GOVIND PRASAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD both the counsels on M.Cr.P. No. 495/2004.

(2.) THE allegation made against the appellants is that they were present at the time of occurrence and prevented the deceased from going out of the house. In the circumstances, this Court is of the considered view that appellants can be enlarged on bail. Accordingly, the application is allowed. Sentence imposed on the appellants namely Govind Prasad and Smt. Balmiki Bai Balki Bai is suspended and they are directed to be enlarged on bail on each of them executing a bond in the sum of Rs. 5,000.00 with two sureties for the like sum to the satisfaction of the trial Court for their appearance before the Registry of the Court on 13/9/2004. THEy thereafter shall continue to appear there on all the dates given to them, till the final disposal of the appeal. In view of this order l.A. No. 699/2004 stands disposed of. Parties are entitled for certified copy of the order. Application allowed.