Madhya Pradesh High Court
Shiv Kumar Gour @ Munna Bhaiya vs The State Of Madhya Pradesh on 19 December, 2016
CRA-1164-2011
(SHIV KUMAR GOUR @ MUNNA BHAIYA Vs THE STATE OF MADHYA PRADESH)
19-12-2016
Ms. Sarita Chorasiya, learned counsel for the appellant.
Ms. Hemlata Khatri, learned counsel for the
respondent/State.
Appellant Shiv Kumar Gour @ Munna Bhaiya is personally present before this Court. He is duly identified by his counsel. His presence be marked. Heard on I.A. No.21292/2016, an application for condonation of non appearance of the appellant on 20.09.2016.
For the reasons stated in the application, the same (I.A. No.21292/2016) is allowed. Non-appearance of the appellant on the aforesaid date is hereby condoned. Appellant is now directed to appear before Registry of this Court, on 13.07.2017 and on such other dates, which normally shall not be less than the period of six months, as maybe given to him in this behalf during pendency of the appeal.
This appeal has already been admitted. Record of the trial Court is received. List the case for final hearing in due course.
(SUBHASH KAKADE) JUDGE VS