RAMPRAKASH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard. The learned counsel of the applicant has submitted that in FIR itself, it has been mentioned that applicant was one of the witnesses in murder case of cousin of complainant and now applicant is not intending to speak in favour of the complainant. Although applicant has been assigned armed with gun and firing in air, however, no role is assigned to him in assaulting anyone.

(2.) IN facts and circumstances and without expressing any opinion on merits of the case, the application is allowed subject to furnishing bail bond in the sum of Rs. 30,000/ - with one solvent surety of the like amount to the satisfaction of the CJM, Bhind. Certified copy as per Rules.