Madhya Pradesh High Court
Rakesh @ Banarsi vs The State Of Madhya Pradesh on 4 May, 2016
COMMON ORDERS
(RE-ISSUE OF NON-BAILABLE WARRANT)
IN MATTERS NOTIFIED AT SERIAL NOS. 6001 to 6062
ON THE BOARD DATED 04.05.2016
COMMON ORDER
04.05.2016 All these cases are listed for reissuance of warrant in terms of the previous orders passed in the respective case, due to non-execution and/or non-appearance of the concerned accused before this court.
Following common order will be passed in these cases :
"Issue fresh warrant to the concerned accused in terms of the previous order passed in this behalf in the respective matter, returnable on the date specified against the concerned matter.
The Superintendent of Police of the respective District shall ensure execution of the warrant without fail well before the returnable date; and submit compliance report to the Court one week before the returnable date assigned in the concerned matter.
In matters at Serial Nos. 6020, 6031, 6032, 6036, 6037, 6040, 6041.1, 6041.5, 6041.7, 6045, 6054, 6059 6061.6 and 6062.1, it is submitted that it is unnecessary to issue fresh warrant as the accused has been complying with the previous order and including the fact that the accused is already in jail in connection with some other offence and the default committed by the concerned accused has also been condoned by judicial order. The Registry may examine this aspect before giving effect to the order of issuing fresh warrant and in case of doubt, can place that specific matter before the Court for further directions, if any.
Be that as it may, it will be open to the concerned accused to take out a formal application for appropriate relief as may be available to him, if so advised.
Ordered accordingly."
S.No. Cases as per Cause List No. Returnable Date
1. 6001 to 6020 20-06-2016
2. 6021 to 6040 `21-06-2016
3. 6041 to 6062 22-06-2016 (A.M. Khanwilkar) (Sanjay Yadav) Chief Justice Judge psm