SARNAM Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the parties.

(2.) THE applicant is in custody since 19.10.2001 in Crime Number 206/01 of P.S. Indergarh, district Datia, for offences punishable under sections 212 and 216 of IPC as well as section 11/13 of MPDPK Act.

(3.) WITHOUT expressing any opinion on the merits of the case, considering the facts and circumstances, this application is allowed. The applicant be released on furnishing personal bond for Rs. 25,000/ with a solvent surety in like amount to the satisfaction of the trial Court. , Deputy Govt. Advocate for State.