Madhya Pradesh High Court
Prahlad Singh Rajgond vs The State Of Madhya Pradesh on 2 September, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 2nd OF SEPTEMBER, 2022
CRIMINAL APPEAL No. 5936 of 2022
Between:-
PRAHLAD SINGH RAJGOND S/O SHRI JUGRAJ
SINGH RAJGOND, AGED ABOUT 52 YEARS,
OCCUPATION: AGRICULTURE VILLAGE ORIYA
(JHINNA) P.S. AJAYGARH DISTRICT PANNA
(MADHYA PRADESH)
.....APPELLANT
(NONE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
POLICE STATION AJAYGARH PANNA (MADHYA
PRADESH)
2. DEVI SINGH @ BHURE RAJGOND S/O SHRI
PRAHLAD SINGH RAJGOND R/O VILLAGE
ORIYA (JHINNA) POLICE STATION AJAYGARH
DISTRICT PANNA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI D.K. PAROUHA - GOVERNMENT ADVOCATE)
This appeal has come up for hearing on this day, the court passed the
following:
ORDER
On earlier occasion i.e. 01.08.2022, 24.08.2022, adjournments were sought by appellant. Today also none appeared for appellant, therefore, case is dismissed for want of prosecution.
(VISHAL DHAGAT) JUDGE Digitally signed by SHABANA ANSARI SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=4bc06f2e678b75148b60bb7947ee9ffc5ed27ef1f43a5d4d93d2d13dda510735, pseudonym=B646F86821C200C9792A53984F1D0790135DE39A, serialNumber=8A5E15A33816E651B4DB52BF3225281EF6C191F68E5EBE90A6E101CF42422711, cn=SHABANA ANSARI Date: 2022.09.02 16:16:31 +05'30' 2 shabana