Madhya Pradesh High Court
Abdul Rajak vs The State Of M.P. on 20 July, 2024
Author: Prem Narayan Singh
Bench: Prem Narayan Singh
1 CRA-44-2003
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 44 of 2003
(ABDUL RAJAK AND OTHERS Vs THE STATE OF M.P. ) Dated : 20-07-2024 Shri B. Dwivedi, counsel for appellant no.2. Shri G. Rawat, counsel for state.
Heard on I.A. No.10995/2024, an application for recalling the order 30.04.2024 qua appellant no.2 as well as surety to notice of appellant no.2.
Counsel for the appellant submits that appellant no.2 is marking his presence regularly before the registry of this Court, but appellant no.1 is not contacted with his counsel and he is appearing only on behalf of appellant no.2, but vide order dated 30.04.2024, non-bailable warrant of arrest as well as notice to surety of appellant no.2 was also issued wrongly, hence, prays for recalling of the order qua appellant no.2 only.
Order is perused.
In view of the aforesaid submissions and looking to continuous presence of appellant no.2 and he is also present today also before this Court, the application is allowed and the order dated 30.04.2024 qua appellant no.2 Rais Khan, is hereby recalled.
List the matter in due course with respect to service of non-bailable warrant and surety qua appellant no.1.
(PREM NARAYAN SINGH) Signature Not Verified Signed by: AMIT KUMAR Signing time: 7/22/2024 7:05:13 PM 2 CRA-44-2003 JUDGE amit Signature Not Verified Signed by: AMIT KUMAR Signing time: 7/22/2024 7:05:13 PM