Madhya Pradesh High Court
Abdul Jabbar vs The State Of Madhya Pradesh Judgement ... on 30 October, 2013
M.Cr.C. No. 13031/2013
30/10/2013
Shri Sanjeev Kumar Singh, Advocate for the
applicants.
Shri Umesh Pandey, GA for the respondent/State.
Learned counsel for the applicants submits that applicants have been released on ad-interim anticipatory bail vide order dated 3/10/2013. Nothing is reported against the applicants as to the fact that they are not co-operating in further investigation and misused the liberty granted to them therefore, he prays for confirmation of the aforesaid order.
Learned counsel for the State has formal objection. Since applicants have already been released on ad- interim anticipatory bail by this Court and there is no report that they misused the liberty granted to them, the order dated 3/10/2013 is hereby made absolute till the disposal of criminal case arose out of crime no. 274/13.
Certified copy as per rules.
(G.S.SOLANKI) Judge navin