Sunil Guru vs The State Of Madhya Pradesh
2022 Latest Caselaw 16704 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 10431 of 2019 (SUNIL GURU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 15-12-2022 Shri Pramod Choubey, learned counsel for the Petitioner [P-1].[P-3]

Shri Ashish Gupta, learned counsel for the Petitioner [P-2]. Shri N.S. Bhati GA appearing on behalf of Advocate General.

Both the parties are ready to argue the matter, but in connected Criminal Appeal no. 10810/2019, nobody appeared on behalf of appellant Omprakash,

therefore, the Secretary, High Court Legal Services Committee, Indore Bench has been directed to appoint suitable counsel / legal assistant for appellant Omprakash.

Both the appeals have been preferred against the similar judgment dated 18/11/2019, therefore, it would be appropriate to hear both the appeals collectively, therefore, list the matter along with CRA no. 10810/2019 in the week commencing 09/01/2023.

(ANIL VERMA) JUDGE

amol

Signature Not Verified Signed by: AMOL N MAHANAG Signing time: 12/16/2022 10:57:50 AM