Madhya Pradesh High Court
Laxman Kunbi vs The State Of Madhya Pradesh on 4 September, 2017
CRA-2425-2015
(LAXMAN KUNBI Vs THE STATE OF MADHYA PRADESH)
04-09-2017
None for the appellant even when the case is called in second round.
The case is listed for hearing on I.A. No.9291/2016, which is an application for suspension of sentence.
Record perused.
On last dates also when the case was listed i.e. on 27-09-2016, 25-10-2016, 25-11-2016, 03-01-2017, 3-02-2017, 7-03-2017, 04-04-2017, 03-05-2017, 21-06-2017 and even on 21-07-2017 none appears on behalf of the appellant.
Hence, I.A. No.9291/2016 is dismissed for want of prosecution.
(S.K. GANGELE) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
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