BALI MOHAMAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) R .S. Garg

(2.) DIARY of Crime No. 478/2000 of Police Station Manendragarh. District. Korea registered for offences punishable under Sections 380 and 457. IPC perused.

(3.) EACH of the applicants be released on bail on his furnishing a Cash bail of Rs. 3.000/ - a personal bond in the sum of Rs. 7.000/ - with one surety bond in the like amount to the satisfaction of the trial Court.