Madhya Pradesh High Court
Jugnu @ Ghulam Ahmed vs The State Of Madhya Pradesh on 12 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-153-2011
(JUGNU @ GHULAM AHMED Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 12-03-2018
Shri Abhishek Arjaria, Advocate for the appellant.
Shri Akshay Namdeo, Government Advocate for the
respondent-State.
It is submitted that appellant is in jail in connection with sh offences punishable under Section 395 and 397 of the IPC and he has e not been bailed out, therefore, no useful purpose would be served by ad cancelling the warrant of arrest issued against the appellant in the present appeal.
Pr We direct the Jail Authority not to release the appellant without a hy the prior permission of this Court.
In case, if the appellant is released in other case, then liberty is ad granted to file a fresh application.
M
of
(S.K. SETH) (H.P. SINGH)
rt
JUDGE JUDGE
ou
Digitally signed
by MOHD IRFAN
SIDDIQUI
C
Date:
2018.03.12
17:11:45 +05'30' h irfan ig H