Madhya Pradesh High Court
Adarsh Singh @ Rajan Singh vs The State Of Madhya Pradesh on 29 July, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-12532-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 12532 of 2023
(ADARSH SINGH @ RAJAN SINGH Vs THE STATE OF MADHYA PRADESH ) Dated : 29-07-2025 Ms. Shweta Choudhary - new proposed counsel for the appellant is present.
This case is posted for consideration of I.A.No. 11851/2025 which is an application for change of counsel filed on 16.05.2025 alongwith an affidavit of brother of appellant and Photostat copy of Vakalatnama duly signed by appellant and forwarded by concerned jail authority.
The former Counsel has neither appeared to oppose the application nor filed any written objection.
Therefore, application is allowed and appellant is permitted to change the counsel and to engage new counsel.
New counsel may file proper 'memo of appearance'/ 'Vakalatnama' as required by the Rules contained in Chapter VIII of "M.P. High Courts Rules, 2008".
(REGISTRAR (J-I)) Signature Not Verified Signed by: ANIL KUMAR Signing time: 7/29/2025 5:51:57 PM