Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Shanu Khan @ Sohil Khan on 13 November, 2017
1
CRA.1092/2016
State of M.P. Vs. Shanu Khan @ Sohil Khan
Gwalior, Dated: 13.11.2017
Shri Vijay Bhargawa, learned Public
Prosecutor for the appellant/State.
Shri Amit Goswami, learned counsel for the
respondent.
Respondent-Sonu Khan @ Sohail Khan is present in person in the Court. He is duly identified by his counsel and his presence is marked.
On due consideration, I.A. No.21621/2017 moved on behalf of respondent is hereby allowed and his non-appearance before the Registry of this Court on 27.10.2017 is hereby condoned.
Henceforth respondent shall mark his presence before the Registry of this Court first time on 10.04.2018 and thereafter on such other dates as may be fixed by it till further orders in this appeal.
List the matter for final hearing due course.
(Rajendra Mahajan) Judge Ashish*