Madhya Pradesh High Court
Abdul Aziz@ Ida Khan And 2 Ors. vs The State Of Madhya Pradesh on 11 April, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 754 of 2010 (ABDUL AZIZ@ IDA KHAN AND 2 ORS. AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 11-04-2022 None for the appellants.
Shri Kamal Kumar Tiwari, learned Government Advocate for the State. By order dated 02.11.2015, on death of appellant No.1-Abdul Aziz, direction was issued to delete his name from the cause title. The said order has not been complied with till date. Thereafter, no one is appearing on behalf of appellants.
Appellants No. 2 and 3 have filed an application I.A.No. 28172/2021 for change of counsel. However, they have not suggested the name of proposed counsel to be engaged by them. Thereafter, SPC was issued to them, despite that no one is appearing on behalf the appellants.
Let bailable warrant in the sum of Rs. 5,000/- be issued against appellants No. 2 and 3 for securing their presence before this Court on 15.06.2022.
List on 15.06.2022.
(VIVEK RUSIA) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
vidya
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Date: 2022.04.12
16:33:02 IST