Madhya Pradesh High Court
Ramniwas Meena vs The State Of Madhya Pradesh on 26 June, 2023
Author: Sunita Yadav
Bench: Sunita Yadav
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 6190 of 2017 (RAMNIWAS MEENA Vs THE STATE OF MADHYA PRADESH) Dated : 26-06-2023 Shri Ram Krishna Upadhyay, learned counsel for the appellant.
Shri Kaushlendra Singh Tomar - P.P.- appearing on behalf of Advocate General.
Learned counsel for the appellant submits that co-ordinate Bench of this Court vide order dated 28/02/2023 passed in I.A No. 1861/2023 was pleased to suspend the sentence of the sole appellant, however, due to typographical error the date of appearance of the appellant before the registry of this Court has not been mentioned in the said order.
In view of above, appellant is directed to appear before the registry of this Court on 13/09/2023 and thereafter on all other subsequent dates as may be fixed by the registry in this regard till final disposal of the instant appeal.
List this matter in due course for hearing as per listing policy.
(SUNITA YADAV) JUDGE Durgekar Signature Not Verified Signed by: SANJAY NAMDEORAO DURGEKAR Signing time: 27-06-2023 10:52:37 AM