KAMLESH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) THE applicant was tried for offence u/s 354 and 323 of IPC. However, during recording of evidence of the prosecutrix, she first time divulged in the Court that the rape was also committed with her and in the circumstances, the trial Court intended to commit the case to Sessions. Since the applicant was admittedly on bail during trial, this application is allowed and it is directed that in the event of arrest due to commital of case to Sessions, the applicant shall be released on bail for a period of two months on his furnishing personal bond in the sum of Rs. 10,000/ with two solvent sureties in the like amount to the satisfaction of the committal Court subject to the conditions laid down in section 438(2), CrPC.