Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Pramod Mahakur @ Nari @ Anil @ Ashok @ ... on 18 February, 2019
1 CRA-565-2017
The High Court Of Madhya Pradesh
CRA-565-2017
(THE STATE OF MADHYA PRADESH THR Vs PRAMOD MAHAKUR @ NARI @ ANIL @ ASHOK @
DEEPAK)
10
Gwalior, Dated : 18-02-2019
Mr. M.S. Rawat, learned Public Prosecutor for the appellant/State.
Mr. Vivek Vyas, learned counsel for the respondents.
Respondent No.2 Kalpana Jaina @ Uni is produced in custody in furtherance to the the arrest warrant issued on 05.02.2019.
I.A.No.1359/2019 is filed under Section 390 of the Code of Criminal Procedure 1973 for recalling of the arrest warrant and for releasing the respondent till final decision of the present appeal.
Evidently, the appeal is directed against the acquittal as ordered on 04.02.2017 in S.T.No.66/2013. It is stated in the application that she be released till final decision of case and is ready to appear as and when directed by Court.
Taking into consideration the fact that the respondent No.2 has been acquitted of the charge under Section 411 of Indian Penal Code and the present appeal is directed against the said order of acquittal, we deem it appropriate to recall the warrant of arrest with a further direction that as and when directed by this Court, respondent No.2 shall appear in person.
Respondent No.2 be forthwith released from custody. I.A.No.1359/2019 stands disposed of finally in above terms. Certified copy as per rules.
(SANJAY YADAV) (VIVEK AGARWAL)
JUDGE JUDGE
bj/-
BARKHA
JHA
2019.02.1
8 17:20:10
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