Madhya Pradesh High Court
Shyambali vs The State Of M.P. on 17 November, 2025
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 CRA-445-1998 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 445 of 1998 (SHYAMBALI AND OTHERS Vs THE STATE OF M.P. ) Dated : 17-11-2025 Shri D.S. Parihar - Advocate for the appellant no.2- Vinod Singh. Ms. Seema Jaiswal - Panel Lawyer for the State of M.P. Heard on I.A. No. 27265 of 2025 for change of counsel. It is allowed.
Let the name of Shri D.S. Parihar be reflected in the cause list as counsel for appellant no.2 - Vinod Singh if not already done so.
The appellant no.2- Vinod Singh is present in person. He is identified by his counsel.
It is submitted that the appellant no.1- Shyambali is dead as reported by the Police in Rojnamcha dated 9.11.2025.
Registry is directed to verify this fact from the document/report filed by the T.I., P.S. Rupjhar, district Balaghat and make an appropriate note.
Appellant no.2 is directed to mark his presence in the Registry of this court till further order.
He is directed to mark his presence on 12th January 2026.
Record is already received.
List this case for final hearing after four weeks.
(AVANINDRA KUMAR SINGH) JUDGE bks Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 18-11-2025 10:30:12