Madhya Pradesh High Court
Umesh vs The State Of Madhya Pradesh on 6 April, 2023
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 1821 of 2023 (UMESH Vs THE STATE OF MADHYA PRADESH) Dated : 06-04-2023 Shri Kiran Kumar- Advocate for the appellant.
Smt. Padamshri Agrawal- Panel Lawyer for the State. Heard on IA No.5819/2023, an application for exemption from appearance before the Registry of this Court.
It is submitted by the counsel for appellant that appellant has been granted suspension of sentence by order dated 06/02/2023 with condition that he shall appear before registry of this Court on 10/04/2023 and on such other dates as may be fixed by the Registry till final disposal of the appeal. It is further submitted that appellant is an old person aged about 69 years and he is also suffering from paralysis since the year 2011 and he is on bed. In this regard, an affidavit of daughter of the appellant has been filed alongwith the application. Therefore, prayer for exemption from personal appearance before the Registry may be allowed.
In view of the above facts and circumstances as well as looking to the age and health condition of the appellant, IA No.5819/2023 is allowed.
Appellant is exempted from personal appearance before the Registry of this Court.
List the case in due course.
(DEEPAK KUMAR AGARWAL) JUDGE RAHUL SINGH Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, rahul postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4d PARIHAR ee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9D 159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.04.10 17:50:41 +05'30'