MOTILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This case was listed on 16/04/2018 but no one appeared, therefore, the case was adjourned and it was directed to be listed after two weeks. Thereafter, this case was listed on 02/08/2018 and on that date also no one appeared on behalf of the appellant.

(2.) The appellant was granted bail on 19/07/1999, even in the absence of counsel for the appellant.

(3.) From the order-sheets, it is clear that this case was listed thrice prior to 02/08/2018. On 21/06/1999, when the case listed for the first time before the Court, Shri I.B. Singh counsel for the appellant appeared and record was requisitioned.