The State Of Madhya Pradesh vs Devkishan
2022 Latest Caselaw 2992 MP

                                                                                      1
                                                       The High Court Of Madhya Pradesh
                                                                CRA No. 2962 of 2019
                                                                   (THE STATE OF MADHYA PRADESH Vs DEVKISHAN)

                                            Indore, Dated : 03-03-2022
                                                  Ms. Varsha Thakur Dy. G.A. for the appellant/State.

                                                  Shri Nilesh Dave, learned counsel for the Respondent.

Heard on I.A.No.628/2022 which is an application under Section 390 of IPC for release of the applicant from jail.

On 25.06.2019 bailable warrant of arrest in the sum of Rs.10,000/- was issued against the respondent to secure his presence before this Court and it was

directed that on furnishing personal bond in the sum of Rs.50,000/- with one solvent surety of the like amount to the satisfaction of the trial Court for his regular appearance before the Registry of this Court. On 05.08.2019 production warrant was issued to secure the presence of the respondent before this Court on 05.09.2019. On 05.09.2019, the respondent was produced before this Court in proper custody and sent back to the concerned jail in proper custody.

Learned counsel for the respondent submits that respondent has been acquitted in Cr.A.No.9524/2018 by judgment dated 18.11.2021 and is not required to be in jail, but due to production warrant issued in this case, respondent has not

been released till today. Hence, prays that the application be allowed directing the jail authority for releasing the respondent.

In view of the aforesaid and the taking into consideration the averments made in the application, the same is allowed. The jail authority is directed to release the respondent forthwith if not required in any other case.

It is directed that within release of seven days from the jail, respondent will furnish a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before the Registry of this Court on 22.08.2022 and thereafter on all dates as may be fixed by the Registry in this behalf.

I.A.No.628/2022 stands allowed and disposed off. Signature Not VerifiedDigitally signed by SAN REENA JOSEPH Date: 2022.03.05 10:54:26 IST

(RAJENDRA KUMAR (VERMA)) JUDGE

RJ

Signature Not Verified VerifiedDigitally Digitally signed by SAN REENA JOSEPH Date: 2022.03.05 10:54:26 IST