Supreme Court - Daily Orders
Jitendra Kumar Mishra @ Jittu vs The State Of Madhya Pradesh on 16 August, 2023
Bench: Abhay S. Oka, Sanjay Karol
1
ITEM NO.104 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1348/2011
MANJA @ AMIT MISHRA(DEAD) & ANR. Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
WITH
Crl.A. No. 1347/2011 (II-A)
Date : 16-08-2023 These matters were called on for hearing today
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Appellant(s) Mr. Rajesh Pandey, Sr. Adv.
Mr. Abhishek Pandey, Adv.
Mr. Chaturanan Choubey, Adv.
Ms. Mridula Ray Bharadwaj, Aor
Mr. Vedant Bharadwaj, Adv.
Mr. Mohan Pandey, AOR
For Respondent(s) Mr.Mrinal Gopal Elker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Crl.A. No. 1347/2011 The notice for making an alternative arrangements issued to the 1st appellant has been returned unserved. Signature Not Verified Digitally signed by Indu Marwah
Issue fresh notice to the 1st appellant, returnable on Date: 2023.08.19 12:56:19 IST Reason: 18.10.2023.
The notice be forwarded to the Office of the Director General 2 of Police of the State of Madhya Pradesh. The said office will forwarded the notice to the Local Police Station for effecting service.
List on 18.10.2023.
Criminal Appeal No(s).1348/2011 The appeal stands abated as far as the 1 st appellant is concerned. Death certificate is placed on record. Let the cause title be amended accordingly. List on 18.10.2023.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)