RAJESH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) APPLICANT is arrested in Crime No. 370/2002 and is in jail since October, 2002 for having committed offence u/Ss. 294, 341, 147, 148, 307; 302/149 IPC and u/s 25, 27 and 3D Arms Act.

(2.) FROM the material available on record there is omnibus allegation made against the applicant and no serious allegation is made with regard to actually participation in the offence. Considering the material available on record the application is allowed. It is directed that applicant be enlarged on bail on his furnishing a personal bond in the sum of Rs. 40,000/ - with one solvent surety of the like amount to the satisfaction of the trial Court.