Shivraj Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 5760 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 925 of 2022
                                  (SHIVRAJ SAHU AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 10-04-2023
                                Shri B. J. Chourasia - Advocate for the appellants.

                                Shri Arvind Singh - Government Advocate for the respondent/State.

Learned counsel for the appellants was heard for some time. During the said hearing, he repeatedly stated that there exits no 'dying declaration' in the matter. When his attention was drawn on para-30 of impugned judgment, he

prayed for time. Pertinently before that learned counsel for the appellants even argued that there is no whisper about any 'dying declaration' in the entire impugned judgment. When the finding in para-30 of the impugned judgment was pointed out to Shri B.J. Chourasia, he also prays for withdrawal of I.A. No.3256/2023. Sadly, there is no remorse/regret for making a wrong statement before the Court.

Thus, we are not inclined to grant adjournment or permit the appellant to withdraw the application.

I.A. No.3256/2023 is dismissed for mis-representation.

                            (SUJOY PAUL)                                 (AMAR NATH (KESHARWANI))
                               JUDGE                                              JUDGE

                          pnm




Signature Not Verified
Signed by: POONAM
MANEKAR
Signing time: 4/12/2023
11:10:24 AM