Dadu Ram And Ors. vs The State Of M.P.
2023 Latest Caselaw 20670 MP

Madhya Pradesh High Court

Dadu Ram And Ors. vs The State Of M.P. on 6 December, 2023

Author: Vishal Dhagat

Bench: Vishal Dhagat

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 641 of 1999 (DADU RAM AND ORS. AND OTHERS Vs THE STATE OF M.P.)

Dated : 06-12-2023 None for the appellant.

Shri C.P. Singh Parmar - Government Advocate for the State.

Appellants have filed this appeal against judgement and conviction dated

24.02.1999 passed by Ist Additional Sessions Judge, Chhindwara in ST No.07/1997.

Today nobody is appearing for the appellants to prosecute the case. On going through the order sheets dated 04.08.2016, 11.08.2016, 01.09.2016, 08.09.2016, 22.09.2016, 29.09.2016, 20.10.2016, 27.10.2016, 10.11.2016 and 01.12.2016, it is found that none appeared for the appellants on aforesaid dates.

Appellants No.1 and 2 have been enlarged on bail vide order dated 19.04.1999 and remaining appellants were released on bail vide order dated 12.08.1999 and their jail sentence was suspended.

Today also none is appearing for the appellants to prosecute the case. In these circumstances, Court is not left with any other alternative but to

cancel the bail granted to appellants vide orders dated 19.04.1999 and 12.08.1999. Their bail bonds and sureties are discharged. Concerned police station is directed to arrest the appellants and produce them before the trial Court for execution of judgment dated 24.02.1999 passed in ST No.07/1997 to serve the remaining jail sentence.

List the matter after eight weeks.

(VISHAL DHAGAT)

Date: 2023.12.07 13:23:12 +05'30'

JUDGE $A