Madhya Pradesh High Court
Raju @ Kalia vs The State Of Madhya Pradesh on 21 November, 2016
Cr.A. No.2635/2013
21.11.2016
Shri R. Dubey, counsel for the appellant.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Learned counsel for the appellant prays for a fixed date to keep the appellant Raju alias Kalia present in Court.
Let the appellant be kept present in Court on 27.02.2017.
(C. V. Sirpurkar) Judge shukla Cr.R. No.504/2014 21.11.2016 Shri Prashant Shrivas, counsel for the petitioners. Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Petitioner Lalu alias Pramod Pathak is present in person before the Court. He has been duly identified by learned counsel for the petitioners.
Learned counsel for the petitioners has filed acknowledged copy of I.A. No.22691/2016 for condonation of non-appearance of the petitioner before the Registry on 17.11.2016 on the ground of breaking down of the conveyance in which he was traveling.
For the reasons stated in the application, it is allowed.
Non-appearance of the petitioner before the Registry on 17.11.2016 stands condoned.
He shall now appear before the Registry on 17.05.2017 and on such other subsequent dates as may be fixed in this regard.
(C. V. Sirpurkar) Judge shukla Cr.R. No.1562/2014 21.11.2016 Shri Ashish Tiwari, counsel for the petitioner. Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Petitioner Ghanshyam Khangar is present in person before the Court. He has been duly identified by learned counsel for the petitioner.
Learned counsel for the petitioner has filed acknowledged copy of I.A. No.22708/2016 for condonation of non-appearance of the petitioner before the Registry on 05.10.2016 on the ground as he could not afford the traveling expenses on the last date.
For the reasons stated in the application, it is allowed. Non-appearance of the petitioner before the Registry on 05.10.2016 stands condoned.
He shall now appear before the Registry on 03.04.2017 and on such other subsequent dates as may be fixed in this regard.
(C. V. Sirpurkar) Judge shukla Cr.A. No.2837/2014 21.11.2016 Shri Sunil Kumar Mishra, counsel for the appellants. Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Appellants Sanjeev Kumar alias Langdu and Manoj Kumar alias Chinnu are present in person before the Court. They have been duly identified by learned counsel for the appellants.
Learned counsel for the appellants has filed acknowledged copy of I.A. No.22717/2016 for condonation of non-appearance of the appellants before the Registry on 8.3.2016 due to bereavement in the family.
For the reasons stated in the application, it is allowed.
Non-appearance of the appellants before the Registry on 08.03.2016 stands condoned.
They shall now appear before the Registry on 03.04.2017 and on such other subsequent dates as may be fixed in this regard.
(C. V. Sirpurkar) Judge shukla Cr.R. No.134/2013 21.11.2016 Shri S.D. Khan, counsel for the petitioner. Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Petitioner Mohd. Arshad is present in person before the Court. He has been duly identified by learned counsel for the petitioner.
Learned counsel for the petitioner prays for time to move appropriate application for condonation of non-appearance of the petitioner before the Registry on previous date.
Time is granted.
Let matter be posted on 11.01.2017.
Let appropriate application be moved before the next date of hearing.
Petitioner shall remain present in person on the next date.
(C. V. Sirpurkar) Judge shukla Cr.R. No.1270/2006 21.11.2016 Ms Sarita Chourasiya, counsel for the petitioner. Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Petitioner Babulal Manjhi is present in person before the Court. He has been duly identified by learned counsel for the petitioner.
Heard on I.A.No.20540/2016 for condonation of non- appearance of the petitioner before the Registry on 17.10.2016 on the ground of illness.
For the reasons stated in the application, it is allowed.
Non-appearance of the petitioner before the Registry on 17.10.2016 stands condoned.
He shall now appear before the Registry on 30.03.2017 and on such other subsequent dates as may be fixed in this regard.
(C. V. Sirpurkar) Judge shukla Cr.A. No.1434/2000 21.11.2016 None for the appellant.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Let a arrest warrant be issued against appellant Govind Namdeo in terms of Court order dated 28.07.2016.
(C. V. Sirpurkar) Judge shukla Cr.A. No.2040/2012 21.11.2016 None for the appellant.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
It appears that the Registry has not complied with the order dated 19.10.2016.
Let the matter be placed before the Registrar (J) for ensuring the compliance of Court's order dated 19.10.2016.
Let the case be listed on 05.01.2017.
(C. V. Sirpurkar) Judge shukla Cr.R. No.421/2014 21.11.2016 None for the petitioner.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Let a warrant bailable in the sum of Rs.25,000/- be issued against the petitioner Mahesh Thakur for securing his presence before this Court on 16.02.2017.
(C. V. Sirpurkar) Judge shukla Cr.A. No.238/2016 21.11.2016 None for the appellant.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Let a warrant bailable in the sum of Rs.30,000/- be issued against the appellant Sanjeev Sahu for securing his presence before this Court on 21.02.2017.
(C. V. Sirpurkar) Judge shukla Cr.A. No.2640/2011 21.11.2016 None for the appellant.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Let a warrant bailable in the sum of Rs.30,000/- be issued against the appellant Harcharan Patel for securing his presence before this Court on 03.04.2017.
(C. V. Sirpurkar) Judge shukla Cr.A. No.972/2014 21.11.2016 None for the appellant.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Let a warrant bailable in the sum of Rs.30,000/- be issued against the appellant Nana alias Naneshwar for securing his presence before this Court on 27.02.2017.
(C. V. Sirpurkar) Judge shukla Cr.A. No.1446/2015 21.11.2016 None for the appellants.
Shri S.P. Chadar, Panel Lawyer for the respondent/State.
Let a warrant bailable in the sum of Rs.30,000/- each be issued against the appellants Rajauraja alias Ravindra Singh, Shivraj Singh alias Shibburaja, Mohan, Girdhari, Gotiraja alias Sovran Singh, Sachin Singh alias Satyendra Singh and Rajendra Singh for securing their presence before this Court on 24.01.2017.
(C. V. Sirpurkar) Judge shukla M.Cr.C.No.19640/2016 21.11.2016 Shri K.K. Vishwakarma, counsel for the applicant. Shri S.P. Chadar, Panel Lawyer for the respondent/State.
A perusal of the record reveals that in this case interim anticipatory bail was granted by the Bench comprising of Hon'ble Shri Justice Atul Sreedharan.
In the aforesaid circumstances, office is directed to examine and list the case before the appropriate Bench.
(C. V. Sirpurkar) Judge shukla