HARIYA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the parties.

(2.) THE applicants are in custody since 13.5.2001 in crime number 23/01 of P.S. Chharch, district Shivpuri, for offences punishable under section 302, 201, 120B read with 34 of Indian Penal Code. As per prosecution case, one Kalu alias Kalicharan, after conspiring with Budha and his three brothers in law, namely the applicants, and one Banwari murdered his wife after taking her to a jangal on the pretext of some temple. Bones and certain articles belonging to the deceased were recovered on the information of Kalu in the month of April, 2001. Thereafter, some more bones are alleged to have been recovered at the instance of applicants in the month of May, 2001. Co accused Budha and Banwari have already been released on bail vide order dated 12.9.2001 and 5.9.2001, respectively, of this Court. The case against these applicants was not materially different from that against those two. Considering this and the facts and circumstances of the case, this application is allowed. Each of the applicants be released on furnishing personal bond of Rs. 50,000/ with a solvent surety in like amount to the satisfaction of the trial Court. C.C. as per rules.