ARJUN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . The only evidence against the applicant is that he and other co -accused were last seen with the deceased three days prior to the recovery of the dead body of the deceased on road and recovery of weapon and blood stained clothes of the applicant. The witnesses have not supported prosecution case during trial.

(2.) IN the facts and circumstances, application is allowed. Applicant is directed to be released on bail on his. furnishing a personal bond and a surety bond each in the amount of Rs. 30,000/ - to the satisfaction of the trial Court for his appearance during trial till conclusion of trial. Certified copy as per rules.