CHANDAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the counsel for parties and perused the case dairy. This is first bail application u/s 438 CrPC Crime No. 12/03 is registered against the applicant for committing offences u/s 353,333,294, 506B IPC.

(2.) INITIALLY , a case was not registered against the applicants for committing offences u/s 333 IPC and all the accused persons were released on bail. After the X -ray report, it was found that there is one fracture on the mose of the complainant. Hence, the case was registered u/s 333 IPC. The said injury is attributed to other a co -accused Rajkumar. Considering all the above facts, this application is allowed and it is directed that in the event of arrest, the applicants be released on bail on their furnishing personal bonds in the sum of Rs. 30,000/ - each with two solvent sureties each of the like amount to the satisfaction of arresting authority. This order shall remain in force for a period of one month from today. In the meanwhile, applicants can file their applications for regular bail. In the event any adverse order is passed on the applications, the same shall not be given effect to for a further period of ten days. C.C. as per rules.