Dilip Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 4964 MP

                                 1

      IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR

                    CRA No. 7235 of 2022
      (DILIP SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)



Dated : 27-03-2023
      Advocates are on strike purportedly in the wake of
Adhisuchna No.08/2023 of State Bar Council of Madhya
Pradesh issued by the Working Secretary Geeta Shukla calling
upon the Association of Advocates/Advocates to abstain from
work on 27.03.2023.
      None for the appellant.
      State by Shri. A.K. Nirankari, Public Prosecutor.
      None for respondents No.3 and 4.

One Sanjay Sharma, styling himself as the brother of Dilip Sharma, the appellant and a witness in the trial, states that Shri V.D. Sharma, Advocate and his associates have filed vakalatnama on behalf Dilip Sharma-Appellant. It is an appeal against acquittal challenging the judgment dated 27.07.2022 passed in ST No.348/2014; however, neither the appellant nor his counsel is present in person.

List this appeal (i.e. Criminal Appeal No.7235 of 2022) along with Criminal Appeal No.8224 of 2022, for hearing, after four weeks.

As the Advocates are abstaining from work, in the light of the direction No.(ii) of para 18 of the order dated 24.03.2023 passed by the Division Bench of this Court at Jabalpur in

W.P.No.7295 of 2023 [In Reference (suo moto) Vs. Chairman, State Bar Council of M.P. and others], Registry is directed to register a contempt case separately against the following contemners, who have filed Vakalatnama on behalf of the appellant/respondents and issue notices to them : For the appellant 1. Mr. Vijay Dutt Sharma - E.N.

                         MP/393/1990
                      2. Mr.       Harshit    Sharma       -E.N.
                         MP/1228/2020
                      3. Mr.        Ashish       Saxena       -
                         E.N.MP/2295/2011
                      4. Mr.       Avinash    Chaturvedi      -
                         E.N.MP/1667/2018
                      5. Ms.        Mansha        Gupta       -
                         E.N.MP/2142/2022

For the private 1. Smt. Meena Sharma-E.N. 1103-A/87 respondent No.3:

2. Mr. Vijay Kumar Agarwal-E.N.

3. Mr. Bhavya Sharma- E.N.3788/2021

For the private 1. Mr. Atul Gupta - E.N.1795/2004 respondent No.4:

2. Mr. Raghuveer Singh- E.N. 54/76

3. Ms. Ayushi Vyas - E.N. 7909/2019

4. Mr. Jitendra Sharma - E.N. 382/2022 Notices be made returnable within three weeks.

List the contempt petition immediately after three weeks for a date to be fixed by the Registry.

A copy of this order be retained in the contempt case to be registered by the Registry as aforesaid.

                                                        (Rohit Arya)                  (Satyendra Kumar Singh)
                                                          Judge                               Judge
                                             pd
PAWAN

Digitally signed by PAWAN DHARKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya

DHARKA Pradesh, 2.5.4.20=5da1b3ce5c6aee672b1f51a5cff56 61c113046ab7ebb8031c36dcac4472c040a, pseudonym=22FE9CB9F7CF0345E7FFAC90 31E38DF6A29B4C10,

R serialNumber=C72B9531562BC6028F5D6E 42E82477C85878470B30E4A7672CCA523E 83C0BCB9, cn=PAWAN DHARKAR Date: 2023.03.27 19:12:53 +05'30'