEP SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION KOTER DISTRICT SATNA
                                (MADHYA PRADESH)

                          2.    VICTIM A D/O NOT MENTION SERVICE THROUGH
                                SHO POLICE STATION KOTER DISTRICT
                                (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI S.M.PATEL - PANEL LAWYER)

                                This application coming on for admission this day, the court passed the

                          following:
                                                             ORDER

This is the third bail application filed by the applicant under Section 439 o f Cr.P.C for grant of regular bail relating to FIR No.111/2022, dated 27.04.2022, registered at Police Station Kotar, District Satna (M.P.) for commission of offence under Sections 450, 376 of IPC and Section 3/4 and 5/6 of POCSO Act, 2012. He is in detention since 28.04.2022.

Applicant's first and second bail applications were dismissed as Signature Not Verified Signed by: MANOJ KUMAR LALWANI Signing time: 7/10/2023 7:03:16 PM 2 withdrawn and not pressed vide order dated 16.08.2022 and 02.03.2023 passed in M.Cr.C.Nos.26816/2022 and 54288/2022 respectively with liberty to renew the prayer for bail after evidence of the prosecutrix before the trial court.

Learned counsel for the applicant has prayed for withdrawal of the application and has submitted that trial Court may be directed to dispose of the case expeditously.

As prayed by learned counsel for the applicant, this third bail application too under Section 439 of Cr.P.C filed on behalf of applicant - Jay Bachchan @ Raja is dismissed as withdrawn and not pressed.

However, taking into consideration the above submission made by learned counsel for the applicant, trial Court is directed to expedite the trial and conclude it expeditiously preferably within a period of six months from the date of receipt/ production of copy of this order.

Registry is directed to send a copy of this order to the concerned court through Sessions Judge, Satna for compliance.

(DINESH KUMAR PALIWAL) JUDGE MKL Signature Not Verified Signed by: MANOJ KUMAR LALWANI Signing time: 7/10/2023 7:03:16 PM

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