Girraj @ Batte vs State Of M.P.
2022 Latest Caselaw 479 MP

                               THE HIGH COURT OF MADHYA PRADESH
                                            CRA No. 525 of 2010
                                          (GIRRAJ @ BATTE Vs STATE OF M.P.)




                     Gwalior, Dated: 10.01.2022

                           Heard through video conferencing.

                           None for the appellant.

                           Shri Rajeev Upadhyay, Public Prosecutor for respondent/State.

By order dated 06.01.2022 it was observed that in case if none

appears for the appellant on the next date of hearing, then this case

shall be heard finally on merits with the assistance of Public

Prosecutor.

Unfortunately, neither the counsel for the appellant, nor the

amicus curiae appointed by this Court appeared for final arguments,

accordingly, with the assistance of Public Prosecutor, this Court has

gone through the entire record.

Reserved for judgment.

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


LJ*

  LOKENDRA JAIN
  2022.01.11
  14:51:22 +05'30'