Madhya Pradesh High Court
The State Of Madhya Pradesh vs Jayesh Singh@Kanha@Kalanji@Prakash on 16 May, 2018
ANNEXURE-C
High Court of Madhya Pradesh, Jabalpur
Bench at Indore, Indore
CONTINUATION ORDER SHEET
Criminal Appeal No.1759/2015
Indore, Dated 16.05.2018
Shri Bhuvan Deshmukh, learned Public
Prosecutor for appellant/ State of Madhya Pradesh.
Ms. Archana Kher, learned counsel for
respondent No.1 Jayesh Singh @ Kanha @ Kalanji @
Prakash s/o Ajay Singh Thakur.
Respondent No.1 Jayesh Singh @ Kanha @ Kalanji @ Prakash s/o Ajay Singh Thakur is present in person. He has been identified by his learned counsel.
Heard on IA No.3386/2018, an application for condonation of absence of respondent No.1 on 14.05.2018.
On due consideration of the reasons assigned in the application, we condone the absence of respondent No.1 on 14.05.2018. Now, he is directed to mark his presence before the Registry of this Court on 20.08.2018 and on all other subsequent dates as may be given by the Registry in this behalf during the pendency of this criminal appeal.
Accordingly, IA No.3386/2018 stands allowed and disposed of.
Let fresh bailable warrant in the sum of Rs.10,000/- (rupees ten thousand) be issued against 2 respondent No.2 Sonu @ Vikas s/o Prakash Davre to secure their presence on the next date of hearing.
(P.K. Jaiswal) (S.K. Awasthi)
Judge Judge
rcp
Digitally signed by Ramesh
Chandra Pithwe
Date: 2018.05.23 11:34:20
+05'30'