Ramesh Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 639 MP

                                                         1                                CRA-1911-2019
                               The High Court Of Madhya Pradesh
                                          CRA-1911-2019
                                         (RAMESH SINGH Vs THE STATE OF MADHYA PRADESH)

                      31
                      Jabalpur, Dated : 10-03-2021
                              None for the appellant.
                              Shri Vikram Johri, Panel Lawyer for the respondent/State.

No one has appeared on behalf of the appellant. Learned counsel for the State seeks time to file written response to I.A. No. 11050/2019.

Time is granted.

The case is also listed for orders upon the letter no. 677 dated 21/12/2020 sent by the Special Judge, N.D.P.S. Anuppur.

It is stated that accused Bode @ Topchand Rathore was absconded at the time of judgment dated 15/02/2019. The permanent arrest warrant was issued. In compliance with the aforesaid warrant, the police reported along with the document that the accused has been expired.

The Court also recorded the statement of serving officer. The trial Court seeks the original record only to attach the aforesaid

document on record. Instead of calling the record, the trial Court may sent the aforesaid all documents to the High Court, then the aforesaid document may be attached with the original case.

Therefore, one copy of this order be sent to the concerned Court for compliance.

List this case along with Cr.A. Nos. 2096/2019 and 1967/2019 after two weeks.

                           (B. K. SHRIVASTAVA)                (VISHNU PRATAP SINGH CHAUHAN)
                                   JUDGE                                        JUDGE


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Date: 2021.03.10
17:42:43 IST