Madhya Pradesh High Court
Deepak vs The State Of Madhya Pradesh on 6 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-7602-2018
(DEEPAK Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 06-03-2018
Shri Balram Koshta, counsel for the petitioner.
Shri Pramod Pandey, Government Advocate for the
respondent/State.
Heard on this third application for bail under Section 439 of the sh Code of Criminal Procedure filed on behalf of petitioner Deepak in e Crime No.263/2017, registered by Police Station- City Kotwali, ad District Chhindwara (M.P.), under Sections 109,147, 148, 149, 307, 458 and 460 of Indian Penal Code.
Pr His first and second applications for the same relief have been a hy dismissed as withdrawn vide orders dated 11.09.2017 and 28.11.2017 passed by this Court in M.Cr.C. Nos.14684/2017 and 23593/2017 ad respectively with liberty to renew the prayer after recording of the M statements of witnesses Mamta and Nandani.
Learned counsel for the petitioner submits that though Mamta of and Nandani have been repeatedly served but they failed to appear rt before the trial Court.
ou In the aforesaid circumstances, learned counsel for the petitioner is directed to furnish copies of the order-sheets of the trial Court in C order to demonstrate that Mamta and Nandani are not appearing in h spite of having being repeatedly served. ig Let the matter be listed in the next week. H (C V SIRPURKAR) JUDGE sp/-
Digitally signed by SUNIL KUMAR PATELDate: 2018.03.06 04:14:27 -08'00'