Madhya Pradesh High Court
Ratiram & Ors. vs State Of M.P. on 20 June, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-126-2006
(RATIRAM & ORS. Vs STATE OF M.P. )
1
Gwalior, Dated : 20-06-2018
Shri Dinesh Savita, learned counsel for the appellant.
Shri B.K. Sharma, learned Govt. Advocate for the
respondent/State.
Appellant Shaitan Singh is personally present. He is sh identified by his counsel.
e I.A. No.4864/18 is filed seeking condonation of non-
ad appearance on 22.5. 2018.
Pr For the reasons which find mention in the application supported by affidavit of said appellant, good ground is made a out which prevented him from appearing on said date.
hy Consequently, his absence on 22.5. 2018. is condoned ad subject to his appearing before Registry of this court on 2.12.2019 and on such subsequent dates as may be fixed by M the office in this regard.
of I.A. No. 4864/18 stands disposed of.
rt
ou
(SANJAY YADAV) (ASHOK KUMAR JOSHI)
C
JUDGE JUDGE
h
ig
H
ar
Digitally signed by ABDUR RAHMAN
Date: 2018.06.21 11:32:09 +05'30'