Madhya Pradesh High Court
State Of M.P. vs Kakku @ Gajraj Singh on 15 December, 2016
1 Cr.A. No. 56/2006
15.12.2016
Dr. Anjali Gyanani, Public Prosecutor for the appellant/State.
Shri Anand Singh Sikarwar, counsel for the respondents.
Heard on I.A. No. 9459/2016, an application for change of place of appearance.
After considering the submissions made by the learned counsel for the parties and looking to the grounds taken in the application, the respondents are required to appear before office of this Court by coming from a distant place of district Vidisha, hence, the application is disposed off with the direction that instead of appearing before office of this Court, each of the respondent shall appear before the CJM, Vidisha on 09.02.2017 and on subsequent dates given by the CJM, Vidisha for appearance till the disposal of the appeal.
Respondents are required to file the copy of order-sheets recorded by CJM, Vidisha relating to first appearance of the respondents before him.
Copy of the order be sent to the CJM, Vidisha with the direction that within a week of first appearance of the respondents, an intimation be given to this Court that the respondents appeared before the CJM, Vidisha. Not more than two dates be given in a calendar year for appearance and as and when any of the respondents disappears, an immediate intimation be given to this Court.
Case be listed for further orders on 28.02.2017.
(N.K. Gupta) (G.S. Ahluwalia)
Judge Judge
Abhi