CHHUTTA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the bail application.

(2.) THIS is second bail application under Section 439 of Cr.P.C. First bail application has been dismissed vide order dated 2.4.2014 passed in M.Cr.C. No. 1003/2014.

(3.) LEARNED counsel for the applicant submits that no progress has been made in the Trial. The summons received to the prosecution witnesses remained unserved for about nine times. The applicant is under custody since 27.12.2013. He further submits that the summons has been returned unserved with a note that they are residing in the given address. It is submitted that trial likely to take time. Hence, prayed for grant of bail.