Madhya Pradesh High Court
Sushil Tiwari vs The State Of Madhya Pradesh on 5 May, 2026
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-7086-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 7086 of 2022
(SUSHIL TIWARI AND OTHERS Vs THE STATE OF MADHYA PRADESH ) Dated : 05-05-2026 Parties through their counsel.
Heard on I.A. No. 4339 of 2026 an application for condoning the non-appearance of appellant No. 1 Sushil Tiwari on 2.2.2026.
Learned counsel for the appellants further submits that he will be satisfied if the trial court is directed to fix the date of appearance in such a manner that the appellant No. 1 Sushil Tiwari who is 71 years of age is not required to turn frequently to the trial court.
Taking his submission in consideration and looking of the age of appellant No. 1 Sushil Tiwari, his non-appearance on 2.2.2026 is condoned and appellant No. 1 Sushil Tiwari shall appear before the trial Court on 14 th July, 2026 and the dates fixed by the trial Court shall not be more than one in a calendar year.
Accordingly I.A No. 4339/2026 is disposed of.
(VIVEK AGARWAL) (AVANINDRA KUMAR SINGH)
JUDGE JUDGE
VKT
Signature Not Verified
Signed by: VIVEK KUMAR
TRIPATHI
Signing time: 06-05-2026
11:14:26