Madhya Pradesh High Court
The State Of Madhya Pradesh Thr. vs Smt. Munni Devi (Surety) on 8 September, 2015
MCRC-7653-2015
(THE STATE OF MADHYA PRADESH THR. Vs SMT. MUNNI DEVI (SURETY))
08-09-2015
Shri Vishal Mishra, learned Deputy Advocate General for the
applicant State.
Shri Raghuvir Singh, learned counsel for Munni Devi, surety of
respondent No.1 in Cr.A.225/2007.
Having heard counsel present, keeping in view the circumstance according to which after taking appearance of respondent No.1 Pooran Singh in Cr.A.225/2007 on record today his earlier non- appearance has been condoned and direction to secure his presence through bailable warrant given vide order dated 24/7/2015 in such criminal appeal has been recalled, in such premises, bail of the present surety has been restored for such respondent. So this proceeding does not require any further consideration. Hence, the same is disposed of.
(U.C. MAHESHWARI) (SUSHIL KUMAR GUPTA)
JUDGE JUDGE