Gurujlal Panika vs The State Of Madhya Pradesh
2023 Latest Caselaw 21592 MP

Madhya Pradesh High Court

Gurujlal Panika vs The State Of Madhya Pradesh on 15 December, 2023

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 548 of 2015
                                             (GURUJLAL PANIKA Vs THE STATE OF MADHYA PRADESH)

                           Dated : 15-12-2023
                                 None for the appellant.

                                 Shri Surdeep Khampariya - Panel Lawyer for the respondents/State.

On 14.12.2023 also none had appeared for the appellant. The Supreme Court in the case of Surya Baksh Singh Vs. State of U.P., reported in (2014) 14 SCC 222, has held that in case if none appears for

the appellant and if the appellant is on bail then this court after going through the record can also decide the appeal.

Accordingly, this Court has gone through the record and heard the counsel for the State.

Reserved for judgment.

(G.S. AHLUWALIA) JUDGE

HS