RAMNATH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners are apprehending their arrest in Crime No. 232/91 for the offences registered under Sections 341, 323, 324 and 326 I.P.C. Although it is a case of casual Marpeet between the two parties wherein the other party has also sustained some injuries. Considering the allegations against these petitioners the petitioner No.1 Ramnath Singh is alleged to have given a Tabbal blow on the neck of injured Kallu. It is this injury which has been found to be grievous. The other injuries on the injured persons namely Kallu, Surajsingh and Shailendra have been found to be simple.

(2.) IN the circumstances, the prayer for bail of petitioners 2, 3 and 4 is allowed. In the event of their arrest the petitioners shall be enlarged on bail on their furnishing personal bond and bail bonds in the sum of Rs.3,000/ - each with one surety in the like amount to the satisfaction of Police Officer competent to arrest. The prayer for grant of bail to petitioner No.1 Ramnath Singh under Section 438 Cr.P.C. is rejected. Certified copy be given on payment of usual charges. Application allowed accordingly. ]