PURAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard. The deceased Motilal is said to have been laid on the ground and all the accused numbering ten are said to have mounted over his body and pressed him resulting in his death. Ashok son of the deceased is said to be an eye witness who was present at the spot but he ran away in terror and thereafter almost after a month he made a report to the police. The report of the autopsy is that cause of death could not be ascertained with certainty. On these facts, the petition for bail is allowed. The applicant is ordered to be released on bail of Rs. 10,000.00 (Rupees ten thousand only) with one surety in the like amount to the satisfaction of C.J .M. Chhatarpur. C.C. on payment Application allowed.