Madhya Pradesh High Court
The State Of Madhya Pradesh vs Pimmu @ Premsingh Judgement Given By: ... on 29 April, 2014
1
Criminal Appeal No.3279/2013
State of M.P. Pimmu @ Premsingh & another
29.4.2014
Shri Ashok Chourasia, learned Govt. Advocate for
appellant/State.
None for the respondents.
In compliance of the order dated 2.4.2014, the requisite report regarding execution of the bailable warrant issued in compliance of the order dated 22.1.2014 against the respondents is placed on record. According to such report, bailable warrant was served on the respondents and thereafter they were released on bail with a direction to appear before this Court on 2.4.2014. It is apparent fact that inspite such direction none of them had appeared before this Court or in the Registry. So in such premise, there is no option with the Court except to secure their presence by issuing non-bailable warrant against the respondents. Hence office is directed to secure the presence of both respondents by issuing non-bailable warrant against them. The same be made returnable by fixing a date in the week commencing 25.8.2014.
Case be listed according on such date.
(U. C. Maheshwari) (Sushil Kumar Gupta)
JUDGE JUDGE
C.