Madhya Pradesh High Court
State Of M.P vs Smt.Sheela Devi on 10 August, 2015
M. Cr. C. No. 10662/2013 State of MP Vs. Smt. Sheela Devi 10/08/2015 Shri Prabal Pratap Solanki, learned Government Advocate for the applicant/ State.
None for the non-applicant/surety.
In compliance of earlier direction, the requisite report dated 21/07/2015, received from the Court of Third Additional Sessions Judge, Morena according to which, to recover the sum of surety bond of the surety of the concerning accused, the recovery warrant has been sent to the Collector, District Morena but till sending the aforesaid letter, no communication in respect of execution of recovery warrant has been received from the office of Collector.
As the proceedings to recover the sum of surety bond of the concerning accused is started and recovery warrant has been sent to the office of the Collector, therefore, there is not need to continue this matter in this Court. Consequently, the same is disposed of with a direction to the office to intimate the aforesaid Court of Morena to intimate this Court regarding progress of the recovery proceedings on every interval of three months through the Principal Registrar of this Court.
(U.C.Maheshwari) (B. D. Rathi)
Judge Judge
MKB