Ballaram vs State Of M.P.
2023 Latest Caselaw 14157 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                         MCRC No. 8258 of 2011
                                                          (BALLARAM Vs STATE OF M.P.)

                          Dated : 28-08-2023
                                   None for the applicant.

                                   Shri   Ajay   Chaturvedi       -   Special    Public   Prosecutor   for   the
                          respondent/State.

This petition under Section 482 of Cr.P.C. has been preferred with regard to judgment dated 29.6.2006 passed by the Court of Special Judge, Prevention of Corruption Act, Morena in Special Case bearing No.4/2001

whereby it was directed to take action against the applicant.

Learned counsel for the respondent/State submits that his name is not reflected in the cause list.

Office is directed to reflect the name of Shri Ajay Chaturvedi - Advocate on behalf of the respondent/State, in the cause list.

As no one has appeared on behalf of the applicant, therefore, the case is adjourned with the direction that no further adjournment will be given in future.

List this case after a week.

(SATYENDRA KUMAR SINGH) JUDGE (alok)

Signature Not Verified Signed by: ALOK KUMAR Signing time: 28-Aug-23 6:07:26 PM