Madhya Pradesh High Court
Sharad Yadav vs The State Of Madhya Pradesh on 28 March, 2017
CRA-3225-2013
(SHARAD YADAV Vs THE STATE OF MADHYA PRADESH)
28-03-2017
Shri Arubendra Singh, learned counsel, for the appellant.
Shri D. K. Shukla, learned Panel Lawyer, for the respondent-State.
Appellant Sharad Yadav is present in person before this court. He is duly identified by his counsel. His presence is marked. On due consideration, I.A. No.5310/2017, moved on behalf of the appellant, is allowed and his non-appearance before the Registry of this Court on 9.3.2017 is hereby condoned. Henceforth, the appellant will appear before the Registry of this Court to mark his presence first time on 25.10.2017 and thereafter on all such other dates as may be fixed by it in this regard until further orders of this court.
List the case for final hearing in due course.
(RAJENDRA MAHAJAN) JUDGE ps