Afzal Ali vs The State Of Madhya Pradesh
2022 Latest Caselaw 16547 MP

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                                  IN THE HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     CRA No. 2350 of 2013
                                      (AFZAL ALI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      Dated : 13-12-2022
                             Shri Aman Dawra - Advocate for appellant.

                             Mr. Yogesh Dhande - Government Advocate for the respondent/State.

Shri Aman Dawra - Advocate entered appearance and pointed out that the co-ordinate Bench by order dated 25.11.2022 appointed him as amicus curiae. However, in view of the judgment of Supreme Court passed in (2019)

20 SCC 196 (Anokhilal Vs. State of Madhya Pradesh) he cannot assist as amicus curiae because he has not rendered 10 years of practice. He is also not a designated senior counsel.

We find substance in the submissions of Shri Aman Dawra. Accordingly, we deem it proper to appoint Shri Abhishek Tiwari - Advocate present in the Court as amicus curiae. He informed this Court that he has rendered 11 years of practice at the bar.

Shri Dawra undertakes to supply copy of record to new amicus curiae. Let the name of new amicus curie be reflected in the cause list .

List in January 2023.

                        (SUJOY PAUL)                                   (PRAKASH CHANDRA GUPTA)
                           JUDGE                                                JUDGE

                      DevS




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Date: 2022.12.14
10:52:26 IST