Madhya Pradesh High Court
Tabib Ahmad Khan vs The State Of M.P. on 29 September, 2014
Criminal Appeal No.1571/2002 29.9.2014
Learned counsel for the parties present. Heard on I.A. No. 18542/2014, which is an application for urgent hearing.
At present no ground for out of turn hearing of the appeal is made out because much older appeals, in which the accused persons are in jail, are awaiting final hearing.
I.A. No. 18542/2014 is, accordingly, dismissed.
(Ajit Singh) (D.K.Paliwal)
Judge Judge
PB