The State Of Madhya Pradesh vs Suresh
2021 Latest Caselaw 3356 MP

       HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                    Cr.A. No.157/2017

                                                                         -1-
      Indore, dated 15/07/2021
               Heard through Video Conferencing.

               Ms. Mamta Shandilya, learned government advocate for the
      appellant.

               Shri Bharat Sharma, learned counsel for the respondent

Nos.1 and 3.

Shri Sharma submits that the present appeal was filed by the State Government against the judgment of acquittal. The present respondents are in custody because of a different criminal case.

Considering the aforesaid, this Court on 13.04.2018 directed for issuance of production warrant for presence of respondent Nos.1 and 2.

In the meantime, in other criminal case, both the respondents aforesaid got bail. Yet they are kept in custody because of order dated 13.04.2018 despite the fact that their presence in the custody is not required in any other criminal case.

The present respondents are ready to furnish bail.

Ms. Shandilya, learned government advocate is directed to obtain instructions on this aspect.

List in next week.

      (Sujoy Paul)                                      (Anil Verma)
         Judge                                            Judge


      N.R.

Digitally signed by
NARENDRA KUMAR RAIPURIA
Date: 2021.07.16 10:29:31
+05'30'