LAXMINARAYAN GIRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Taking into consideration that the father of appellant No. 1 Laxminarayan died on 12.4.2001, we consider present to be a fit case for grant of temporary bail to the appellant No. 1. The application is allowed.

(2.) The appellant is directed to be released on bail on his furnishing a personal bond in sum of Rs. 10,000.00 with one surety to the satisfaction of the Trial Court for his surrender positively on or before 1st of June, 2001. On his failure to surrender, the Trial Court shall immediately forfeit the bail bonds and recover the bond amount and take him back to the custody.