MUKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SHRI V.K. Dubey, learned consel for the applicants.

(2.) THE point is short. Hence, on request, the parties are heard finally.

(3.) IT emerges from the copy of the proceedings, filed as Annexure 'A' with this petition, that the applicants and Mukesh absented themselves on 19 -1 -1993 and as such, bail bonds were forfeited and warrants of arrests were directed to be issued, fixing next date as 28 -4 -1993. It is pertinent to note that no process was directed to be issued against the surety and no direction was issued to register Misc. Judicial Case for this purpose.