SATISH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It appears from the record that the applicant is facing trial in Cr.Case No.1357/2019 pending before the Judicial Magistrate First Class, Bairsaiya, Distt. Bhopal (MP) for the offence punishable under Sections 34 (2) of M.P.

(2.) Excise Act . In that case, learned Judicial Magistrate First Class vide order dated 03.12.2019 framed the charge against the applicant for the offence punishable under Section 34 (2) of the M.P. Excise Act and fixed the case for the first time for prosecution evidence on 16/12/2019 and thereafter, learned trial Court again gave various dates viz 28/12/2019, 10/01/2020, 24/01/2020, 07/02/2020, 20/02/2020, 27/02/2020 and 27/02/2020 for the same purpose, but somehow trial could not be concluded till 27/02/2020, so applicant filed an application under Section 437 (6) of Cr.P.C . before the trial Court praying therein that since he had been in custody during all this period and the trial could still not be concluded, hence he be released on bail.

(3.) Learned Judicial Magistrate First Class, Bairsaiya, Distt. Bhopal rejected the applicant's application vide order dated 27.02.2020. Against that order, applicant preferred Criminal Revision No.4/2020 which was also dismissed vide order dated 17/03/2020. Being aggrieved from that order, the applicant preferred this petition.