Madhya Pradesh High Court
The State Of Madhya Pradesh vs Sushil Bajpai @ Nandkishore Bajpai on 15 September, 2014
Cr.A. No.2339/2010
15.09.2014.
Shri Akshay Namdeo, learned panel lawyer for
the appellant/State.
None for the respondents.
As per order dated 10.2.2014, counsel for the respondent no.1 had taken an adjournment to keep present the respondent no.1 before the Court and subsequent to the same the case was listed on 20.6.2014.
On 20.6.2014 on taken up the matter, such respondent no.1 was not present on which his presence was directed to be secured by issuing a bailable warrant of Rs. 1000/-. Subsequent to this date again the counsel for the respondents namely Shri Rahul Tripathi appeared and had taken adjournment to keep present the respondent no.1 before the Court today, i.e. 15.9.2014.
It is apparent that on taking up the matter today such respondent no.1 is not present in compliance of the aforesaid direction. So in such premises, there is no option left with the Court except to secure his presence through non bailable warrant.
Consequently, it is directed that presence of the respondent no.1 Sushil Bajpai alias Nandkishore Bajpai be secured before this Court by fixing a date in the month of January, 2015 through non bailable warrant. Such warrant be issued within five working days from today and the same be sent through Superintendent of Police, Balaghat with a direction to execute the same by taking all efforts to trace out such respondent no.1, so the same be not returned back unserved.
Case be listed accordingly on such date.
(U. C. Maheshwari) (Sushil Kumar Gupta)
Judge Judge
rao