JODHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. The applicant is in custody in connection with the Crime No. 196/ 2000 registered by the Police Station Kawardha for the offence punishable under sections 147, 148, 149. 302 I.P.C. It is stated that the applicant is aged about 80 years.

(2.) Having considered the facts and circumstances of the case material available on record and especially looking to the age of the applicant, which is said to be of 80 years, and, without expressing further on the merits of the case the application is allowed. The applicant is directed to be released on bail on his furnishing a personal bond in a sum of Rs. 20,000/- with two sureties in a sum of Rs. 10,000/- each to the satisfaction of the C.J.M. concerned for his appearance before the trial court concerned on all dates of hearing.

(3.) The bail bond shall contain the photograph of the applicant, crime number and details of movable and immovable properties. Certified copy, as per Rules. Application allowed.