PRADYUMNA Vs. STATE OF M.P. NOW CHHATTISGARH

JUDGEMENT

(1.) DIARY of Crima No. 73/2000 of Police Station Durg Outpost relating to offences punishable under Sections 363, 366, 376 I.P.C. and Section 3(1)(xii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act perused.

(2.) TAKING into consideration the medical report of the girl and her conduct in going with the accused on his cycle, I consider present to be a fit case for admitting the applicant to bail at this stage.

(3.) IT is directed, that the applicant be released on bail on his furnishing a personal bond in sum of Rs. 10,000/ - with one surety in the like amount to the satisfaction of C.J.M., Durg for his appearance before the said Court/committal Court/trial Court or as and where so directed .