Madhya Pradesh High Court
State Of M.P vs Shaukeen Kha on 17 December, 2015
1 M.Cr.C.No.2562/2014 State of M.P. Vs. Shaukeen Khan 17/12/2014 Since appellant -Ikbal has already been arrested by police and sent to jail to suffer remain part of jail sentence, therefore, present proceedings initiated against the surety are hereby dropped.
M.Cr.C. stands dismissed.
(B.D. Rathi) Judge Anil*