Shiv Shankar Bais @ Babuji vs The State Of M.P.
2021 Latest Caselaw 6099 MP

                                                          1                                 CRA-3981-2021
                              The High Court Of Madhya Pradesh
                                         CRA-3981-2021
                                        (SHIV SHANKAR BAIS @ BABUJI Vs THE STATE OF M.P.)

                      3
                      Jabalpur, Dated : 27-09-2021
                             None for the appellant even in the second round.
                             Shri   Mukund      Chourasiya,       learned    panel     lawyer   for   the
                      respondents/State.

In the first round, learned counsel for the appellant was asked to apprise this Court regarding the date of surrender of the appellant as the

judgment of conviction is dated 18.03.2021 and in terms of the directions issued by this Court on 26.07.2021, no further application has been filed by him.

Further week's time is granted to comply with the order dated 26.07.2021.

List the matter in the next week.

                                                                                   (VISHAL MISHRA)
                                                                                        JUDGE


                      AM




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Date: 2021.09.28
17:56:01 IST