Madhya Pradesh High Court
Mohd.Muneer Deshmukh vs The State Of Madhya Pradesh on 19 November, 2014
1
Cr.R No.2009 of 2012
19.11.2014
Shri Z.M.Shah, counsel for the applicant.
Shri Amit Kumar Sharma, PL for the respondent/State
Applicant is present in person, identified by his court. After marking his presence on record, he is directed to appear in the Registry of this Court firstly on 22.1.15 and thereafter on such other dates as are given by the office in this regard till disposal of this revision.
Considering the prayer of the applicant's counsel, he is permitted to file the application for condoning the non-appearance of the applicant on 31.7.14 during course of the day. Such direction has been given after perusing the original application referred by the counsel.
Having heard on IA No.22403/14, an application for condoning the non-appearance of the applicant on 31.7.14, for the reasons stated in it, the same is allowed and his non-appearance on the aforesaid date is hereby condoned.
(U.C.Maheshwari) Judge MKL