Madhya Pradesh High Court
Adityanath vs The State Of Madhya Pradesh on 4 April, 2016
CRA-1032-2012
(ADITYANATH Vs THE STATE OF MADHYA PRADESH)
04-04-2016
Shri Vivek Singh, learned Counsel for the
appellant.
Smt. Mamta Shandilya, learned Dy. G.A. for the
respondent-State.
Counsel for the appellant submits that he was unable to keep the appellant present. In view of the above, let non-bailable warrant of arrest be issued for presence of the accused appellant before this Court on 27/04/2016. Notice be issued to the surety as to why the surety amount be not forfeited. List on 27/04/2016. A copy of this order be sent to the CJM concerned for compliance.
(SMT JUSTICE S R WAGHMARE) JUDGE