Madhya Pradesh High Court
Naim @ Kala vs The State Of Madhya Pradesh on 29 August, 2018
Author: P.K. Jaiswal
Bench: P.K. Jaiswal
HIGH COURT OF M.P. BENCH AT INDORE Pg.No.1
M.Cr.C.No.30618/2018
(Yunus @ Chhenu V. State of M.P.)
M.Cr.C.No.30735/2018
(Naim @ Kala V. State of M.P.)
29.08.2018
Shri V.S. Parihar, Advocate for the applicant.
Shri V. Khadav, public prosecutor for
respondent/State.
Heard.
These repeat application have been filled on the ground of delay in trial.
Learned counsel for the applicant has submitted that present applicant has completed more than 8 months and the minimum sentence, which has been awarded under Section 34 (2) of Excise Act, 1915, is one year and looking to the period of custody of the applicant, so also the fact that the alleged offence is triable by JMFC, no custodial interrogation from the present applicant is required, it is prayed that the application filed on behalf of the applicants be allowed.
Considering the aforesaid, the learned trial court is directed to expedite the trial and endeavour shall be made to conclude it within a period of four months from the date of filing of the certified copy of the order.
With the aforesaid, M.Cr.C.No.30735/2018 and M.Cr.C.No.30618/2018 are dismissed.
(P.K. JAISWAL, J) SS/-
Digitally signed by Shailesh SukhdevDate: 2018.08.30 17:16:22 +05'30'