RINKU KHAN Vs. STATE OF M P

JUDGEMENT

(1.) LEARNED counsel for the rival parties are heard.

(2.) THE applicant has filed this second application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Phoonf, District Bhind in connection with Crime No.32/2011 registered in relation to the offences punishable u/Ss. 364, 302, 201 and 120-B, 34 of IPC and 25/27 of Arms Act.

(3.) ACCORDINGLY, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with two solvent sureties in the like amount to the satisfaction of the concerned Trial Court.