Madhya Pradesh High Court
Rampratap vs The State Of Madhya Pradesh on 7 May, 2024
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1457 of 2009 (RAMPRATAP AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 07-05-2024 Shri Rajmani Singroul - Advocate for the appellants.
Shri K.V.S. Rao - Panel Lawyer for the State.
A perusal of order dated 18.3.2024 reflects that as the counsel for appellants was not in contract with the appellants, this Court issued a bailable in order to secure appearance of the appellants.
In compliance of the bailable warrant, the appellants are present in person before this Court. They are duly identified by their counsel. Their presence is marked.
The appellants are directed to remain present before the trial Court on 04.07.2024 and on such other dates as may be fixed in this regard.
List this case for final hearing in due course.
(MANINDER S. BHATTI) JUDGE VKT Signature Not Verified Signed by: VIVEK KUMAR TRIPATHI Signing time: 5/8/2024 12:36:40 PM