Nawal Singh vs The State Of M.P.
2023 Latest Caselaw 113 MP

     1            THE HIGH COURT OF MADHYA PRADESH
                       Cr.A. No.995/2001


Indore : 02/01/2023 :-
Per : Kesharwani, J.

Shri S.K. Vyas, learned senior counsel with Shri Harshwardhan Pathak, learned counsel for the appellants.

Shri Bhaskar Agrawal, learned Government Advocate for

the respondent/State.

During final argument, learned counsel for the appellants has informed that appellant No.4 - Amar Singh has died. During perusal of the record for judgment, it reveals that no written information regarding death of appellant No.4 - Amar Singh is filed in this case and death certificate of appellant No.4 - Amar Singh is not filed on the record.

The fact of death of appellant No.4 - Amar Singh is also not verified by the concerning Police Station, therefore, learned counsel for the appellants is directed that death certificate of appellant No.4 - Amar Singh be filed alongwith appropriate application within 10 days and after that, fact of death of appellant No.4 - Amar Singh be verified by the concerned Police Station.

After filing of death certificate and verification report, the 2 THE HIGH COURT OF MADHYA PRADESH Cr.A. No.995/2001

Office is directed to list the matter before regular Bench for fresh hearing as per roster.

               (VIVEK RUSIA)              (AMAR NATH (KESHARWANI))
                   Judge                            Judge
Aiyer*
         Digitally signed by
         JAGDISHAN AIYER
         Date: 2023.01.03
         11:30:25 +05'30'