Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The State Of Madhya Pradesh vs Ramesh And 5 Ors.
2023 Latest Caselaw 1680 MP

Citation : 2023 Latest Caselaw 1680 MP
Judgement Date : 30 January, 2023

Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ramesh And 5 Ors. on 30 January, 2023
Author: Sushrut Arvind Dharmadhikari
                                                       1


                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                                CRA No. 630 of 2012
                                    (THE STATE OF MADHYA PRADESH Vs RAMESH AND 5 ORS.)

               Dated : 30-01-2023


                          Shri Bhaskar Agrawal, learned Government Advocate for the
               appellant/State.




                          This Court vide order dated 03/01/2014 had directed the respondents to

furnish personal bond of Rs.10,000/- to the satisfaction of the trial Court for their appearance before this Court/Registry on 10/02/2014.

Thereafter as per office report dated 27/03/2014 and PUD No.246 dated 20/03/2014 received from Additional Sessions Judge, Jobat, District-Alirajpur accused/respondents have not furnished bail, however during pendency of this appeal and connected appeal bearing Cr.A. No.562/2011 filed by Ramesh S/o Dhanna, Sekda S/o Apsingh and Dhanna S/o Pemla has been decided by this Court vide judgment dated 17/01/2023 affirming the conviction and sentence

imposed vide judgment dated 17/01/2011 in S.T. No.89/2010.

In view of the aforesaid, nothing remains to be adjudicated in respect of aforesaid three convicts.

Office is directed to issue a fresh bailable warrant in respect of respondent No.2 (Nanbu S/o Sekda), respondent No.3 (Radhu S/o Magniya)

Signature Notand respondent No.4 (Kemu S/o Sekda) in the sum of Rs.10,000/- for securing Verified Signed by: JAGDISHAN AIYER their presence before this Court on the next date of hearing. Signing time: 1/31/2023 12:01:08 PM

List on 13/02/2023.


                   (S. A. DHARMADHIKARI)            (PRAKASH CHANDRA GUPTA)
                            JUDGE                            JUDGE

               Aiyer




Signature Not Verified
Signed by: JAGDISHAN
AIYER
Signing time: 1/31/2023
12:01:08 PM
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter