Madhya Pradesh High Court
State Of M.P. vs Ramavtar And Others on 29 October, 2015
Cr.A.No.637/2000 1
29.10.2015 .
Shri R.B.S.Tomar, learned Govt. Advocate for the
appellant/State.
Shri Vijay Kumar Jha, learned counsel for the
respondent No.4.
Respondent No.4-Madan Singh is present in person and identified by his counsel.
Non-bailable warrant issued in compliance of the earlier direction against the aforesaid respondent No.4 is received back unserved as he has appeared before the Court and no further orders in this regard is required.
Heard on I.A.No.8932/2015, an application on behalf of the respondent No.4 for condoning his non-appearance in the Registry on dated 03.03.2015.
For the reasons stated in the aforesaid I.A. the same is hereby allowed and the non-appearance of such respondent No.4 is condoned and he is directed to appear in the Registry of this Court firstly on dated 24.6.2015, so also on such other dates as are fixed by the office in this regard till disposal of this appeal.
In view of the aforesaid order and circumstances that earlier warrant of arrest issued against the respondent No.4 is received back unserved and no fresh warrant is being Cr.A.No.637/2000 2 directed against him, hence, I.A.No.8931/2015 does not require any further consideration, hence the same is disposed of.
(U.C. Maheshwari) (Sushil Kumar Gupta)
Judge Judge
Pawar/-