KAUSHLENDRA Vs. STATE OF M. P.

JUDGEMENT

(1.) THE petitioner apprehends his arrest in Crime No. 97/92 registered for the offences under Sections 341, 294 and 436 I.P.C.

(2.) THE petitioner is alleged to be in the company of co -accused Raghvendra and Bhojendra in the commission of offences. The prosecution allegation against co -accused Raghvendra is of setting fire to the hut of complainant Siya Ram. No act of the petitioner is described. The petitioner is also stated to be in Government service as a teacher.

(3.) THE petitioner is directed to be released on bail in the event of his arrest in this case on a personal bond of ten thousand rupees with one surety in the like amount to the satisfaction of the Police Officer arresting him.