Sunder Singh vs The State Of M.P.
2023 Latest Caselaw 1360 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        CRA No. 173 of 2004
                                                    (SUNDER SINGH Vs THE STATE OF M.P.)

                          Dated : 25-01-2023
                                   Shri Niramal Sharma, learned Public Prosecutor for the respondent-

State.

This appeal is pending since 2004. On 05-09-2019, no one had appeared for the appellant. Thereafter, the matter was heard and the same was reserved for judgment on 06-02-2020. After eight months i.e. on 05-10-2020, the matter was released by coordinate Bench of this Court [Hon'ble Shri Justice Vishal

Mishra]. On 01-09-2020, again when the matter was listed, on the said date no one had appeared for the appellant and coordinate Bench of this Court [Hon'ble Smt. Justice Sunita Yadav] passed an order that if no one will appear on behalf of appellant on the next date of hearing, the Court shall consider to appoint a counsel from the Legal Aid.

Today since no one appears for the appellant to argue the matter, therefore, Shri Anoop Nigam, Advocate be appointed from Legal Aid as counsel for the appellant to argue the matter.

List the matter on 13th February, 2023.

(DEEPAK KUMAR AGARWAL) JUDGE

MKB

Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 1/25/2023 5:43:50 PM