1. The Single Judge of the High Court of Madhya Pradesh, by a judgment dated 8 April 2022, dismissed Misc Criminal Case No 51071 of 2021, instituted by the spouse of the deceased, and Criminal Revision No 3354 of 2021, instituted by the State of Madhya Pradesh challenging the order dated 22 September 2021 of the Second Additional Sessions Judge, Dr Ambedkar Nagar, District Indore in Sessions Trial No 227of 2016.
2. It is common ground between Mr. S.K. Gangele, senior counsel appearing on behalf of the petitioner and Mr Shreeyash U Lalit, counsel appearing on behalf of the respondent, that there is no impediment in the trial being completed since the proceedings before the High Court stand concluded.
3. Since the evidence of the prosecution witnesses and the statement of the accused under Section 313 of the Code of Criminal Procedure 1973 have been recorded, the trial shall be concluded within a period of four months.
4. In support of the plea for interim bail on medical grounds, the medical record has been produced in IA 55435 of 2022.
5. The petitioner is granted interim bail on medical grounds for a period of thirty days commencing from the date of his release subject to such terms and conditions as may be imposed by the trial court. The petitioner shall surrender immediately after the conclusion of the period of interim bail of thirty days, which is being granted on medical grounds.
6. The Special Leave Petition is accordingly disposed of.
7. Pending application, if any, stands disposed of.