Madhya Pradesh High Court
Balmik Singh & Ors. vs The State Of M.P. on 1 March, 2016
CRA-1776-1996
(BALMIK SINGH & ORS. Vs THE STATE OF M.P.)
01-03-2016
Shri Ashwani Dubey, learned counsel for the appellants.
Shri Ajay Shukla, learned Govt. Advocate for the
respondent/State.
I.A. No. 24326/2015 has been filed seeking condonation of absence of appellant No.1 Balmki Singh on 03.12.2015.
It is pointed out in the application that appellant No.1 Balmik Singh is suffering from CVA Paralytic attack and since then he is unable to move and is critically ill. It is also indicated that he is more than 75 years of age. Medical certificate in support thereof is filed, certified by the Medical Officer, Community Health Centre, Rampur Baghelan, District Satna.
Keeping in view the aforesaid, the application is allowed. Non- appearance of appellant No.1 Balmik Singh on 03.12.2015 is condoned.
I.A. No. 28961/2015 is an application filed seeking exemption from personal appearance of appellant No.1 Balmik Singh before this Court.
On account of the reasons as are already indicated hereinabove and it is stated that he be permitted to appear before the Court at Satna. Keeping in view the reasons indicated in the application, the age and medical condition of the appellant, the application is allowed.
Appellant No.1 Balmik Singh shall now appear before the Chief Judicial Magistrate, Satna on 20.09.2016 and on such other dates as may be directed by C.J.M., Stana in this regard till disposal of this appeal.
Certified copy as per rules.
(RAJENDRA MENON) (SUSHIL KUMAR PALO)
JUDGE JUDGE