Madhya Pradesh High Court
The State Of Madhya Pradesh vs Rinku @ Ravindra Ahirwar on 20 August, 2014
Criminal Appeal No. 1573/2006
20.8.2014
Smt. Pratibha Mishra, Panel Lawyer for the appellant/State.
Shri A. Usmani, Advocate for the respondent.
The respondent is present in person. He is identified by his counsel. His presence is marked.
Heard on I.A. No. 14341/2014, which is an application for condonation of non-appearance of the respondent on 17.7.2013.
Considering the averments made in the application, the non- appearance of the respondent on the aforesaid date has been sufficiently explained and appears to be bonafide, therefore, the application is allowed. Non-appearance of the respondent on 17.7.2013 is hereby condoned.
The respondent is directed to appear before the registry of this Court on 11.12.2014 and on such other dates as may be fixed by the registry in this regard during the pendency of this appeal.
List for final hearing in due course.
(G.S.Solanki)
PB Judge