Madhya Pradesh High Court
The State Of Madhya Pradesh vs Shankar Singh Gurjar on 23 September, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
CRA-1046-2014
(STATE OF M.P. VS. SHANKAR SINGH GURJAR & ORS.)
Gwalior, Dated: 23.09.2021
Shri Rajeev Upadhyay, learned counsel for appellant/State.
Shri Madhkar Kulshreshtha, learned counsel for the respondents
No.1 and 2.
None for the respondent No.3.
Since, none appears for the respondent No.3 Compotar Singh Gurjar @ Pappu, therefore, Shri Kulshreshtha, who is already appearing for the respondents No.1 and 2, is requested to argue on behalf of respondent No.3 Compotar Singh Gurjar @ Pappu.
The request made by the Court is graciously accepted by Shri Kulshreshtha.
Accordingly, Shri Kulshreshtha is appointed as an amicus to argue on behalf of respondent No.3 Compotar Singh Gurjar @ Pappu also.
Since, Shri Kulshreshtha might not have prepared the case from the angle of respondent No.3 Compotar Singh Gurjar @ Pappu, therefore, two days' time is granted to prepare the case on behalf of respondent No.3 Compotar Singh Gurjar @ Pappu also.
Call on 27/09/2021.
The case shall continue to remain in the list of final hearing cases.
Pj'S/- (G.S. Ahluwalia) (Deepak Kumar Agarwal)
Judge Judge
Digitally signed by
PRINCEE BARAIYA
Date: 2021.09.23
17:38:47 -07'00'