Madhya Pradesh High Court
Prakash Singh And Ors. vs The State Of M.P. on 17 July, 2017
CRA-140-1999
(PRAKASH SINGH AND ORS. Vs THE STATE OF M.P. )
17-07-2017
None for the appellants.
Shri Arun Barua, Advocate for the respondents/State.
The matter is posted for hearing, however no one is appearing for the appellants.
Order sheets reveal that all the appellants are admitted to bail. Let notice be issued to the appellants for their appearance on 21.
9. 2017 to ensure that appeal is finally heard.
List the case on 21. 9. 2017.
It is made clear that if the appellants fail to address the court on merits we may be constrained to recall the order suspending the jail sentence of the appellants.
(SANJAY YADAV) (SUNIL KUMAR AWASTHI)
JUDGE JUDGE
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