Madhya Pradesh High Court
Akash And 2 Ors. vs The State Of Madhya Pradesh on 26 April, 2017
CRA-1285-2011
(AKASH AND 2 ORS. Vs THE STATE OF MADHYA PRADESH)
26-04-2017
None for the appellant.
Shri Pankaj Wadhwani, learned Govt. Advocate for
respondent/State.
Non-bailable warrant issued to secure the presence of appellant/Sunil has been returned unserved with a report that the appellant is not available at his usual place of residence and despite all efforts he could not be arrested.
Custodial sentence imposed against appellant was suspended by this Court vide order dated 16/12/2011 subject to condition that he will regularly appear before this Court till the appeal is disposed off. As the appellant has failed to comply with the terms of the order of suspension, therefore, the suspension order deserves to be and is accordingly, hereby recalled. Learned trial Court is directed to secure the presence of appellant by coercive means and send him back to jail for serving out his remaining part of jail sentence. Considering the fact that appellant and his counsel are not appearing in the matter, the High Court Legal Services Committee is requested to appoint a lawyer within a week to argue this appeal on behalf of appellant/Sunil.
Appeal is already admitted for final hearing. Matter be listed in due course for final hearing.
(VED PRAKASH SHARMA) JUDGE