The State Of Madhya Pradesh vs Surendra @ Golu Sahu
2021 Latest Caselaw 1136 MP

                                     1                             CRA-5947-2020
          The High Court Of Madhya Pradesh
                     CRA-5947-2020
                (THE STATE OF MADHYA PRADESH Vs SURENDRA @ GOLU SAHU)

2
Gwalior, Dated : 26-03-2021
         Shri Abhishek Mishra, Panel Lawyer for the appellant/State.
         Shri S.K. Mishra, Counsel for the respondent.

The respondent is present in the Court. However, in the light of the protocol the signature of the respondent is not obtained.

It is verbally submitted by the counsel for the respondent that the

respondent was acquitted by the impugned judgment dated 1.7.2020, therefore, he may be exempted from personal appearance.

The verbal prayer made by the counsel for the appellant is accepted. The personal appearance of the respondent before the Registry of this Court is exempted. However, the respondent shall appear before this Court as and when directed.

List for final hearing in due course.

(G.S. AHLUWALIA) JUDGE

(alok)

Digitally signed by ALOK KUMAR Date: 2021.03.26 19:05:10 +05'30'