SADAB Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IA.4446/2022, an application under Sec. 389(1) Cr.PC.moved on behalf of respondent No.2-Rizwan Ali is dismissed as not pressed.

(2.) This Court on 23/2/2022 had ordered for issuance of notices to respondents No.2 and 3 complying with the provisions of Sec. 390 Cr.P.C.

(3.) Respondent No.3-Afsar Ali was produced by Police in custody on 25/3/2022. This Court had ordered for release of respondent No.3 on furnishing a personal bond in the sum of Rs.50,000.00 to the satisfaction of the Registrar of this Court and thereafter to appear before the Registry of this Court on such subsequent dates as may be fixed in this regard during pendency of this appeal. Besides, it was further directed that within seven days from the date of the order, respondent No.3 shall furnish surety bond in the like amount before the CJM, Datia.