Madhya Pradesh High Court
Manti Lal vs State Of M.P on 20 February, 2017
CRA-129-2013
(MANTI LAL & OTHERS Vs STATE OF M.P)
20-02-2017
Shri Anand Gupta, counsel for the appellants.
Shri Rajendra Singh Yadav, Public Prosecutor for the
respondent/State.
Heard on I.A. No. 9241/16.
This is an application for condonation of non appearance of appellant no.3 Sanju before the Office of this Court on 19/9/16.
For the reasons mentioned in the application, the same is allowed.
Non appearance of appellant no.3 Sanju on 19/9/16 is hereby condoned.
Appellant no.3 Sanju is present in person. He is duly identified by his counsel. His presence may be marked.
Appellant no.3 Sanju shall appear before the Office of this Court on 27/4/17 and on other dates which may be given by the Office in this behalf.
(G.S. AHLUWALIA) JUDGE (and)