SURENDRA Vs. STATE OF MP

JUDGEMENT

(1.) This is the seventh application under Section 439 of CrPC for grant of bail. The sixth application was dismissed as withdrawn by order dated 13/11/2017 passed in MCRC. 20690/2017. The fifth application was disposed of by this Court by order dated 08/08/2017 passed in MCRC 8423/2017, with the following directions:-

(2.) The S.P. Morena is directed to instruct the SHO of the concerned Police Station for timely service of summonses of bailable warrants/ arrest warrants as the case may be upon the prosecution witnesses and he is also directed to see that the police guard will be available to the concerned jail authorities for carrying the applicant before the trial Court on due date.

(3.) A copy of this order be sent to the trial Court and the Superintendent of Police, Morena in the aforesaid terms.''