Madhya Pradesh High Court
Pahalwan Singh @ Chimme vs The State Of M.P. on 23 April, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-73-2004 (PAHALWAN SINGH @ CHIMME Vs THE STATE OF M.P. ) 1 Gwalior, Dated : 23-04-2018 Appellant is absconding. Learned counsel for the appellant is also not present. Application for condonation of non-apperance has also not been filed.
sh Considering the aforesaid, let non-bailable warrant of arrest be e issued against the appellant for his production before this Court on ad 2.7.2018.
Pr Let notice be also issued to the surety as to why the amount of surety bond be not forfeited and recovered from him for not keeping a the appellant present before this Court.
hy List on 2.7.2018 alongwith the service report of non-bailable ad warrant of arrest as well as service of notice on surety.
M A typed copy of this order be supplied to Shri Pachouri, learned G.A. for communication and compliance.
of rt ou (J.K. MAHESHWARI) (S. A. DHARMADHIKARI) C JUDGE JUDGE h ig Digitally signed by H PARITOSH KUMAR Date: 2018.04.27 16:20:52 +05'30'