BHUJWAL Vs. STATE OF M P

JUDGEMENT

(1.) Heard Shri S.L. Kochar for the appellant on l.A. No. 946/92 for grant of bail.

(2.) This is a fit case for grant of bail because during her first version before the treating doctor she has not complained about rape having been committed upon her. So also the doctor has not found any injury on her person and also on the person of the accused.

(3.) The appellant is, therefore, directed to be released on bail of Rs. 10,000.00 (Rs. Ten thousand) with one surety in the like amount to the satisfaction of the C.J.M. Sagar for his appearance in this Court on 24/8/1992 and for his continuing so to attend until otherwise directed by this Court in that behalf. But the recovery of fine is not suspended. Application partly allowed.