Madhya Pradesh High Court
Krishnand @ Monu Sharma vs State Of M.P. on 15 February, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-194-2007
(KRISHNAND @ MONU SHARMA Vs STATE OF M.P. )
3
Gwalior, Dated : 15-02-2018
Shri Jitendra Tyagi, learned counsel for the petitioner.
Smt. Sangeeta Pachauri, learned Public Prosecutor for the
respondent/State.
Heard on I.A.No.36/2018.
sh Petitioner Krishnanand Sharma is present in person duly e identified by his counsel.
ad For the reasons stated in the I.A., the same is allowed. Absence Pr of petitioner on 19.12.2017 is condoned. Petitioner is now directed to remain present before the court of CJM Shivpuri on 23.11.2018 and on a such dates so fixed by the CJM Shivpuri. CJM Shivpuri to report hy absence of the petitioner if he commits any omission in not appearing ad before the CJM Shivpuri.
M of (VIVEK AGARWAL) JUDGE rt ou C h SP ig Digitally signed by SANJEEV H KUMAR PHANSE Date: 2018.02.16 17:04:58 +05'30'