CHANDMAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The issue before us is whether on the charge sheet having been filed and during that period the appellants having cooperated but not having appeared before the Court personally but through a counsel, the action of the trial Court to issue non-bailable warrants is something which can be sustained. Learned counsel for the appellants urged on 9/2/2022 as he urges today that the bail ought to have been granted as a matter of course in view of the judgment of this Court in Siddharth v. State of Uttar Pradesh & Anr. - (2022) 1 SCC 676. We issued notice and granted interim protection. Learned counsel for the State does not dispute that no further investigation is required in this matter.

(3.) CRIMINAL APPEAL @ SLP [CRL.] NO.1912/2022] and connected matter We may note that even the mandate subsequently incorporated in Satender Kumar Antil v. Central Bureau of Investigation & Anr. - (2021) 10 SCC 773 has been violated. We fail to understand why despite these judgments having been circulated, some of the trial Courts are conducting and passing the orders in the teeth of these judgments. It is a matter of concern that these cases thus, keep on coming up to the apex Court unnecessarily.