Madhya Pradesh High Court
Ajay Singh @ Netrapal vs The State Of Madhya Pradesh on 16 March, 2017
1 CRA 441/2016
16.3.2017
Shri S.S. Gautam, counsel for the appellant.
Shri Girdhari Singh Chauhan, Public Prosecutor for the
respondent/State.
Heard on I.A.No.2147/2017. This is an application for condonation of non-appearance of the appellant Ajay Singh @ Netrapal before the office of this Court on 1.3.2017.
For the reasons mentioned in the application, the same is allowed. The non-appearance of the appellant on 1.3.2017 is hereby condoned.
The appellant Ajay Singh @ Netrapal is present in person. He is duly identified by his counsel. His presence may be marked.
The appellant shall now appear before the office of this Court on 10.7.2017 and on all other dates which may be given by the Office in this regard.
(G.S. Ahluwalia)
(alok) Judge