Babu Singh @ Baburaja vs The State Of Madhya Pradesh
2023 Latest Caselaw 16305 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 2357 of 2006
                                         (BABU SINGH @ BABURAJA Vs THE STATE OF MADHYA PRADESH)

                          Dated : 04-10-2023
                                 None for the appellant.

                                 Shri Prasannjeet Chatterjee - Panel Lawyer for respondent/State.

Today no one appeared for the appellant, even on last two occasions absence of appellant was marked in the order sheets. It appears that counsel for the appellant is not inclined to argue this matter finally.

In the light of judgment passed in case of Bani Singh and others v. State of U.P. (1996) 4 SCC 720 , this Court has heard final arguments of learned counsel for the State.

The matter is reserved for judgment.

(ANURADHA SHUKLA) JUDGE

pnm

Signature Not Verified Signed by: POONAM MANEKAR Signing time: 10/5/2023 2:31:29 PM