Madhya Pradesh High Court
Adityanath vs The State Of Madhya Pradesh on 27 April, 2016
CRA-1032-2012
(ADITYANATH Vs THE STATE OF MADHYA PRADESH)
27-04-2016
Parties through their counsel.
Heard on I.A. no. 3486/2016 which is an application filed under section 482 of Cr.P.C for recalling of the non- bailable warrant.
The appellant is not appearing since 09/03/2016 Learned counsel for the appellant submits that he is unable to keep the appellant present on 04/04/2016, hence this Court directed to issue non-bailable warrant. In view of the aforesaid, I.A. no. 3486/2016 is dismissed. Let non-bailable warrant be issued against the appellant for his appearance before this Court on the date fixed by the office. Issue notice to the surety to show-cause as to why the surety amount be not forfeited.
(D.K. PALIWAL) JUDGE