KAMAL DAS MOHANT Vs. STATE OF CHHATTISHGARH

JUDGEMENT

(1.) Applicant by Shri Gurmeet Singh Ahluwalia, Advocate. State by Shri Prafull Bharat, Penal Lawyer Heard on M(Cr.)P No. 946/2003.

(2.) The accused/applicant is facing a case registered under Sections 307, 450, 323 and 148 of the I.P.C. at Police Station Champa, District Janjgir Champa on the complaint of Firatram for causing injuries by means of a knife.

(3.) I have heard learned counsel for the parties. Learned counsel for the applicant argued that the main fatal blow of the knife was caused by coaccused Phooldas and the accused/applicant is a student and juvenile, he is appearing in the examination, and his examinations are to commence from tomorrow, therefore before considering this application for bail on merits, the applicant be released on therein bail at least for a period of 15 days so that he may take up the examinations for the Class-Xth.