Naresh Yadav vs The State Of Madhya Pradesh
2022 Latest Caselaw 3514 MP

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                   The High Court Of Madhya Pradesh
                            CRA No. 10623 of 2019
                            (NARESH YADAV AND OTHERS Vs THE STATE OF MADHYA PRADESH)

 Jabalpur, Dated : 11-03-2022
           Shri Om Prakash Kewat, learned counsel for the appellants.

           Shri Raghuveer Prajapati, learned Panel Lawyer for the respondent/State.

Heard on I.A. No. 10623/2022, an application for cancellation of warrant issued by the trial Court on 07.01.2022.

This Court vide order dated 03.03.2020, allowed application under Section 389(1) of Cr.P.C. and suspended jail sentence awarded to appellants by impugned

judgment. This court directed appellants to mark their appearance before the trial Court on 29.04.2020 but due to nation wide lock-down on account of spread of Corona virus. They could not appear on that date and other subsequent dates fixed by trial Court as they were not aware about the same. As appellants failed to appear before the trial Court, learned trial Court issued arrest warrant against them.

Having considered the reasons mentioned in I.A. No. 10623/2022, application is allowed and arrest warrant issued against appellants by trial Court are recalled. Appellants are directed to mark their appearance before the trial Court on 28.03.2022. In case they again fail to appear before the trial Court on the date fixed

and other subsequent dates fixed by trial Court, learned trial Court shall be free to issue and execute warrant of arrest against them without reference the matter before this Court, provided the registry of this court be kept in it informed.

List this case for final hearing as per its turn.

(DINESH KUMAR PALIWAL) JUDGE

L.R.

Digitally signed by LALIT SINGH RANA Date: 2022.03.11 16:26:53 +05'30'