Madhya Pradesh High Court

Arman Sheikh vs The State Of Madhya Pradesh on 7 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 7611 of 2023 (ARMAN SHEIKH Vs THE STATE OF MADHYA PRADESH)

Dated : 07-05-2024 Shri N.K. Shah - Advocate for the appellant.

Shri Prasanjeet Chaterjee - Panel lawyer for the State.

It is informed by the learned counsel for the appellant that he was not aware of the direction given by this Court about surrender, but his party is willing to surrender today itself.

Taking into consideration the fact that though impugned judgment was passed on 28.04.2023, the appellant is now willing to submit to the discretion of the Court, therefore, the request made by the learned counsel is allowed.

It is directed that if the appellant surrenders during the course of the day and files certified copy of the order sheet next week, then alone the appeal shall be considered for further hearing, otherwise it will be dismissed for being not maintainable.

List the matter on 13.05.2024.

(ANURADHA SHUKLA) JUDGE

DevS