Madhya Pradesh High Court
State Of M.P. vs Ramjan Khan on 5 February, 2016
Cr.A.No.894/2012
05/02/2016
Shri Vishal Mishra, learned Dy.Advocate General for the
appellant/State.
Shri S.S.Rajput, learned counsel for the respondents.
Respondents No.1 to 8 are also present identified by their counsel. Their presence is taken on record.
Heard on I.A.No.1084/2016, respondents' application for condonation of their non appearance in the registry on 28.9.2015.
For the reasons stated in the I.A., we are satisfied that sufficient cause is made out to condone such non-appearance of the respondents, hence, by allowing the I.A., the same is hereby condoned.
After condoning the non appearance of the respondents, heard on I.A.No.1085/2016, respondents' application under Section 70 (2) of the IPC for recalling the non-bailable warrants issued against the respondents in compliance of the earlier order.
As non-appearance of the respondents has already been condoned, so in such premises, by allowing this I.A., office is directed to call back the non-bailable warrant issued against the respondents in compliance of the order dt.12.1.2016. The executing authority of such warrant be also intimated not to execute such warrant if the same has not been executed till today.
Now the respondents present are directed to appear in the registry of this court firstly on 22.11.2016 so also on other dates as are fixed by the office in this regard till disposal of this appeal.
(U.C.Maheshwari) (Sushil Kumar Gupta)
Judge Judge
SP