SITARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . The FIR is delayed by 18 days and the explanation for delay is not convincing. Taking into consideration the statement of Dr. Y.K. Jain and without commenting on the merits of the case at this stage, it appears a fit case for grant of bail.

(2.) APPLICATION is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond and surety bond each in the sum of Rs. 25,000/ - to the satisfaction of the trial Court concerned.