Rohit vs The State Of Madhya Pradesh on 2 January, 2018

[Cites 70, Cited by 339]

Madhya Pradesh High Court

Rohit vs The State Of Madhya Pradesh on 2 January, 2018

             THE HIGH COURT OF MADHYA PRADESH
                    M.Cr.C. No.28594/2017x
                 (Shahrukh Vs. State of M.P.)
Indore dated : 02/01/2018
     Shri R.R. Bhatnagar, learned counsel for the applicant.
      Shri Bhuvan Deshmukh, learned Govt. Advocate for
the respondent/State.

After arguing for sometime, learned counsel for the applicant seeks permission of this Court to withdraw this petition .

Prayer is allowed.

Accordingly, the petition is dismissed as withdrawn.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28383/2017x (Hindu & Ors. Vs. State of M.P.) Indore dated : 02/01/2018 Shri N.J. Dave, learned counsel for the applicants. Shri Koustubh Pathak, learned Govt. Advocate for the respondent/State.

After arguing for sometime, learned counsel for the applicants seeks permission of this Court to withdraw this petition with a liberty to renew the prayer after recording the statement of the complainant before the learned trial Court.

Prayer is allowed.

Accordingly, the petition is dismissed as withdrawn with the aforesaid liberty.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28370/2017x (Gopal Dangi Vs. State of M.P.) Indore dated : 02/01/2018 Shri N.J. Dave, learned counsel for the applicant. Shri Koustubh Pathak, learned Govt. Advocate for the respondent/State.

After arguing for sometime, learned counsel for the applicant seeks permission of this Court to withdraw this petition with a liberty to renew the prayer after recording the statement of the prosecutrix before the learned trial Court.

Prayer is allowed.

Accordingly, the petition is dismissed as withdrawn with the aforesaid liberty.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28282/2017 Indore dated : 02/01/2018 Parties through their counsel. Learned counsel for the applicant prays for time to file some documents in support of this petition.

Prayer is allowed.

Be listed in the week commencing 15/01/2018.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28254/2017 (Ansar Vs. State of M.P.) Indore dated : 02/01/2018 Shri M.K. Sharma, learned counsel for the applicant. Shri Koustubh Pathak, learned Govt. Advocate for the respondent/State.

After arguing for sometime, learned counsel for the applicant seeks permission of this Court to withdraw this petition .

Prayer is allowed.

Accordingly, the petition is dismissed as withdrawn.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28153/2017 Indore dated : 02/01/2018 Parties through their counsel. Case-diary is not available today. Learned Public Prosecutor prays for time to produce the case-diary by next date of hearing positively.

Prayer is allowed.

Be listed in the next week.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28150/2017 Indore dated : 02/01/2018 Parties through their counsel. Learned counsel for the applicant prays for time to file the copy of the charge-sheet.

Prayer is allowed.

Be listed in the next week.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28146/2017 (Sachin Vs. State of M.P.) Indore dated : 02/01/2018 Shri Vivek Singh, learned counsel for the applicant. Shri Koustubh Pathak, learned Govt. Advocate for the respondent/State.

Prayer is allowed.

Accordingly, the petition is dismissed as withdrawn with the aforesaid liberty.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.27267/2017 (Jitendra Singh Vs. State of M.P.) Indore dated : 02/01/2018 Shri N.J. Dave, learned counsel for the applicant. Shri Pankaj Wadhwani, learned Govt. Advocate for the respondent/State.

After arguing for sometime, learned counsel for the applicant seeks leave of this Court to withdraw this petition .

Prayer is allowed.

Accordingly, the petition is dismissed as withdrawn.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.27032/2017 Indore dated : 02/01/2018 Parties through their counsel. Case-diary is not available today. Learned Public Prosecutor prays for and is granted time to produce the case-diary by next date of hearing positively.

Be listed in the week commencing 08/01/2018.

(S.K. Awasthi) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 4133/2017x Indore dated : 20/12/2017 Shri Manoj Saxena, learned counsel for the applicants. Shri Koustubh Pathak, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on I.A. No.24291/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant No.2-Bhagwan Singh for suspension of custodial sentence.

The applicant has been found guilty for offence under Sections 420, 467, 468 and 120-B of the IPC and has been sentenced to undergo 5 years R.I. and to pay fine of Rs.200 for each offence with usual default stipulation.

Learned counsel for the applicants has invited the attention of the Court to the testimony of Vinod Tirkey (P.W.1), who at the relevant time, was posted as Sub-Registrar and further attention has been invited to para No. 22 of the impugned judgment. It is submitted by the learned counsel for the applicants that disputed signatures were not sent for examination by the hand-writing expert. The contention is that learned trial Court has not properly appreciated the evidence on record and that conviction has been recorded on the basis of surmises and conjectures. It is also submitted that the applicant No.2 was on bail during trial and the liberty so granted was not misused by him. Lastly, it is submitted that there is no apprehension of the applicant running away from the course of justice, if released on bail.

Though prayer for suspension is opposed by the learned Public Prosecutor, however, considering the aforesaid broad features of the case, without further commenting on the merits of the case, it would be appropriate to suspend the custodial sentence of the applicant No.2-Bhagwan Singh.

Accordingly, I.A. No.24291/2017 is allowed and it is directed that subject to depositing of fine amount and on furnishing personal bond by the applicant No.2-Bhagwan Singh in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant No.2- Bhagwan Singh after being enlarged on bail, shall mark his presence before the registry of this Court on 19/02/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 471/2017x Indore dated :20/12/2017 Parties through their counsel. Let fresh bailable warrant in the sum of Rs.25,000/- be issued against petitioner-Gajanand for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1608/2016x Indore dated : 20/12/2017 Parties through their counsel. Learned counsel for the appellant prays for and is granted a week's time to cure the defects pointed out by the Office.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.814/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned counsel for the appellant prays for and is granted time to file appropriate application with regard to exemption from filing affidavit in support of IA No. 3609/2017.

Be listed after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.617/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5860/2017x Indore dated : 20/12/2017 Ms. A. Maheshwari, learned counsel for the appellant. Shri K.K. Tiwari, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 24417/2017, an application under Section 5 of the Limitation Act for condonation of delay of 471 days in preferring this appeal .

It is submitted by the learned counsel for the appellant that the appellant is facing trial for offences under Sections 302, 451, 294/34 of the IPC and Section 3(2)(v) of the SC/ST (PA) Act, 1989 and he is in jail for last 22 months.

For the reasons assigned in the application, which is supported with the affidavit, sufficient ground is made out to condone the delay.

Accordingly, IA No.24417/2017 is allowed and delay of 471 days in preferring this appeal is hereby condoned.

Learned Public Prosecutor prays for and is granted time to comply with Section 15(A)(3) of the SC/ST (PA) Act, 1989 so also to produce case-diary.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.7047/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.9064/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted two weeks' time to cure the defects pointed out by the Office.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26380/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file documents in support of the petition.

Be listed in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.917/2017x Indore dated : 20/12/2017 Petitioner-Mohit Jain is present in person. None for the respondent.

This is a revision petition under Section 19(4) of Family Court Act read with Section 397 of Cr.P.C. challenging order dated 12/07/2016 passed by 2nd Additional Principal Judge, Indore in H.M.A. No. 987/2014, whereby interim maintenance @ Rs.1,000/- per month has been granted in favour of the respondent under Section 24 of the Hindu Marriage Act.

It is submitted by the petitioner that vide order dated 04/09/2015 (Annx. P/3) already interim maintenance @ Rs.2,500/- has been granted in favour of respondent-Sonali Jain, therefore, learned Family Court has committed serious error in again awarding interim maintenance in favour of the respondent. He prays for staying the operation of the aforesaid order.

Considering the fact that respondent is already getting interim maintenance under Section 125 of the Cr.P.C. vide order dated 04/09/2015 (Annex. P/3), the operation of order dated 12/07/2016 is directed to be stayed till next date of hearing.

Certified copy as per rules.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr. R. No. 1453/2016x Indore dated : 20/12/2017 Shri N.J. Dave, learned counsel for the petitioners. Shri Koustubh Pathak, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 25762/2017, an application for condoning absence of petitioners

-Pannalal and Murlidhar on 11/10/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the petitioners.

Accordingly, IA No. 25762/2017 is allowed and the absence of petitioners- Pannalal and Murlidhar on 11/10/2017 is hereby condoned.

As reported by the learned counsel for the petitioners, petitioners -Pannalal and Murlidhar are present today before this Court. They are directed to mark their presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf.

List the revision for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20151/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20052/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to call FSL report.

Be listed after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.27432/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21841/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20163/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22176/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20591/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 21122/2017x Indore dated : 20/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 21360/2017x Indore dated : 20/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21640/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21749/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21952/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to complete case-diary.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22233/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file documents in support of the petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22424/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22695/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list ensuing winter vacation on any Wednesday.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23321/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 23514/2017x Indore dated : 20/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24120/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file documents in support of the petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24859/2017x Indore dated : 20/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file documents in support of the petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.19963/2017x Indore dated : 20/12/2017 Shri Anshul Shrivastava, learned counsel for the petitioner.

Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

Shri Jalaj Pawar, learned counsel for the objector/complainant.

As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.19191/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.18257/2017x Indore dated : 20/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.18715/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to comply with order dated 06/12/2017.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.19744/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned Public Prosecutor further prays for and is granted time to submits the report with regard to factum of illness of the petitioner and seriousness thereof.

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20198/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file affidavit as to whether Kalu Singh-father of the petitioner is alive or not?

Be listed in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20847/2017x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 22112/2017x Indore dated : 19/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23149/2017x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25043/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to ascertain whether prosecution witness-Salim has been examined or not ?

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.2874/2017x Indore dated : 19/12/2017 Shri Balendu Dwivedi, learned counsel for the petitioner.

Shri Navneet Kishore Verma, learned counsel for the respondent.

Office is directed to list the matter immediately after ensuing winter vacation alongwith the record of Cr.R. No. 672/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.4696/2017x Indore dated : 19/12/2017 Parties through their counsel. Let record of the Court below be requisitioned. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3879/2017x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No. No. 27231/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned counsel for the petitioner submits that he has already cured the defects pointed out by the Office.

Office is directed to examine and proceed further. Case-diary will kept in attendance on next date of hearing.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.No. 454/2017x Indore dated : 19/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.1067/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned counsel for the petitioner submits that he has already cured the defects pointed out by the Office.

Office is directed to examine and proceed further.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.882/2015x Indore dated : 19/12/2017 Shri Anil Malviya, learned counsel for the petitioner. Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

Heard learned counsel for the parties on IA No. 24727/2017, an application for condoning absence of petitiioner -Deepak on 15/05/2017.

After arguing for some time, learned counsel for the petitioner seeks leave of this Court to withdraw this IA No. 24727/2017 .

Prayer is granted.

Accordingly, IA No. 24727/2017 is dismissed as withdrawn.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 22360/2017x Indore dated : 19/12/2017 None for the petitioner.

By way of indulgence two weeks' time is granted to the learned counsel for the petitioner to cure the defects pointed out by the Office.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1111/2011x Indore dated : 19/12/2017 Shri V.S. Parihar, learned counsel for the appellants. Shri K.K. Tiwari, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 25584/2017, an application for condoning absence of appellant No.3-Dilip Singh @ Manohar Singh on 24/10/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the appellant No.3.

Accordingly, IA No. 25584/2017 is allowed and the absence of appellant No.3- Dilip Singh @ Manohar Singh on 24/10/2017 is hereby condoned.

As reported by the learned counsel for the appellants, appellant No.3-Dilip Singh @ Manohar Singh is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.858/2016x Indore dated : 19/12/2017 Parties through their counsel. Pursuant to bailable warrant issued by this Court, petitioner-Sampat Bai has been produced before this Court under proper police custody from District-Jail, Mandsaur. Her presence is marked. She be sent back to the concerned jail under proper police custody.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25614/2017x Indore dated : 19/12/2017 Parties through their counsel. Office is directed to examine and list the matter before appropriate Bench and if an order of assignment is there the same be placed on record.

Be listed on 20/12/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 25914/2017x Indore dated : 18/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26107/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to verify the call details filed by the petitioner alongwith bail petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3758/2017x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.291/2012x Indore dated : 19/12/2017 Parties through their counsel. List alongwith Cr.A. No. 1232/2016.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1232/2016x Indore dated : 19/12/2017 Parties through their counsel. Learned counsel for the appellant informs that IA No. 25004/2017 has already been disposed of by this Court and appellant has been directed to remain present before this Registry on 13/04/2018.

Office is directed to examine the matter and proceed accordingly.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1234/2014x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1096/2014x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1095/2014x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.997/2016x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellants, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH R.P. No.1269/2017x Indore dated : 19/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.3625/2017x Indore dated : 19/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 3775/2017x Indore dated : 19/12/2017 Shri Gaurav Laad, learned counsel for the petitioner. Shri K.K. Tiwari, learned Public Prosecutor for the respondent/State.

Heard on the question of admission. Revision is admitted for final hearing. Let record of the Courts' below be requisitioned. Also heard learned counsel for the parties on I.A. No.24761/2017, first application under Section 397(1) Cr.P.C. on behalf of petitioner-Lokesh for suspension of custodial sentence.

The petitioner has been found guilty for offence under Section 498-A of the IPC and sentenced to undergo 3 months R.I. and to pay fine of Rs. 1000/- with usual default stipulation.

It is submitted by the learned counsel for the petitioner that compromise was arrived at between the parties and application for compromise was filed before the learned trial Court, however, vide order dated 27/12/2016 the learned trial Court dismissed the application for composition on the ground that offence is not compoundable. Certified copy of order dated 27/12/2016 has also been filed to substantiate this plea.

Though prayer for suspension is opposed by the learned Public Prosecutor, however, considering the fact that compromise was arrived at between the parties, without further commenting on the merits of the case, it would be appropriate to suspend the custodial sentence of the petitioner.

Accordingly, I.A. No.24761/2017 is allowed and it is directed that subject to depositing of fine amount and on furnishing personal bond by the petitioner in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this revision.

The petitioner after being enlarged on bail, shall mark his presence before the registry of this Court on 19/02/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the revision for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23736/2017xx Indore dated : 18/12/2017 Shri Ashish Gupta, learned counsel for the petitioner. Shri Koustubh Pathak, learned Govt. Advocate for the respondent/State.

This is a petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'the Code') praying for quashment of charge-sheet filed in connection with Crime No. 106/2016 registered at Police-Station- Dharmpuri, District- Dhar.

Learned counsel for the petitioner submits that no case is made out against the petitioner, therefore, he is entitled to be discharged in the matter.

Per contra, it is submitted by the learned Govt. Advocate that still charges have not been framed against the petitioner before the learned trial Court, therefore, the petitioner may be granted liberty to raise all objections raised herein before the learned trial Court at the time of framing of charge. Thereafter if petitioner feels aggrieved; he will invoke the jurisdiction under Section 397/407 of the Cr.P.C. before this Court.

The plea raised on behalf of the learned counsel for the respondent appears to be in accordance with law as well as reasonable.

Accordingly, this petition is hereby dismissed as withdrawn with liberty to raise all objections raised herein before the learned trial Court at the time of framing of charge.

Certified copy as per rules.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.935/2015x Indore dated : 18/12/2017 Ms. Manjula Mukati, learned counsel for the petitioner. Shri Ramesh Gangare, learned counsel for the respondent.

Learned counsel for the petitioner submits that she has no instruction on behalf of the petitioner.

The case is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.790/2015x (Manoharlal Vs. Beetabai & Ors.) Indore dated : 18/12/2017 Shri Shashank Shrivastava learned counsel for the petitioner.

Shri Hemant Sharma, learned Govt. Advocate for the respondent No.2/State.

Learned counsel for the petitioner submits that the sole petitioner-Manoharlal has expired on 22/08/2017 and copy of death certificate is also filed alongwith the list of documents.

Keeping in view the aforesaid, this revision stands dismissed as having been rendered infructuous.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.789/2014x (Anand Vs. Anshul) Indore dated : 18/12/2017 Shri S.K. Golwalkar, learned counsel for the petitioner. Learned counsel for the petitioner submits that the petitioner has already undergone the entire jail sentence imposed against him, therefore, he seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.788/2014x (Anand Vs. Anshul) Indore dated : 18/12/2017 Shri S.K. Golwalkar, learned counsel for the petitioner. Learned counsel for the petitioner submits that the petitioner has already undergone the entire jail sentence imposed against him, therefore, he seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.786/2014x (Anand Vs. Anshul) Indore dated : 18/12/2017 Shri S.K. Golwalkar, learned counsel for the petitioner. Learned counsel for the petitioner submits that the petitioner has already undergone the entire jail sentence imposed against him, therefore, he seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.784/2014x (Anand Vs. Anshul) Indore dated : 18/12/2017 Shri S.K. Golwalkar, learned counsel for the petitioner. Learned counsel for the petitioner submits that the petitioner has already undergone the entire jail sentence imposed against him, therefore, he seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.710/2014x Indore dated : 18/12/2017 Parties through their counsel. List alongwith Cr.R. No.626/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 626/2017x Indore dated : 18/12/2017 Shri Arvind Sharma, learned counsel for the petitioner. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 4108/2017, an application under Section 5 of the Limitation Act for condonation of delay of 1113 days in preferring this revision .

For the reasons assigned in the application, which is supported with the affidavit, sufficient ground is made out to condone the delay.

Accordingly, IA No.4108/2017 is allowed and delay of 1113 days in preferring this revision is hereby condoned.

Also heard on the question of admission. Revision is admitted for final hearing. Let record of the Courts' below be requisitioned. Further heard learned counsel for the parties on I.A. No.4107/2017, first application under Section 397(1)) Cr.P.C. on behalf of petitioner-Kailash for suspension of custodial sentence.

It is submitted by the learned counsel for the petitioner that the petitioner is in jail for last 9 months. It is also submitted that custodial sentence of co-accused Jagdish and Shambhulal has already been suspended by this Court vide order dated 17/07/2014 passed in Cr.R. No. 710/2014. The submission is that the petitioner is having parity with co-accused Jagdish and Shambhulal.

Accordingly, I.A. No.4107/2017 is allowed and it is directed that subject to depositing of fine amount and on furnishing personal bond by the petitioner in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this revision.

The petitioner after being enlarged on bail, shall mark his presence before the registry of this Court on 19/02/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the revision for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1595/2013x Indore dated : 18/12/2017 Parties through their counsel. Service report with regard to bailable warrant issued against appellant No.2-Sugnabai is still awaited.

Office is directed to list the matter after two weeks' alongwith service report.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1474/2013x Indore dated : 18/12/2017 Parties through their counsel. Learned counsel for the appellant prays for fixed date to keep present appellant-Dharmendra before this Court.

Prayer granted.

Be listed on 11/01/2018..

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 978/2013x Indore dated :18/12/2017 Parties through their counsel. Let bailable warrant in the sum of Rs.25,000/- be issued against appellant-Prahlad Singh for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.326/2013x Indore dated : 18/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 230/2004x Indore dated :18/12/2017 Parties through their counsel. Let bailable warrant in the sum of Rs.25,000/- be issued against appellant-Ransiya for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 26594/2017x Indore dated : 18/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.No. 26537/2017x Indore dated : 18/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.9096/2017x Indore dated : 18/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list on 03/01/2018.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.1240/2017x Indore dated : 18/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list on 03/01/2018.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.6957/2016x Indore dated : 18/12/2017 None for the petitioners.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.572/2017x Indore dated : 18/12/2017 Parties through their counsel. Be listed alongwith M.Cr.C. No. 2402/2015.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2402/2015x Indore dated : 18/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list on 10/01/2018.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26128/2017x Indore dated : 18/12/2017 Shri S.C. Bagadia, learned Senior counsel with Shri R.S. Chhabra, learned counsel for the petitioner.

Shri Koustubh Pathak, learned Govt. Advocate for the respondent/State.

Learned Govt. Advocate for the respondent/State prays for and is granted time to file para-wise reply of the original petition.

Be listed after ensuing winter vacation. Till next date of hearing no final order shall be passed in the matter.

Certified copy today.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23821/2017x Indore dated : 18/12/2017 Parties through their counsel. Learned Govt. Advocate for the respondent/State further prays for and is granted time to file report in compliance of Court's order dated 24/11/2017 .

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.23623/2017x Indore dated : 18/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21556/2017x Indore dated : 18/12/2017 Parties through their counsel. Learned Govt. Advocate for the respondent/State further prays for and is granted two weeks' time to comply with order dated 14/11/2017 passed by this Court.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 460/2012x Indore dated : 18/12/2017 Shri Vikas Yadav, learned counsel for the petitioner. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 22903/2017, an application for condoning absence of petitioner- Sunil on 01/09/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the petitioner.

Accordingly, IA No. 22903/2017 is allowed and the absence of petitioner- Sunil on 01/09/2017 is hereby condoned.

As reported by the learned counsel for the petitioner, petitioner-Sunil is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf.

List the revision for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1282/2014x Indore dated : 18/12/2017 None for the appellant.

Shri Subodh Choudhary, learned counsel for the respondent No.1.

Shri Hemant Sharma, learned Govt. Advocate for the respondent No.2/State.

Heard learned counsel for the respondents on IA No. 21720/2017, an application for condoning absence of respondent No.1-Vinod on 08/11/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the respondent No.1.

Accordingly, IA No. 21720/2017 is allowed and the absence of respondent No.1-Vinod on 08/11/2017 is hereby condoned.

As reported by the learned counsel for the respondent No.1,respondent No.1 -Vinod is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.24445/2017x Indore dated : 18/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24422/2017x (Naresh Vs. State of M.P.) Indore dated : 18/12/2017 Shri Sanjay Sharma, learned counsel for the petitioner. Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24565/2017x Indore dated : 18/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24636/2017x Indore dated : 18/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24678/2017x (Rakesh Vs. State of M.P.) Indore dated : 18/12/2017 Ms. Anamika Singh, learned counsel for the petitioner. Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25405/2017x Indore dated : 18/12/2017 Parties through their counsel. Learned Public Prosecutor further prays for and is granted time to call medical report of the petitioner's wife.

Be listed in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25471/2017x Indore dated : 18/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.25549/2017x Indore dated : 18/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.81/2017x Indore dated : 18/12/2017 Parties through their counsel. Office is directed to examine and list the matter before appropriate Bench on 21/12/2017 .

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.755/2015x Indore dated : 18/12/2017 Parties through their counsel. Office is directed to examine and list the matter before appropriate Bench on 20/12/2017 .

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5755/2017x Indore dated : 15/12/2017 Shri Satish Jain, learned counsel for the applicant. Shri Abhishek Soni, learned Public Prosecutor for the respondent/State.

Heard on the question of admission. Appeal is admitted for final hearing. Record of the Court below be requisitioned. Further heard learned counsel for the parties on I.A. No.24131/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant-Ashwini Kumar for suspension of custodial sentence.

The applicant has been found guilty for offence under Section 324 of the IPC and has been sentenced to undergo 6 months R.I. and to pay fine with usual default stipulation.

It is submitted by the learned counsel for the applicant that the learned trial Court has not properly appreciated the evidence on record and has recorded the conviction without considering serious anomalies, contradictions and omissions present in the testimony of various witnesses. It is also submitted that the applicant was on bail during trial and the liberty so granted was not misused by him. Lastly, it is submitted that the appeal is likely to take considerable time in its final hearing and if the short sentence is not suspended then appeal shall be rendered infructuous.

Accordingly, I.A. No.24131/2017 is allowed and it is directed that subject to depositing of fine amount and on furnishing personal bond by the applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 06/02/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.24382/2017x Indore dated : 15/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23965/2017x Indore dated : 15/12/2017 Parties through their counsel. Learned counsel for the petitioner submits that co- accused has already been granted bail by the co-ordinate Bench of this Court.

Office is directed to examine and list the matter before appropriate Bench in the next week .

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3764/2017x Indore dated : 15/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence.

Be listed after two weeks (Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.5678/2017x Indore dated : 15/12/2017 Parties through their counsel. Let record of the Court below be requisitioned. Be listed the matter immediately after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5686/2017x Indore dated : 15/12/2017 Shri Sunil Yadav, learned counsel for the applicant. Shri Abhishek Soni, learned Public Prosecutor for the respondent/State.

Heard on the question of admission. Appeal is admitted for final hearing. Record of the Court below be requisitioned. Further heard learned counsel for the parties on I.A. No.23980/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant-Banesingh for suspension of custodial sentence.

The applicant has been found guilty for offence under Sections 354 and 354(A) of the IPC and has respecitvely been sentenced to undergo 3 years R.I. and 1 years R.I. and to pay fine with usual default stipulation.

Accordingly, I.A. No.23980/2017 is allowed and it is directed that subject to depositing of fine amount and on furnishing personal bond by the applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 12/02/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5941/2017x Indore dated : 1512/2017 Shri Ramesh Gangare, learned counsel for the applicant. Shri Abhishek Soni, learned Public Prosecutor for the respondent/State.

Heard on the question of admission. Appeal is admitted for final hearing. Record of the Court below be requisitioned. Further heard learned counsel for the parties on I.A. No.24680/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant-Rahis Khan for suspension of custodial sentence.

The applicant has been found guilty for offence under Section 135 of the Electricity Act, 2003 and has been sentenced to undergo 1 years R.I. and to pay compensation amount of RS.11746/-.

Accordingly, I.A. No.24680/2017 is allowed and it is directed that subject to depositing of compensation amount and on furnishing personal bond by the applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 13/02/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5950/2017x Indore dated : 15/12/2017 Shri Akash Rathi, learned counsel for the applicants. Shri Abhishek Soni, learned Public Prosecutor for the respondent/State.

Heard on the question of admission. Appeal is admitted for final hearing. Record of the Court below be requisitioned. Further heard learned counsel for the parties on I.A. No.24699/2017, first application under Section 389(1) Cr.P.C. on behalf of applicants-Brijesh, Ravi, Golu, Laki and Anil for suspension of custodial sentence.

Each of the applicants has been found guilty for offence under Sections 354/34 & 323/34 (on 2 counts) of the IPC and Section 8 of the Protection of Children from Sexual Offences Act, 2012 and has respectively been sentenced to undergo 2 years R.I., 3 months R.I. & 3 years R.I. and to pay fine with usual default stipulation.

It is submitted by the learned counsel for the applicants that the learned trial Court has not properly appreciated the evidence on record and has recorded the conviction without considering serious anomalies, contradictions and omissions present in the testimony of various witnesses. It is also submitted that the applicants were on bail during trial and the liberty so granted was not misused by them. Lastly, it is submitted that the appeal is likely to take considerable time in its final hearing and if the short sentence is not suspended then appeal shall be rendered infructuous.

Accordingly, I.A. No.24699/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by each of the applicants in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for their appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicants after being enlarged on bail, shall mark their presence before the registry of this Court on 13/02/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1236/2014x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.23/2016x Indore dated : 15/12/2017 Parties through their counsel. List alongwith Cr.A. No.1028/2015.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1444/2015x Indore dated : 15/12/2017 Parties through their counsel. List alongwith Cr.A. No.1028/2015.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1078/2015x Indore dated : 15/12/2017 Parties through their counsel. List alongwith Cr.A. No.1028/2015.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1028/2015x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1817/2015x Indore dated : 15/12/2017 None for the appellant.

The matter is adjourned by way of indulgence. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1138/2016x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1391/2016x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1083/2017x Indore dated : 15/12/2017 Parties through their counsel. List alongwith Cr.A. No. 1072/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1072/2017x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1109/2017x Indore dated : 15/12/2017 Parties through their counsel. Temporary suspension has been sought on the ground of appellant's sister marriage.

Learned Public Prosecutor prays for and is granted time to verify the factum of appellant's sister's marriage.

Be listed in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1387/2017x Indore dated : 15/12/2017 Parties through their counsel. Learned Govt. Advocate for the respondent/State prays for and is granted time to file reply of IA 20377/2017.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 4483/2017x Indore dated : 15/12/2017 Shri Sanjay Saini, learned counsel for the appellants. Shri Abhisehk Soni, learned Govt. Advocate for the respondent/State.

Shri J. Pawar, learned counsel for the complainant/objector.

Heard learned counsel for the parties on IA No. 22786/2017, application for composition which is required to be verified.

Parties are directed to remain present on 19/12/2017 at 11:30 a.m. before the Principal Registrar for verification.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3726/2017x Indore dated : 15/12/2017 Parties through their counsel. Learned Govt. Advocate for the respondent/State prays for and is granted time to file para-wise reply of the original petition.

Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.2703/2017x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.3708/2017x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.3931/2017x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the respondent No.2, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.4212/2017 Indore dated : 15/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.4274/2017x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.4471/2017x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list immediately after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.4572/2017x Indore dated : 15/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.4655/2017x (Rohit Singh Vs. Smt. Pooja) Indore dated : 15/12/2017 Shri P.N. Saxena, learned counsel for the petitioner. After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition with a liberty to pursue appropriate remedy at appropriate time before appropriate forum.

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn with the aforesaid liberty.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.4935/2017x Indore dated : 15/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list in the week commencing 02/01/2018.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.6105/2006x Indore dated : 14/12/2017 Shri Samarjeet Singh, learned counsel for the petitioner.

Shri S.L. Ahiwasi, learned counsel for the respondent. List alongwith Cr.A. No. 236/2008.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.236/2008x Indore dated : 14/12/2017 Shri Samarjeet Singh, learned counsel for the appellant. Shri S.L. Ahiwasi, learned counsel for the respondent. Exhibit D/1 annexed in the record of the trial Court is a photocopy and not the original one.

Learned counsel for the parties seeks time to ascertain about the original one.

Prayer is granted.

List after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.951/2014x Indore dated : 14/12/2017 Shri Piyush Dubey, learned counsel for the appellant. Shri A.S. Sisodia, learned Govt. Advocate for the respondent/State.

Learned Govt. Advocate for the respondent/State prays for and is granted two weeks' time to argue the matter.

List in the first week of January, 2018.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.23754/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed after a week.

I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.25653/2017 Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the respondent prays for and is granted time to file reply of the original petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.10703/2016x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the respondent prays for and is granted time to argue the matter.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.2758/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioner submits that he has already paid the process-fee.

Office is directed to examine and proceed further.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 21880/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the respondent No.4 submits that copy of annexed documents has not been supplied to him.

Learned counsel for the petitioner undertakes to supply the copy of annexed documents to learned counsel for the respondent No.4 during the course of the day.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5253/2017x Indore dated : 13/12/2017 Shri Sunil Gehlot, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 23951/2017 an application under Section 5 of the Limitation Act for condonation of delay of 5 days in preferring this appeal against conviction.

For the reasons assigned in the application, which is supported with the affidavit, sufficient ground is made out to condone the delay.

Accordingly, IA No.23951/2017 is allowed and delay of 5 days in preferring this appeal is hereby condoned.

Further heard on the question of admission. Appeal is admitted for final hearing. Let record of the Court below be requisitioned. List the appeal for consideration of IA No. 22736/2017, after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.5500/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the appellant prays for and is granted two weeks' time to file affidavit in support of IA NO. 23565/2017, an application under Section 5 of the Limitation Act for condoning the delay of 49 days in preferring this appeal.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5668/2017x Indore dated : 13/12/2017 Ms. Pooja Jain, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 24429/2017 an application under Section 5 of the Limitation Act for condonation of delay of 24 days in preferring this appeal against conviction.

For the reasons assigned in the application, which is supported with the affidavit, sufficient ground is made out to condone the delay.

Accordingly, IA No.24429/2017 is allowed and delay of 24 days in preferring this appeal is hereby condoned.

Learned Public Prosecutor prays for and is granted time a week's to comply with Section 15(A)(III) of SC/ST(PA) Act, 1989 so also to produce case-diary .

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26575/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Govt. Advocate for the petitioner/State prays for and is granted two weeks time to file affidavit in support of IA No. 24604/2017, an application under Section 5 of the Limitation Act for condoning the delay of 79 days in preferring this petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26583/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Govt. Advocate for the petitioner/State prays for and is granted two weeks time to file affidavit in support of IA No. 24612/2017, an application under Section 5 of the Limitation Act for condoning the delay of 23 days in preferring this petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26601/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Govt. Advocate for the petitioner/State prays for and is granted two weeks time to file affidavit in support of IA No. 24615/2017, an application under Section 5 of the Limitation Act for condoning the delay of 117 days in preferring this petition.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.483/2011x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for fixed date to keep present appellant-Asharam before this Court.

Prayer granted.

Be listed on 16/01/2018..

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 548/2014x Indore dated :13/12/2017 Parties through their counsel. Let bailable warrant in the sum of Rs.25,000/- be issued against appellant-Ramkuresh for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.1524/2015x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for fixed date to keep present petitioner-Ashok Kumar before this Court.

Prayer granted.

Be listed on 11/01/2018..

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.1593/2016x Indore dated : 13/12/2017 Parties through their counsel. Office is directed to list the matter after two weeks with regard to execution of bailable warrant issued against respondents.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.86/2017x (Rajju @ Raees Vs. State of M.P.) Indore dated : 13/12/2017 Shri N.A. Sheikh, learned counsel for the petitioner. Shri Hemant Sharma, learned Govt. Advocate for the respondent.

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition by submitting that it has been rendered infructuous.

Prayer is granted.

Accordingly, this petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R.No.181/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for fixed date to keep present complainant before this Court.

Prayer granted.

Be listed on 18/01/2018..

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.818/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.908/2017x Indore dated : 13/12/2017 Parties through their counsel. Suspension of petitioner No.-3 is sought on the ground of his illness. Learned counsel for the petitioners submits that the petitioner No.3 is suffering from cancer.

Learned Govt. Advocate for the respondent/State prays for and is granted a week's time to verify the factum of illness of petitioner No.3.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R.No.3412/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.4067/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.17931/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted two weeks time to cure the defect pointed out by the Office.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.26151/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Learned counsel for the complainant/objector is directed to verify as to whether the confidential information said to have been discreetly stolen and transfered to some other person(s) by the petitioner is already on internet or not ?

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.3890/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.3890/2017x Indore dated : 13/12/2017 None for the petitioners.

List after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A.No. 4139/2017x Indore dated : 13/12/2017 Shri Vikas Soni, learned counsel for the appellant. Shri M.R. Sheikh, learned counsel for the complainant/objector alongwith the prosecutrix.

Shri Rajesh Mali, learned Govt. Advocate for the respondent/State.

Learned counsel for the appellant seeks adjournment. Prayer is granted.

Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.7136/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.8656/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Govt. Advocate for the respondent/State prays for and is granted a week's time to file reply of the original petition.

Be listed immediately thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.9971/2017x Indore dated : 13/12/2017 None for the petitioner.

List after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.9196/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.9757/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.10086/2017x Indore dated : 13/12/2017 Parties through their counsel. Office is directed to issue notice to Fariyad, with regard to cancellation of bail. Notice be made returnable within 2 weeks.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.10744/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks'.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.17819/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.18281/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to collect information whether the petitioner has been acquitted in Criminal Case Nos. 3177/2011 and 3178/2011 pending before Special Railway Magistrate, Raipur District-Chhatisgarh.

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.18859/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.20063/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.20163/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21233/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file order-sheets of the learned trial Court with regard to latest status of the trial of the case.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21584/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.21584/2017 Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.21952/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to collect documents with regard to complicity of petitioner-Neeraj in the alleged offence.

Be listed in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.22034/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.22590/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned Public Prosecutor, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.22903/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.23335/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23418/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list on 18/12/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.23424/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.22912/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.23429/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.23718/2017x Indore dated : 13/12/2017 Parties through their counsel. Learned counsel for the petitioners prays for and is granted a week's time to file copy of the charge-sheet.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.23864/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.24014/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.22871/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.24081/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C.No.24176/2017x Indore dated : 13/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24376/2017 Indore dated : 13/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10389/2017x Indore dated : 11/12/2017 Parties through their counsel. Learned Public Prosecutor further prays for and is granted time to produce case-diary.

Be listed on 15/12/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.4259/2016x Indore dated : 11/12/2017 Parties through their counsel. As pointed out by the Office no report is required with regard to service of SPC, therefore, matter be listed for hearing on 04/01/2018.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.466/2017x (Daulat Singh & Ors Vs. State of M.P.) Indore dated : 11/12/2017 Shri A.K. Saraswat, learned counsel for the petitioners. Shri Rajesh Mali, learned Govt. Advocate for the respondent.

Shri M.S. Chandel, learned counsel for the complainant/objector.

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, this petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.1001/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.1101/2017x Indore dated : 11/12/2017 Parties through their counsel. Learned counsel for the respondent prays for and is granted time to file Vakalatnama on behalf of the respondent.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.1443/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2428/2017x (Sohanlal Mehta Vs. State of M.P.) Indore dated : 11/12/2017 Shri A.S. Parihar, learned counsel for the petitioner. After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 551/2006x Indore dated :11/12/2017 Parties through their counsel. Let fresh bailable warrant in the sum of Rs.25,000/- be issued against appellant-Malkhan for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 602/2011x Indore dated :11/12/2017 Parties through their counsel. Let fresh bailable warrant in the sum of Rs.25,000/- be issued against appellant-Bhanwerlal for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 144/2011x Indore dated :11/12/2017 Parties through their counsel. Let fresh non-bailable warrant of arrest be issued against appellant-Radheshyam for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 164/2013x Indore dated : 11/12/2017 Ms. V. Sumanlata, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 19367/2017, an application on behalf of appellant- Ramkirshna Das seeking leave of this Court to mark his presence before the learned trial Court instead of Registry of this Court. The prayer is made on account of old age and illness of the appellant.

On due consideration, IA No. 19367/2017 is allowed and appellant-Ramkrishna Das is permitted to mark his presence before the learned trial Court on 16/01/2018 and on all such subsequent dates, as may be fixed by the learned trial Court in this behalf.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 574/2014x Indore dated : 11/12/2017 Shri Vikas Yadav, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 20186/2017, an application for condoning absence of appellant- Rameshchandra Rai on 12/10/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the appellant.

Accordingly, IA No. 20186/2017 is allowed and the absence of appellant-Rameshchandra Rai on 12/10/2017 is hereby condoned.

As reported by the learned counsel for the appellant, appellant -Rameshchandra Rai is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1304/2008x Indore dated : 11/12/2017 Shri Ramesh Gagare, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 24546/2017, an application for condoning absence of appellant- Veeroo on 21/07/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the appellant.

Accordingly, IA No. 24546/2017 is allowed and the absence of appellant- Veeroo on 21/07/2017 is hereby condoned.

As reported by the learned counsel for the appellant, appellant -Veeroo is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf. .

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1261/2008x Indore dated : 11/12/2017 Shri Balendu Dwivedi, learned counsel for the appellants.

Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 20507/2017, an application for condoning absence of appellants- Kamal Singh and Bhanwar Singh on 12/10/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the appellants.

Accordingly, IA No. 20507/2017 is allowed and the absence of appellants- Kamal Singh and Bhanwar Singh on 12/10/2017 is hereby condoned.

As reported by the learned counsel for the appellants, appellants -Kamal Singh and Bhanwar Singh are present today before this Court. They are directed to mark their presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf. .

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2662/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10511/2017x Indore dated : 11/12/2017 Parties through their counsel. The petitioner is seeking permission to go to America on the ground that he is employed in T.C.S. Company.

He is directed to file affidavit alongwith copy of employment letter with regard to his posting at Mishigan, America as well to disclose for how much period he is required to be in America.

Be listed on 18/12/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23203/2017x (Rahees Khan Vs. State of M.P.) Indore dated : 11/12/2017 Shri A.K. Saraswat, learned counsel for the petitioner. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn . Record of the trial Court if received in the High Court be transmitted back to the concerned trial Court at the earliest.

Certified copy as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23324/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23585/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23577/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24000/2017x Indore dated : 11/12/2017 None for the petitioners.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24430/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24195/2017x Indore dated : 11/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22112/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21926/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list on 12/12/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21770/2017x Indore dated : 11/12/2017 Parties through their counsel. Record reveals that the petitioner was not available for almost 10 years because charge-sheet was filed sometimes in the year 2006.

Let report be called from the learned trial Court as to whether the petitioner was declared absconding for all these years.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21590/2017x (Mangilal Vs. State of M.P.) Indore dated : 11/12/2017 Shri A.K. Saraswat, learned counsel for the petitioner. Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

Learned counsel for the petitioner seeks leave of this Court to withdraw this repeat (second) petition with a further request that the learned trial Court may be requested to expedite the trial.

Considering the fact that the petitioner is in jail since 30/07/2014, prayer seems to be quite reasonable.

Accordingly, this petition is dismissed as withdrawn with a request to the learned trial Court to expedite the trial.

CC as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20888/2017x Indore dated : 11/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20853/2017x Indore dated : 11/12/2017 Parties through their counsel. Let report with be called from the learned trial Court as direction contained in order dated 24/11/2017.

Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20825/2017x (Vijay Vs. State of M.P.) Indore dated : 11/12/2017 Shri Ashish Gupta, learned counsel for the petitioner. Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 812/2017x Indore dated : 08/12/2017 Ms. Rekha Shrivastava, learned counsel for the petitioners.

Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.

Heard learned counsel for the parties on IA No. 23965/2017, an application seeking extension of time to incorporate necessary amendments in the cause-title of of the petition in pursuance of order dated 21/07/2017 passed by this Court.

On due consideration I.A. No. 23965/2017 is allowed and petitioners are permitted to carry out necessary amendments in the petition within 10 days from today.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3632/2017x Indore dated : 08/12/2017 Parties through their counsel. Let record of the Courts below be requisitioned. Be listed the matter immediately after receiving of the record.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25461/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25469/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25471/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25542/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25555/2017x Indore dated : 08/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25549/2017x Indore dated : 08/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25635/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25641/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25644/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25645/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25649/2017x (Vishnu Kumar Vs. State of M.P.) Indore dated : 08/12/2017 Shri Yogesh Kumar Gupta, learned counsel for the petitioner.

Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition with a further request that the learned trial Court may be requested to expedite the trial.

Prayer seems to be quite reasonable. Accordingly, this petition is dismissed as withdrawn with a request to the learned trial Court to expedite the trial.

CC as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22450/2017x (Rayyan Sheikh Vs. State of M.P.) Indore dated : 08/12/2017 Shri Vijay Sharma, learned counsel for the petitioner. Shri Hemant Sharma, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22533/2017x Indore dated : 08/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23569/2017x (Tejubai & Ors. Vs. State of M.P.) Indore dated : 08/12/2017 Shri V.S. Parihar, learned counsel for the petitioners. Shri Hemant Sharma, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioners seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24175/2017x Indore, Dated :08/12/2017 Parties through their counsel. Learned Public Prosecutor further prays for and is granted a weeks time to collect criminal antecedents of the petitioner, if any.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24246/2017 (Ramesh Vs. State of M.P.) Indore dated : 08/12/2017 Shri Gaurav Shrivastava, learned counsel for the petitioner.

Shri Hemant Sharma, learned Govt. Advocate for the respondent/State.

This is repeat (second) application under Section 439, Cr.P.C by petitioner-Ramesh, who has been arrested by Police on 17/05/2017 in Crime No.79/2017, Police Station-Soyat, District-Agar, concerning offence under Section 376 of the IPC .

First application came to be dismissed, vide order dated 10/08/2017 rendered in M.Cr.C. No. 8167/2017.

Repeat prayer for bail has been made solely on the ground that proceedings before the learned trial Court are held-up because the Court is lying vacant.

Prayer of grant of bail is strongly opposed by the learned Public Prosecutor.

Considering the seriousness of the offence, delay in trial cannot by itself be a ground to release the petitioner on bail, therefore, no ground is made out to release the petitioner on bail. Accordingly, this petition is hereby dismissed, however, petitioner is granted liberty to move an application before the learned Sessions Court for transfer of this case to another Court which is functional.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24660/2017x Indore dated : 08/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file documents in support of the petition.

Be listed after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 5550/2017x Indore dated : 08/12/2017 Shri Navneet Kishore, learned counsel for the applicants. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard on the question of admission. Appeal is admitted for final hearing. Record of the Court below be requisitioned. Further heard learned counsel for the parties on I.A. No.23573/2017, first application under Section 389(1) Cr.P.C. on behalf of applicants-Vishnu, Ratan, Vinod, Suresh, Bharat, Radheshyam, Vikram and Hariram for suspension of custodial sentence.

Each of the applicants has been found guilty for offence under Sections 147 and 323/149 (5 count) of the IPC and has respectively been sentenced to undergo 2 years R.I. and 1 years R.I. and to pay fine with usual default stipulation.

Accordingly, I.A. No.23573/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by each of the applicants in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for their appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicants after being enlarged on bail, shall mark their presence before the registry of this Court on 31/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24620/2017 Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24746/2017 Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25080/2017x Indore dated : 07/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to produce case-diary.

Be listed in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25083/2017x Indore dated : 07/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to produce case-diary.

Be listed in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24096/2017x Indore dated : 07/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22506/2017x Indore dated : 07/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.25084/2017x Indore dated : 07/12/2017 Ms. Sonali Gupta, learned counsel for the petitioner. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.

Temporary bail is sought on the ground of petitioner's illness. Learned counsel for the petitioner submits that the petitioner is suffering from critical stage of 'Tuberculosis'.

Learned Govt. Advocate for the respondent/State prays for and is granted time to call report with regard to medical condition of the petitioner.

Be listed after a week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21347/2017x (Meharban Singh Vs. State of M.P.) Indore dated : 07/12/2017 Shri Vivek Singh, learned counsel for the petitioner. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1460/2009 Indore dated : 07/12/2017 Shri Nitendra Bajpai, learned counsel for the appellant. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.

In this case appellant-Abdul Hamid has been sentenced to undergo 15 years R.I. under Section 8/20 (b)(II) (c) r/w Section 31 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Office is directed to examine whether the matter has to be placed before Division Bench.

List after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3438/2017x Indore dated : 06/12/2017 Parties through their counsel. Shri Manish Manana, appearing on behalf of the respondents prays for and is granted time to file Vakalatnama and reply of the petition.

Be listed in the first week of January, 2018. I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH R.P. 240/2016x Indore dated : 06/12/2017 Parties through their counsel. Office is directed to list the matter after two weeks alongwith service report of notice on respondent No.2- Ramesh.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.9261/2011x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the respondent, list after two weeks.

I.R. to continue, till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 703/2012x Indore dated : 06/12/2017 Parties through their counsel. Let fresh non-bailable warrant of arrest be issued against appellant-Yogi Tejnath for securing his presence before this Court.

Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.870/2014x Indore dated : 06/12/2017 Parties through their counsel. Learned counsel for the petitioners informs that petitioner No.2-Ghisalal is no more, therefore, he prays for and is granted time to take necessary amendment in the cause-title of the petition.

Be listed after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 225/2015x Indore dated : 06/12/2017 Shri Vinay Puranik, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 2929/2015, an application under Section 5 of the Limitation Act for condonation of delay of 223 days in preferring this appeal against conviction.

For the reasons assigned in the application, which is supported with the affidavit, sufficient ground is made out to condone the delay.

Accordingly, IA No.2929/2015 is allowed and delay of 223 days in preferring this appeal is hereby condoned.

List the matter on the question of admission and for consideration of IA No. 1013/2015.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.1302/2016x Indore dated : 06/12/2017 Parties through their counsel. Report of bailable warrant issued against petitioner- Kailashchandra is still awaited.

Office is directed to list the matter after three weeks alongwith report of bailable warrant.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1378/2017x Indore dated : 06/12/2017 Shri Bhaskar Agrawal, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 7158/2017, an application under Section 5 of the Limitation Act for condonation of delay of 82 days in preferring this appeal.

For the reasons assigned in the application, which is supported with the affidavit, sufficient ground is made out to condone the delay.

Accordingly, IA No.7158/2017 is allowed and delay of 82 days in preferring this appeal is hereby condoned.

Also heard on the question of admission. Appeal is admitted for final hearing. Record of the Court below be requisitioned. Further heard learned counsel for the parties on I.A. No.7157/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant-Rajesh @ Benaam for suspension of custodial sentence.

The applicant has been found guilty for offence under Section 435 of the IPC and has been sentenced to undergo 3 years R.I. and to pay fine of Rs. 5,000/- with usual default stipulation.

It is submitted by the learned counsel for the applicant that the learned trial Court has not properly appreciated the evidence on record and has recorded the conviction without considering serious anomalies, contradictions and omissions present in the testimony of various witnesses. It is also submitted that the applicant is in jail for last more than one year. Lastly, it is submitted that the appeal is likely to take considerable time in its final hearing and if the short sentence is not suspended then appeal shall be rendered infructuous.

Accordingly, I.A. No.7157/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 30/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1758/2017x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3073/2017x Indore dated : 06/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to argue the matter.

Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10266/2017x Indore dated : 06/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary and to ascertain latest status of the trial.

Be listed on 18/12/2017.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. No. 10538/2017x Indore dated : 06/12/2017 None for the petitioner.

By way of indulgence one week's time is granted to the learned counsel for the petitioner to cure the defects pointed out by the Office.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 23332/2017x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 23960/2017x Indore dated : 06/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to cure the defect pointed out by the Office.

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 560/2006x Indore dated : 06/12/2017 Shri Ravi Arora, learned counsel for the appellant. Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 24385/2017, an application for condoning absence of appellant- Narayan on 10/08/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the appellant.

Accordingly, IA No. 24385/2017 is allowed and the absence of appellant-Narayan on 10/08/2017 is hereby condoned.

As reported by the learned counsel for the appellant, appellant -Narayan is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf. .

Further heard learned counsel for the parties on I.A. No.23243/2017, application for recalling of non-bailable warrant issued against appellant-Narayan.

Considering the fact that absence of appellant-Narayan has already been condoned by this Court, therefore, it would be appropriate to recall the non-bailable warrant issued against appellant.

Accordingly, IA No. 23243/2017 is hereby allowed and non-bailable warrant issued against appellant-Narayan vide order dated 07/11/2017 is hereby recalled.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge HIGH COURT OF MADHYA PRADESH Cr.A. No.719/2013x Indore dated:06/12/2017 Shri Harshwardhan Ptahak, learned counsel for the applicant.

Shri Hemant Sharma, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 19980/2017, repeat (third) application under Section 389(1) Cr.P.C. on behalf of applicant- Suresh @ Surjya for suspension of custodial sentence.

It is revealed from the record that custodial sentence imposed against the petitioner for offence under Section 394 of IPC was earlier suspended by this Court vide order dated 01/09/2015, however, the petitioner has failed to mark his presence on 11/11/2016 before the Registry of this Court because he was detained in Jail in some other case. Later on he was produced before this Court on 02/03/2017 pursuant to production warrant issued against him.

It is submitted by the learned counsel for the applicant that on account of being detained in jail in some other case applicant could not mark his presence before this Court on 11/11/2016 before this Registry and that in future he would abide by all the terms and conditions of the bail.

Though prayer for suspension is opposed by the learned Public Prosecutor, however, considering the aforesaid broad features of the case, without further commenting on the merits of the case, it would be appropriate to once again suspend the custodial sentence of the applicant.

Accordingly, I.A. No.19980/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 30/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1268/2014x Indore dated : 06/12/2017 Parties through their counsel. As per Office note case is wrongly listed today before this Court, therefore, the case is adjourned.

Be listed after four weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.2725/2017x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt HIGH COURT OF MADHYA PRADESH Cr.A. No.5606/2017x Indore dated:06/12/2017 Shri K.S. Solanki, learned counsel for the applicant. Shri Rajesh Mali, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 23713/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant- Kanhaiyalal for suspension of custodial sentence.

The applicant has been found guilty for offence under Sections 456, 354 and 506(II) of the IPC and has respectively been sentenced to undergo 3 years R.I., 2 years R.I. and 1 years R.I. and to pay fine of Rs. 1,000/- with usual default stipulation.

Accordingly, I.A. No.23713/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 30/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

(Ved Prakash Sharma) skt Judge HIGH COURT OF MADHYA PRADESH Cr.A. No.5642/2017x Indore dated:06/12/2017 Shri Manan Dhakad, learned counsel for the applicant. Shri Rajesh Mali, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 23832/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant- Hemant for suspension of custodial sentence.

The applicant has been found guilty for offence under Section 323 of IPC r/w Section 3(2)(v) of the SC/ST (PA) Act, 1989 and has been sentenced to undergo 1 months R.I. and to pay fine of Rs. 1,000/- with usual default stipulation.

Accordingly, I.A. No.23832/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 30/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.999/2011x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1200/2007x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after three weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.302/2014x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.363/2014x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.947/2015x Indore dated : 06/12/2017 None for the appellant.

The matter is adjourned by way of indulgence. Be listed after ensuing winter vacation.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.694/2016x Indore dated : 06/12/2017 Parties through their counsel. Temporary suspension has been sought on the ground of appellant mother's illness.

Learned Public Prosecutor prays for and is granted time to verity the factum of appellant's mother's illness.

Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.521/2017x (Rajesh Vs. State of M.P.) Indore dated : 06/12/2017 Shri Pramod Choubey, learned counsel for the petitioner.

Shri Rajesh Mali, learned Govt. Advocate for the respondent/State.

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.728/2016x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1036/2016x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list on 08/12/2017.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1272/2016x Indore dated : 06/12/2017 Shri N.J. Dave, learned counsel for the appellant. Shri Rajesh Mali, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on I.A. No.20816/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant-Jitendra for suspension of custodial sentence.

After arguing at length on the merits of the case, learned counsel for the applicant seeks leave of this Court to withdraw this application.

Prayer is granted.

Accordingly, IA No. 20816/2017 is dismissed as withdrawn.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.526/2017x Indore dated : 05/12/2017 None for the appellant.

The matter is adjourned by way of indulgence. Be listed after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1083/2017x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellants, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt HIGH COURT OF MADHYA PRADESH Cr.A. No.1094/2017x Indore dated:06/12/2017 Shri A.K. Saraswat, learned counsel for the applicants. Shri Rajesh Mali, learned Govt. Advocate for the respondent/State.

Heard learned counsel for the parties on IA No. 5685/2017 and IA No. 22266/2017, first applications under Section 389(1) Cr.P.C. respectively on behalf of applicants- Arun and Manju for suspension of custodial sentence.

Each of the applicants has been found guilty for offence under Section 306/34 of the IPC and sentenced to undergo 7 years R.I. and to pay fine of Rs. 10,000/- with usual default stipulation.

As per prosecution, one Prakash Chouhan committed suicide by hanging. The allegation against applicants is that the deceased was entertaining suspicion with regard to fidelity and character of his wife-applicant Manju. The suspicion was that Manju was having love affair with applicant-Arun.

It is submitted by the learned counsel for the applicants that even if all the allegations made against the applicants are accepted at their face value still, prima-facie, no case for offence under Section 306 of IPC is made out against applicants because there is nothing on record to indicate that applicants ever encouraged, incited, provoked or persuaded Prakash Chouhan to commit suicide.

Though prayer for suspension is opposed by the learned Public Prosecutor, however, looking to the aforesaid facts and circumstances of the case, without further commenting on the merits of the case, it would be appropriate to suspend the custodial sentence of the applicants.

Accordingly, I.A. No. 5685/2017 and IA No. 22266/2017 are allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by each of the applicants- Arun and Manju in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for their appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicants after being enlarged on bail, shall mark their presence before the registry of this Court on 30/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

Listed for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1132/2017x Indore dated : 06/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellants, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2420/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2532/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2542/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2695/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2736/2017x Indore dated : 05/12/2017 Parties through their counsel. Learned Govt. Advocate prays for and is granted time to file the reply of the original petition.

List after ensuing winter vacation. I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2781/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.2824/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10224/2017x (Irshad Khan Vs. State of M.P.) Indore dated : 05/12/2017 Shri M.I. Answari, learned counsel for the petitioner. Shri Abhishek Soni, learned Govt. Advocate for the respondent/State.

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10479/2017x Indore dated : 05/12/2017 Parties through their counsel. Serious allegations have been made in this petition with regard to modus-operandi of the Police Officials allegedly in providing adequate security to petitioner-Anwar Khan as directed by this Court vide order dated 05/10/2015 passed in M.Cr.C. No. 8411/2015, therefore, respondent/State is directed to file detailed para-wise reply supported with affidavit of concerned Police Officials.

Be listed after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10720/2017x Indore dated : 05/12/2017 Parties through their counsel. Learned Govt. Advocate for the respondent/State prays for and is granted time to file the reply of the original petition.

Be listed after four weeks.

(Ved Prakash Sharma) Judge skt M.Cr.C. No.10383/2014 01/08/2017 Shri Manish Vijaywargiya, learned counsel for the applicant.

Shri Ramesh Kumar Vishwakarma, learned counsel for the respondent.

This is a petition under Section 378(4) Code of Criminal Procedure, 1973 (for short 'The Code') praying for grant of leave to appeal against judgment and order dated 14/08/2013 rendered by 2nd Additional Sessions Judge, Shajapur in Criminal Appeal No. 237/2012, whereby conviction recorded against respondent by learned Judicial Magistrate First Class, Shajapur, vide judgment dated 28/04/2012 in Criminal Case No. 81/2010 with regard to offence under Section 138 of the Negotiable Instruments Act, 1881 has been reversed and respondent has been acquitted.

Learned counsel for the applicant submits that the learned appellate Court has not properly appreciated the evidence on record and has reversed the order of conviction passed by the learned trial Court.

Per contra learned counsel for the respondent has supported the impugned judgment of acquittal passed by the learned appellate Court.

Heard learned counsel for the parties and perused the impugned judgment and record of the trial Court. Considering the facts and circumstances of the case, in the considered opinion of this Court, it is a fit case for grant of leave to appeal against impugned judgment. Accordingly, leave to appeal is granted.

Office to register the matter as a criminal appeal and list in due course.

Respondent is directed to furnish personal bond and surety bond each in the sum of Rs. 25,000/- to the satisfaction of the trial Court for his appearance before this Court till the pendency of the appeal.

Respondent-Vijay Kumar is directed to mark his presence in the Office on 03/10/2017 and on all such subsequent dates, as may be fixed by the Office in this behalf.

Certified copy as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.17235/2017x Indore dated : 05/12/2017 Parties through their counsel. Learned counsel for the petitioners prays for and is granted time to comply with order dated 06/11/2017.

Be listed on 08/12/2017.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.17362/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23740/2017x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after three weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.1165/2016x Indore dated : 05/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after four weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.945/2011x Indore dated : 05/12/2017 Parties through their counsel. Learned counsel for the respondent prays for and is granted time on the ground that arguing counsel Shri Manoj Soni is not available today.

Be listed in the next week.

(Ved Prakash Sharma) skt Judge HIGH COURT OF MADHYA PRADESH Cr.A. No.1198/2014x Indore dated:05/12/2017 Shri Sanjay Sharma, learned counsel for the applicants. Shri Rajesh Mali, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 23697/2017, repeat (second) application under Section 389(1) Cr.P.C. on behalf of applicant No.4- Jeevanlal @ Jiwan for suspension of custodial sentence.

The applicant has been found guilty for offence under Section 325/34 of the IPC and has been sentenced to undergo 3 years R.I. and to pay fine of Rs. 3,000/-.

Initially vide order dated 25/08/2014, custodial sentence imposed against applicant No.4-Jeevanlal @ Jiwan was suspended by this Court, however, subsequently, he failed to mark his presence before this Court, therefore, warrant of arrest was issued against him for securing his presence before this Court and eventually, he was arrested some times in October, 2016 and sent to jail.

It is submitted by the learned counsel for the applicant that in future the applicant shall regularly mark his presence before the registry of this Court on all such subsequent dates, which are fixed in this regard by the Registry.

Though prayer for suspension is opposed by the learned Public Prosecutor, however, considering the facts and circumstances of the case, it would be appropriate to suspend the custodial sentence of the applicant.

Accordingly, I.A. No. 23697/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by applicant No.4-Jeevanlal @ Jiwan in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 19/04/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.806/2015x Indore dated : 05/12/2017 None for the applicant.

The matter is adjourned by way of indulgence. Be listed after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1272/2015x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the applicant, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.364/2016x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the applicant, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.947/2016x Indore dated : 05/12/2017 Shri Anil OJha, learned counsel for the applicant. Shri Rajesh Mali, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 20518/2017, repeat (second) application under Section 389(1) Cr.P.C. on behalf of applicant- Ramsingh for suspension of custodial sentence.

The applicant has been found guilty for offence under Section 307 of the IPC and sentenced to undergo 7 years R.I. and to pay fine of Rs. 1,000/-.

Learned counsel for the applicant has invited the attention of this Court to para Nos. 37, 38, 39 and 41 of the impugned judgment. It is submitted that the complainant and accused persons have entered into compromise and that they have peacefully and amicably settled their dispute, therefore, custodial sentence imposed against applicant may be suspended.

Though prayer for suspension is opposed by the learned Public Prosecutor, however, considering the fact that the complainant and accused persons have already settled their dispute, it would be appropriate to suspend the custodial sentence of the applicant.

Accordingly, I.A. No. 20518/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by the applicant in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 29/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1193/2016x Indore dated : 05/12/2017 Parties through their counsel. As prayed by the learned counsel for the applicant, list after ensuing winter vacation.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1210/2016x Indore dated : 05/12/2017 Parties through their counsel. Learned counsel for the respondent prays for and is granted time on the ground that arguing counsel Shri Manoj Soni is not available today.

Be listed in the next week.

(Ved Prakash Sharma) skt Judge HIGH COURT OF MADHYA PRADESH Cr.A. No.1702/2016x Indore dated:05/12/2017 Shri Vivek Singh, learned counsel for the applicants. Shri Rajesh Mali, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 20371/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant No.1- Nansingh for suspension of custodial sentence.

The applicant has been found guilty for offence under Sections 8(c)/ 20 (b) (II) of Narcotics Drugs and Psychotropic Substances Act, 1985 and has been sentenced to undergo 7 years R.I. and to pay fine of Rs. 10,000/-.

learned counsel for the applicants submits that applicant No.1-Nansingh is in jail for last 1 year and 4 months. It is also submitted that the learned trial Court has not properly appreciated the evidence on record and has recorded the conviction without considering serious anomalies, contradictions and omissions present in the testimony of various witnesses. It is further submitted that co-accused Ramesh, from whom allegedly 4 Kgs. of Ganja was recovered has already been granted bail by this Court vide order dated 29/08/2017. As regards the applicant, the allegation is that 9 Kg. of Ganja has been recovered from his possession. Lastly, it is submitted that there is no apprehension of the applicant from running away from the course of justice, if released on bail.

Accordingly, I.A. No. 20371/2017 is allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by applicant No.1-Nansingh in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for his appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicant after being enlarged on bail, shall mark his presence before the registry of this Court on 29/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

(Ved Prakash Sharma) skt Judge HIGH COURT OF MADHYA PRADESH Cr.A. No.78/2017x Indore dated:05/12/2017 Shri Vivek Singh, learned counsel for the applicants Sajid Shah and Amit Kanjar.

Shri Manoj Saxena, learned counsel for the applicants Modsingh and Suresh.

Shri Rajesh Mali, learned Govt. Advocate for the respondent/State.

Heard learned counsel for the parties on IA No. 8677/2017 and IA No. 19703/2017, repeat (third) applications under Section 389(1) Cr.P.C. respectively on behalf of applicants- Sajid Shah/Amit Kanjar and Modsingh/Suresh for suspension of custodial sentence.

Each of the applicants has been found guilty for offence under Sections 399 and 402 of the IPC and sentenced to undergo 3 years R.I. for each offence and to pay fine of Rs. 500/- with usual default stipulation.

It is submitted by the learned counsel for the parties that the learned trial Court has not properly appreciated the evidence on record and has recorded the conviction without considering serious anomalies, contradictions and omissions present in the testimony of various witnesses. It is also submitted that the applicants were on bail during trial and the liberty so granted was not misused by them. It is further submitted that there is no apprehension of the applicants running away from the course of justice, if released on bail. Lastly, it is submitted that the appeal is likely to take time in its final hearing and if the short sentence is not suspended then appeal shall be rendered infructuous.

Accordingly, I.A. No. 8677/2017 and IA No. 19703/2017 are allowed and it is directed that subject to depositing fine amount and on furnishing personal bond by each of the applicants- Sajid Shah, Amit Kanjar, Modsingh and Suresh in the sum of Rs.40,000/- (Rs. Forty Thousand Only) with a solvent surety in the like amount to the satisfaction of the learned trial Court for their appearance before the Court, the execution of custodial part of the sentence shall remain suspended, till the final disposal of this appeal.

The applicants after being enlarged on bail, shall mark their presence before the registry of this Court on 29/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

Listed for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1484/2017x Indore dated : 28/11/2017 Shri Rohit Tomar, learned counsel for the appellant. Shri K.K. Tiwari, learned Public Prosecutor for the respondent/State.

Heard learned counsel for the parties on IA No. 7661/2017, an application under Section 5 of the Limitation Act for condonation of delay of 676 days in preferring this appeal.

It is submitted on behalf of the appellant that he is in jail since 22/11/2013 and that there was no one to file appeal on his behalf, therefore, appeal could not be filed within time.

Considering the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the delay.

Accordingly, IA No.7661/2017 is allowed and delay of 676 days in preferring this appeal is hereby condoned.

Also heard on the question of admission. Appeal is admitted for final hearing. Further heard learned counsel for the parties on I.A. No.7659/2017, first application under Section 389(1) Cr.P.C. on behalf of applicant-Jitendra for suspension of custodial sentence.

After arguing at length on the merits of the case, learned counsel for the applicant seeks leave of this Court to withdraw this application.

Prayer is granted.

Accordingly, IA No. 7659/2017 is dismissed as withdrawn.

List the appeal for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.897/2016x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.454/2017x Indore dated : 04/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.624/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.753/2017x Indore dated : 04/12/2017 Parties through their counsel. Let record of the Courts below be requisitioned. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.1306/2017x Indore dated : 04/12/2017 None for the appellants.

The matter is adjourned by way of indulgence. Be listed after three weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 1353/2017x Indore dated : 04/12/2017 None for the appellant.

By way of indulgence one week's time is granted to the learned counsel for the appellant to cure the defects pointed out by the Office.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 2794/2017x Indore dated : 04/12/2017 Shri Sanjay Pathak, learned counsel for the petitioner. On payment of process-fee within a week, let notice be issued to respondent Nos. 1 on IA No. 21131/2017, an application for condonation of delay and I.A. No.19484/2017, an application for stay. Notice be made returnable within 4 weeks.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10945/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 552/2016x Indore dated : 04/12/2017 Shri Rajesh Mali, learned Govt. Advocate for the appellant/State.

Shri A.H. Qureshi, learned counsel for the respondent. Heard learned counsel for the parties on IA No. 20604/2017, an application under Section 390 of the Cr.P.C. on behalf of respondent- Pankaj @ Tinku for grant of bail.

On due consideration I.A. No. 20604/2017 is allowed and it is directed that on furnishing personal bond and surety bond by the respondent each in the sum of Rs.40,000/- (Rs. Forty Thousand Only) to the satisfaction of the learned trial Court for his regular appearance before this Court, till the pendency of this appeal, he shall be released on bail.

The respondent after being enlarged on bail, shall mark his presence before the registry of this Court on 24/01/2018 and on all such subsequent dates, which are fixed in this regard by the Registry.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 209/2017x Indore dated : 04/12/2017 Ms. Vinita Dwivedi, learned counsel for the appellant. Shri Rajesh Mali, learned Govt. Advocate for the respondent/State.

Heard learned counsel for the parties on IA No. 24072/2017, an application for condoning absence of appellant- Kapil Jhava on 10/04/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the appellant.

Accordingly, IA No. 24072/2017 is allowed and the absence of appellant-Kapil Jhava on 10/04/2017 is hereby condoned.

As reported by the learned counsel for the appellant, appellant -Kapil Jhava is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf.

Be listed for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No. 708/2016x Indore dated : 04/12/2017 Shri Tarun Kushwaha, learned counsel for the appellant. Shri Rajesh Mali, learned Govt. Advocate for the respondent/State.

Heard learned counsel for the parties on IA No. 21788/2017, an application for condoning absence of appellant- Shantilal on 07/11/2017.

For the reasons assigned in the application which is supported with the affidavit, sufficient ground is made out to condone the absence of the appellant.

Accordingly, IA No. 21788/2017 is allowed and the absence of appellant-Shantilal on 07/11/2017 is hereby condoned.

As reported by the learned counsel for the appellant, appellant -Shantilal is present today before this Court. He is directed to mark his presence in the Office today and on all such subsequent dates, as may be fixed by the Office in this behalf.

Be listed for final hearing in due course.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.6417/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned Public Prosecutor, list after a week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.5022/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22491/2017x Indore dated : 04/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to file documents in support of the petition.

Be listed after a week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21640/2017x Indore dated : 04/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21744/2017x Indore dated : 04/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted four weeks' time to argue the matter.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.21965/2017x Indore dated : 04/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22395/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22427/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22633/2017x Indore dated : 04/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 22743/2017x Indore dated : 04/12/2017 Parties through their counsel. Interim order has been passed by the co-ordinate Bench.

Office is directed to examine and list the matter on 06/12/2017 before appropriate Bench.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 22937/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list on 05/12/2017 alongwith M.Cr.C. No. 22946/2017.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23248/2017x Indore, Dated :04/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a weeks time to collect criminal antecedents of the petitioner, if any.

Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23371/2017x (Rahul Vs. State of M.P.) Indore dated : 04/12/2017 Shri Dinesh Kumar Tiwari, learned counsel for the petitioner.

Shri Hemant Sharma, learned Govt. Advocate for the respondent/State.

Learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23493/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23502/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after a week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23536/2017x Indore dated : 04/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23554/2017x Indore dated : 04/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after a week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23922/2017x Indore dated : 04/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24185/2017x Indore dated : 04/12/2017 Parties through their counsel. Learned counsel for the petitioner prays for and is granted time to argue the matter.

Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24382/2017x Indore dated : 04/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24414/2017x Indore dated : 04/12/2017 Parties through their counsel. Shri Ashish Jaiswal, learned counsel for the complainant/objector prays for and is granted time to file document and written objection in the matter.

Be listed in the next week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3538/2017x Indore dated : 04/12/2017 Parties through their counsel. Let record of the Courts below be requisitioned. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.1033/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.1030/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.1025/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.1022/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.748/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.745/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.742/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

I.R. to continue till next date of hearing. Certified copy as per rules.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.739/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.5486/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted time to comply with Section 15(A)(III) of SC/ST(PA) Act, 1989 so also to produce case-diary on next date of hearing.

Be listed after a week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.720/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.R. No.3530/2017x Indore dated : 01/12/2017 Parties through their counsel. Let record of the Courts below be requisitioned. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.5037/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the appellant, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH Cr.A. No.5483/2017x Indore dated : 01/12/2017 Shri B.S. Soni, learned counsel for the appellant. Shri K.K. Tiwari, learned Panel Lawyer for the respondent/State.

Heard learned counsel for the parties on IA No. 23383/2017, an application for dispensing with procedure of Chapter X Rule 53 of M.P. High Court Rules and Order.

On due consideration IA No. 23383/2017 is hereby allowed .

Be listed after two weeks for consideration of IA No. 23382/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.5466/2017x Indore dated : 01/12/2017 Parties through their counsel. Let record of the Court below be requisitioned. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.A. No.5397/2017x Indore dated : 01/12/2017 Parties through their counsel. Let record of the Court below be requisitioned. Be listed thereafter.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH Cr.R. No. 572/2017x Indore dated : 01/12/2017 Parties through their counsel. List alongwith M.Cr.C. No. 2402/2015.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 2402/2015x Indore dated : 01/12/2017 Parties through their counsel. At the request of learned Public Prosecutor list on 06/12/2017.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 9779/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioners, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24658/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24698/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24664/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24765/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.7731/2017x Indore dated : 01/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after two weeks.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 9838/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 17066/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 17819/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor further prays for and is granted to comply with order dated 17/11/2017.

List after a week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 18449/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor is directed to comply with order dated 30/10/2017.

Be listed in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 20347/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list in the next week.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20843/2017x Indore dated : 01/12/2017 Parties through their counsel. Vide order dated 21/11/2017 Station Incharge of the concerned Police-Station was directed to remain present before this Court on 29/11/2017. He is not present today.

He is again directed to remain present before this Court on 08/12/2017 and to file affidavit stating therein reasons for not producing the witnesses before the Court.

Be listed on 08/12/2017.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.20853/2017x Indore dated : 01/12/2017 Parties through their counsel. Status report of the trial Court is still awaited. Office is directed to list the matter after a week alongwith status report.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23129/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list on 05/12/2017 alongwith M.Cr.C. No. 23429/2017.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24468/2017x (Sikandar @ Shikku Vs. State of M.P.) Indore dated : 01/12/2017 Shri S.R. Golwalkar, learned counsel for the petitioner. Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24489/2017x Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 24501/2017x Indore dated : 01/12/2017 None for the petitioner.

The matter is adjourned by way of indulgence. Be listed after a week.

(Ved Prakash Sharma) skt Judge THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 24565/2017x Indore dated : 01/12/2017 Parties through their counsel. As prayed by the learned counsel for the petitioner, list after two weeks.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24585/2017x (Rahul Vs. State of M.P.) Indore dated : 01/12/2017 Shri Ajay Jain, learned counsel for the petitioner. Shri K.K. Tiwari, learned Govt. Advocate for the respondent/State.

After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .

Prayer is granted.

Accordingly, the petition is dismissed as withdrawn .

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24607/2017 Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed thereafter.

(Ved Prakash Sharma) Judge skt THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.24414/2017 Indore dated : 01/12/2017 Parties through their counsel. Learned Public Prosecutor prays for and is granted a week's time to produce case-diary.

Be listed on 11/12/2017.

(Ved Prakash Sharma) Judge skt

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Madhya Pradesh High Court

Rohit vs The State Of Madhya Pradesh on 2 January, 2018