Madhya Pradesh High Court
Surat Singh & Anr. vs The State Of M.P. on 23 January, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-1116-1995
(SURAT SINGH & ANR. Vs THE STATE OF M.P.)
1
Jabalpur, Dated : 25-01-2018
None for the appellant.
Shri Subodh Kathar, learned G. A. for respondent/ State.
Appeal is on board for last three weeks and no one is appeared on behalf of the appellants. Hence, notice be issued to the appellants why the bail granted to them be not cancelled. Notice be made returnable on 23.4.2018.
Appellants are further directed to remain present before this Court on 23.4.2018.
(S.K. GANGELE) (SMT. ANJULI PALO)
JUDGE JUDGE
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