ATRU Vs. STATE OF U P

JUDGEMENT

(1.) Heard parties counsel. Delay in making of the F. I. R. admittedly preparation of a report of commission of a dacoity, and the Doctor's describing the injuries of the injured eye-witnesses to be fresh while the medical examination was done more than 20 hours later are circum stances which indicate that the applicant should be enlarged on bail. The applicant is directed to be enlarged on bail on his execu ting personal bond and furnishing two sureties in the like amount to the satisfaction of the Chief Judicial Magistrate, concerned. .