Madhya Pradesh High Court
In Refrence (Suo Moto) vs Manoj on 5 April, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 CRRFC-8-2019
The High Court Of Madhya Pradesh
CRRFC-8-2019
(IN REFRENCE (SUO MOTO) Vs MANOJ)
8
Gwalior, Dated : 05-04-2021
Shri B.P.S. Chauhan, Public Prosecutor for the applicant/State.
None for the respondent.
Shri Padam Singh was earlier appointed as amicus curiae. It has been informed that Shri Padam Singh has suffered a heart attack and he has been advised to take bed rest for a period of four weeks.
Looking to the fact that this reference is pending since 2019, therefore, Shri V.D. Sharma, Advocate is requested to appear on behalf of the respondent/accused as amicus curiae.
Shri Sharma who is present in the Court has graciously accepted the request made by this Court.
Accordingly, the Office is directed to supply a copy of the complete set of paper book, true copies of the order sheets of this Court and true copies of the order sheets of the Trial Court to Shri V.D. Sharma within three working days.
Call on 15.4.2019 for final hearing.
This appeal shall continue to remain in the cause list.
(G.S. AHLUWALIA) (RAJEEV KUMAR SHRIVASTAVA)
JUDGE JUDGE
(alok)
Digitally signed by ALOK KUMAR
Date: 2021.04.05 18:23:27 +05'30'