Madhya Pradesh High Court
Sharad Yadav vs The State Of Madhya Pradesh on 27 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-3225-2013
(SHARAD YADAV Vs THE STATE OF MADHYA PRADESH)
9
Jabalpur, Dated : 27-03-2018
Mr.K.K.Verma, learned counsel for the appellant.
Mr.S.D.Khan, learned Government Advocate for the
respondent/State.
Appellant-Sharad Yadav is present in person.
sh Considered I.A.No.40401/2018, an application for condonation e of absence.
ad It is stated that appellant remained absent on 23.1.2018, as he was suffering from viral fever.
Pr Considering the absence of the appellant on 23.1.2018 to be a hy bonafide, I.A.No.40401/2018 is allowed. The absence is condoned.
The appellant is directed to mark appearance before the Registry ad of this Court on 14.12.2018 and on all subsequent dates as may be M directed in this regard.
of (SUSHIL KUMAR PALO) rt JUDGE ou Digitally signed by RAJESH T C MAMTANI Date: 2018.04.02 16:42:38 +05'30' h RM ig H