Bobby Choudhary vs The State Of Madhya Pradesh
2022 Latest Caselaw 2423 MP

THE HIGH COURT OF MADHYA PRADESH CRA No.1074/2022 (BOBBY CHAUDHARY & ANR. VS. STATE OF M.P.)

Gwalior, Dated : 21/02/2022

Shri Sushil Goswami, learned counsel for the appellants.

Shri K.S.Tomar, learned counsel for the State.

It is submitted by the counsel for the appellant No.2 that the

appellant No.2 has surrendered on 11/02/2022. The certified copy of

the said order has been supplied to the Court. The same is taken on

record.

It is submitted by the counsel for the appellant No.2 that

although, the judgment in question was passed on 27/11/2021, but

since, the mother of the appellant No.2 was not well, therefore, he did

not surrender. However, it is fairly conceded that the appellant No.2

had come to Gwalior alongwith his mother for filing of this appeal.

So far as the bonafides of the appellant No.2 is not surrendering

before the Trial Court on the day when the judgment was pronounced,

it is suffice to mention that no documents have been filed to show that

the mother of the appellant No.2 was seriously ill.

Accordingly, Shri Goswami prays for and is granted two days'

time to file the medical certificates of the mother of the appellant No.2

to show that she was seriously ill and was having treatment.

List next week.

                                                                     (G.S. Ahluwalia)
Pj'S/-                                                                     Judge


         Digitally signed by
         PRINCEE BARAIYA
         Date: 2022.02.21
         17:36:38 -08'00'