TOTARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned order dtd. 2/12/2022, a Single Judge of the High Court of Madhya Pradesh cancelled the bail which was granted to the appellant. The High Court observed that the Trial Court had granted bail to the appellant without taking into account an earlier order of the High Court dtd. 21/7/2022 rejecting bail. The High Court observed that the mere fact that the charge-sheet had been filed could not be considered as a change in circumstances. The police was directed to arrest the appellant immediately. The High Court has also directed the Registrar General to issue a notice to show cause to the Second Additional Sessions Judge, Harda to seek his explanation on the circumstances in which he had granted bail to the appellant.

(3.) The appellant and the complainant are closely related.