SHUBHAM YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.328/2021 registered at Police Station Kotwali, District Raisen, for the offence punishable under Ss. 147, 148, 149, 294, 506, 324, 323, 307 and 302 of the Indian Penal Code and 25 and 27 of the Arms Act.

(2.) It is directed that the applicant be released on bail upon his furnishing a personal bond in the sum of Rs.1,00,000.00 (Rupees One Lac) with one solvent surety of the like amount to the satisfaction of the trial Court concerned for his appearance on the dates given by it.