State Of M.P. vs Kalyan Singh
2022 Latest Caselaw 1143 MP

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                                            THE HIGH COURT OF MADHYA PRADESH

                                                           CRA No. 453/2014
                                              (STATE OF M.P. Vs KALYAN SINGH AND OTHERS)


                                                       Through Video Conferencing

                                Gwalior, Dated: 24.01.2022

                                         Shri A.K. Nirankari, Counsel for State.

                                         None for the respondents.

By order dated 18.01.2022, Shri Deependra Raghuvanshi was

appointed as Counsel for respondents No.1 to 3.

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

supplied to Shri Raghuvanshi on 21.01.2022 only.

Accordingly, hearing of this case is deferred.

It is made clear that if none appears for the respondents 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 17:12:02 +05'30'