Ramkhiladi vs State Of M.P.
2022 Latest Caselaw 1141 MP

THE HIGH COURT OF MADHYA PRADESH

CRA No. 867/2010 (RAMKHILADI Vs STATE OF M.P.)

Through Video Conferencing

Gwalior, Dated: 24.01.2022

None for the appellant.

Shri A.K. Nirnakari, Counsel for State.

By order dated 18.01.2022, Shri S.S. Kushwaha was appointed

as Counsel for appellant.

From the record, it appears that the paper book of case has been

supplied to Shri S.S. Kushwaha on 21.01.2022 only.

Accordingly, hearing of this case is deferred.

It is made clear that if none appears for the appellant even on the

next date of hearing, then this Court in light of judgment passed by the

Supreme Court in case of Surya Baksh Singh Vs. State of U.P.,

reported in (2014) 14 SCC 222, may go through the record with the

assistance of the Public Prosecutor and decide the matter.

Call on 28.01.2022.

The case shall continue to remain in the list of final hearing

cases.

                     (G.S. Ahluwalia)                              (Deepak Kumar Agarwal)
                         Judge                                            Judge
Aman
  AMAN TIWARI
  2022.01.24
  17:11:49 +05'30'