SHIV NARAIN RATANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THEY are heard.

(2.) CRIME No. 78/1991 was registered against the applicant at Vijaypur Police Station under Sections 323 and 324, Indian Penal Code. On the medical report, Section 325, Indian Penal Code was added. The applicant was arrested and was released on bail on 11th August 1991. On 17th August 1991, the charge-sheet was filed and Section 326, Indian Penal Code was added to the offences in the charge-sheet. The Police do not show in their report (filed today) that they are seeking the arrest of the applicant.

(3.) THE applicant's learned counsel says that he has no information what order, if any, has so far been passed by the learned Magistrate about the steps to be taken for securing the attendance of the applicant before that Court.