Madhya Pradesh High Court
The State Of Madhya Pradesh vs Shaikh Sadiq on 28 November, 2016
CRA-3080-2015
(THE STATE OF MADHYA PRADESH Vs SHAIKH SADIQ)
28-11-2016
Shri R. N. Yadav, learned Panel Lawyer for the appellant-State.
Shri Sandeep Kachhi, learned counsel for the respondents.
Heard on I.A. No.7203/2016, which is an application moved on behalf of the respondents for grant of permanent exemption from their personal appearance before the Registry of this Court and in place before the Court of Chief Judicial Magistrate, Khandwa. On due consideration, the I.A. is allowed and the respondents are exempted from marking their presence before the Registry of this Court. Henceforth, the respondents shall mark their presence before the Court of Chief Judicial Magistrate, Khandwa, first time on 19.12.2016 and thereafter on all such other dates as may be fixed by it until further orders of this Court. In case of their non-appearance, the Chief Judicial Magistrate may proceed as per Clause (3) of Rule 42 of the High Court of Madhya Pradesh Rules 2008.
A copy of this order be sent to the Chief Judicial Magistrate Khandwa without delay.
List the case for final hearing in due course. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE ps