Raja Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 6581 MP

Madhya Pradesh High Court

Raja Singh vs The State Of Madhya Pradesh on 4 March, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      CRA No. 2681 of 2022
                                              (RAJA SINGH Vs THE STATE OF MADHYA PRADESH)

                           Dated : 04-03-2024
                                    None for the appellant.

                                    Shri R.S. Yadav- learned Public Prosecutor for the respondent-

State.

As per Office Note dated 04/01/2024, appellant Raja Singh remained absent on the date given by the Registry for his appearance in compliance with order dated 19/04/2022 passed on IA No.5920/2022. The

sentence of imprisonment was suspended and appellant was released on bail on furnishing a personal bond of Rupees Twenty Five Thousand with one solvent surety subject to condition that he shall appear before the Registry on given date. The appellant has violated conditions of bail, therefore, his bail bonds stand forfeited.

Learned Trial Court is directed to proceed against the appellant and his surety under Section 446 of Cr.P.C. Warrant of arrest be issued against appellant- Raja Singh. On his arrest, appellant-Raja Singh shall be remitted to the custody to undergo sentence of imprisonment vide

judgment dated 28/02/2022 passed by Second Additional Sessions Judge, Karera, District Shivpuri (M.P.) in ST No. 238/2015.

Appeal be listed for final hearing in due course.

(SANJEEV S KALGAONKAR) JUDGE

Prachi