WASHIM KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No. 514/2010 registered in Police Station -Civil Lines, Distt. Bilaspur (CG) for the offence punishable under Sections 294, 506 and 323 of IPC and under section 25 of Arms Act.

(2.) Having heard learned counsel for the parties, having regard to the facts that the injured complainant Rizwan Ali suffered simple injuries on his nose, that the incident has occurred on 31.07.2010 and that the applicant is in custody since 01.08.2010 and also considering that charge sheet has been filed, application is allowed. It is directed that in the event of the applicant's executing a personal bond for a sum of Rs. 10,000/- with one surety for the like amount to the satisfaction of the trial Court, he shall be released on bail. He shell appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.