Madhya Pradesh High Court
State Of M.P. vs Aushaf @ Azad Khan on 4 June, 2015
1
CRA.22.2011
04.06.2015
Shri Prabal Solanki, learned Government
Advocate for appellant/State.
Shri Mehmood Khan, learned counsel for
respondents.
Respondents are also present in person, identified by their counsel.
In view of listing of the matter, I.A.No.4317/2015, respondents' application for urgent hearing in summer vacation does not require any further consideration, hence, the same is hereby disposed of.
Also heard on I.A.No.4315/2015, respondents' application for recalling the order dated 11.05.2015 directing issuance of non-bailable warrants of arrest against them.
After hearing counsel, for the reasons stated in it, so also considering that the respondents have given their appearance voluntarily before this Court, by allowing I.A., interim order dated 11.05.2015 to the extent directing issuance of non-bailable warrants of arrest against them is hereby recalled, with a further direction that if warrants have already been issued the same be called back unserved.
Now, the appellants are directed to appear in the Registry of this Court firstly on 09.12.2015 so also on 2 CRA.22.2011 such other subsequent dates as are fixed by the Registry in this regard till disposal of this appeal.
Apart from the aforesaid, respondents are further directed to furnish their personal bond of Rs.20,000/- (Rupees Twenty Thousand Only) each alongwith one surety each of the like amount to the satisfaction of the trial court within thirty days alongwith an undertaking that they shall remain personally present before the Registry of this court firstly on the aforesaid date i.e. 09.12.2015 so also on such other subsequent dates as are fixed by the Registry in this regard till disposal of this appeal.
(U.C. Maheshwari) (S.K. Palo)
Vacation Judge Vacation Judge
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