CHHANNOO Vs. STATE OF M P

JUDGEMENT

(1.) The prayer for urgent hearing is allowed.

(2.) By consent of parties final arguments heard.

(3.) The only evidence against the applicant appears to be the statement of Gopichand, who divulged after three months of the murder, the fact that this applicant had confessed his guilt before him. There being no explanation for his failure to have passed on this information to authorities soonafter it was made to him. The applicant is entitled to bail.