Madhya Pradesh High Court
Union Of India Th: S.P., C.B.I., S.P.E. ... vs R.K.Jain And Ors. on 23 January, 2017
CRA-1620-2002
(UNION OF INDIA TH: S.P., C.B.I., S.P.E. JABALPUR Vs R.K.JAIN AND ORS.)
23-01-2017
Shri Saurabh Sahni, leaned counsel for the appellant.
Shri A. N. Gupta, learned P. L. for respondent/ State.
Heard on IA No.562/2016, an application for cancellation of warrant issued against respondent No.1.
Application is allowed. Warrant issued against respondent No.1 by the Chief Judicial Magistrate, Jabalpur is hereby recalled.
Now respondent No.1 is directed to mark his present before the Court of Chief Judicial Magistrate, Jabalpur 18.4.2017 and on such other dates as may be notified by that Court in this regard till disposal of this appeal.
(S.K. GANGELE) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
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