High CourtsSingle Bench(2026) 02 MP CK 1695

Harshad @ Harsh @ Harshpal @ Piyush Sharma vs State Of Madhya Pradesh

Madhya Pradesh High Court, Indore Bench · Decided on 3 February 2026

HON’BLE JUDGES
Sanjeev S Kalgaonkar, J
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No. 5392 Of 2026

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 187 words

Sanjeev S Kalgaonkar, J

1.

After arguing for a while, learned counsel for the applicant requests for withdrawal of this first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita 2023. However, learned counsel submits that the applicant is in custody since 28.07.2025, therefore, the trial Court may be directed to expedite the trial and if the trial is not concluded within four months, the applicant may be permitted to renew the prayer.

2.

Considered. Prayer accepted.

3.

This application is dismissed as withdrawn.

4.

Considering the custody period of applicant, the learned trial Court is expected to conclude the trial in compliance with mandate of law under the provision of Section 309 of Cr.P.C/Section 346 of BNSS, 2023, as expeditiously as possible, preferably within a period of four months from the date of receipt of this order. If the trial is not concluded within the stipulated period, the applicant may renew the prayer.

5.

A copy of this order be forwarded to the concerned Superintendent of Police to ensure service of process and appearance of witnesses before the trial Court.

C.C. as per rules.