Madhya Pradesh High Court
Narsingh & Ors. vs The State Of M.P. on 19 January, 2017
1
Cr.A. No.220/2004
19/01/2017
None for the appellants.
Shri Pankaj Wadhwani, learned counsel for the
respondent/State.
Let fresh non-bailable warrant of arrest be issued against appellant No.1- Narsingh to secure his presence before this Court.
Notice be issued to the surety also; returnable within six weeks.
Matter be listed after four weeks.
(Ved Prakash Sharma) Judge sumathi