Babulal @ Babbu vs The State Of M.P.
2021 Latest Caselaw 7251 MP

1 CRA-1849-1997 The High Court Of Madhya Pradesh CRA No. 1849 of 1997 (BABULAL @ BABBU Vs THE STATE OF M.P.)

Jabalpur, Dated : 10-11-2021

This Criminal Appeal is of the year 1997 listed in the final hearing cases. Nobody is appearing for the appellant. Even in the Court room among the available counsels, none of them is in Panel in a list of the High Court Legal Services Committee, therefore, in the interest of justice and to save the time of the Court, available counsel Smt. Sushila Paliwal,

i s appointed as Amicus Curie in the present case, so as to avoid the Court's time and as such appeal is heard finally.

Judgment dictated in open Court, signed and dated separately.

(SANJAY DWIVEDI) JUDGE

manju

Signature Not Verified SAN

Digitally signed by MANJU CHOUKSEY Date: 2021.11.16 17:20:19 IST