Madhya Pradesh High Court
Jamuna Gond And Ors. vs The State Of M.P. on 2 December, 2019
Author: Sanjay Yadav
Bench: Sanjay Yadav
1 CRA-448-2005
The High Court Of Madhya Pradesh
CRA-448-2005
(JAMUNA GOND AND ORS. Vs THE STATE OF M.P.)
2
Jabalpur, Dated : 02-12-2019
Shri A.K. Dubey, learned counsel for the appellant.
Shri Akhil Singh, learned Government Advocate for the
respondent/State.
Appellant No.1 is personally present.
Heard on Interlocutory Application No.19178/2019, an application seeking condonation of non-appearance of appellant No.1 on 03.07.2019.
For the reasons which find mentioned in the application, sufficient cause is made out. Consequently, non-appearance of appellant No.1 on 03.07.2019 is condoned. The I.A. No.19178/2019 stands disposed of.
Taking into consideration the fact that appellant No.1 is suffering from paralysis and has been brought to the Court with the assistance of his near relative, we exempt him from further appearance, subject to his furnishing an undertaking on affidavit that as and when directed, he shall appear in the Court in person.
Let undertaking on affidavit be filed during course of the day.
(SANJAY YADAV) (ATUL SREEDHARAN)
JUDGE JUDGE
vinod
Digitally signed by VINOD
VISHWAKARMA
Date: 04/12/2019 19:07:17