Govind Das vs State Of M.P.
2022 Latest Caselaw 129 MP

THE HIGH COURT OF MADHYA PRADESH

CRA No. 227/2010 (GOVIND DAS & ANOTHER Vs. STATE OF MADHYA PRADESH)

Gwalior, Dated: 03.01.2022

Shri Navnidhi Parharya, Counsel for appellants.

Shri A.P.S. Tomar, Counsel for State.

Shri D.S. Rajawat, Counsel for complainant.

It is submitted by Counsel for appellants that in absence of a

conclusive verification regarding death of appellant No.1-Govind Das,

it would not be appropriate for the Court to dismiss the appeal as

abated, therefore, in absence of verification report, the appeal may be

heard on merits on behalf of appellant No.1-Govind Das also.

Arguments heard.

Reserved for judgment.

                     (G.S. Ahluwalia)                           (Deepak Kumar Agarwal)
                         Judge                                         Judge

Aman
  AMAN TIWARI
  2022.01.03
  17:19:32 +05'30'