Girraj @ Batte vs State Of M.P.
2022 Latest Caselaw 273 MP

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                     THE HIGH COURT OF MADHYA PRADESH
                                   CRA-525-2010
                           Girraj @ Batte vs. State of M.P.

         Gwalior, Dated: 05.01.2022

               None for the appellant.

               Shri A.K. Nirankari, Public Prosecutor for the State.

               On 24.11.2021 also, none had appeared for the appellant, therefore,

         Shri G.S. Chauhan was appointed as a counsel for the appellant. Today, even

         Shri G.S. Chauhan is not present.

               Accordingly, by way of last opportunity, the case is adjourned.

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

         next date of hearing, then this Court may proceed to hear the matter finally

         in the light of the judgment passed by the Supreme Court in the case of

         Surya Baksh Singh vs. State of U.P. reported in (2014) 14 SCC 222.

               Call on 6.1.2022.


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

(alok)




ALOK KUMAR
2022.01.05

17:25:17 +05'30'