Manmohan Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6857 MP

                                                        1
                                        THE HIGH COURT OF MADHYA PRADESH
                                                      CRA No. 2713/2021
                                     (MANMOHAN SINGH Vs THE STATE OF MADHYA PRADESH)

                              Gwalior, Dated : 06-05-2022

                                    Shri Brajendra Singh, younger brother of appellant-Manmohan

                              Singh, is present in person.

                                    Shri A.K. Chaturvedi, Counsel for respondent.

It is submitted by Shri Brajendra Singh that some time may be

granted to engage Senior Lawyers. He is having talks with two Senior

Lawyers and he requires some time to make some financial

arrangements and prays that the matter may be taken up for hearing

immediately after ensuing summer vacation.

Considered the submissions made by Shri Brajendra Singh.

In view of the direction given by the Supreme Court in SLP

(Crl.) No.9710/2021, a last opportunity is granted to the appellant to

engage Counsel of his choice.

Even on the next date if the appellant fails to engage his

Counsel, then either this Court would provide a Counsel from the

Legal Aid Authority or appellant can request his earlier Counsel to

argue the matter or else in the 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, this Court may decide the appeal after

going through the record.

Accordingly, list this case on 16.06.2022 for final hearing at

motion stage.

(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2022.05.06 15:46:39 +05'30'