LAWS(MPH)-2013-6-5

SURAJ SINGH Vs. STATE OF MP

Decided On June 18, 2013
SURAJ SINGH Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) CASE Diary is perused. Learned counsel for the rival parties are heard. The applicant has filed this third bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Chilwani, District Sheopur in connection with Crime No.14/2012 registered in relation to the offences punishable u/Ss. 392 of IPC, 11/13 of M.P.D.V.P.K. Act and 25/27 Arms Act.

(2.) LEARNED Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(3.) ACCORDINGLY , without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lac only) with two solvent sureties, each of Rs.50,000/-, to the satisfaction of the concerned trial Court.