Madhya Pradesh High Court
Kamalsingh @ Kamal And 02 Ors. vs The State Of Madhya Pradesh on 28 June, 2017
CRA-849-2010
(KAMALSINGH @ KAMAL AND 02 ORS. Vs THE STATE OF MADHYA PRADESH)
28-06-2017
Shri D.C.Patel, learned counsel for the appellants.
Shri C.S.Ujjainia, learned counsel for the
respondent/State.
Heard on I.A.No.5652/2017 which is second application for suspension of sentence and grant of bail filed on behalf of the appellant-Kamalsingh @ Kamal S/o Prabhulal.
According to the learned counsel for the appellant, the appellant was granted bail by this Court on 26.08.2010. Subsequently, he could not mark his presence before the registry of this Court and therefore, bailable warrant was issued against him. He is under custody in Sub Jail Agar and therefore, he was called by production warrant. He was produced from Sub Jail, Agar on 25.08.2015 and thereafter he was sent back in proper custody for serving out remaining part of his jail sentence. He further submits that he is under custody in another matter and therefore, he could not mark his presence in this case as he is not being released by the jail authorities and in this appeal pending before this Court, he is on bail. Office is directed to issue direction to the concerning jail authorities to release the appellant in case his presence is not required in any other case. It may also be informed to them that in the present appeal he is already on bail.
Accordingly, this application is disposed of. Certified copy as per rules.
(ALOK VERMA) JUDGE