BHARAT Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This is first application for his bail by the applicant, who is accused of offences punishable under sections 399, 400, 402 of IPC, 11/13 of M.P.D.V.P.K. Adhiniyam and 25/27 of Arms Act. It is submitted by his learned counsel that from the allegations as contained in prosecution story, no offence punishable under M.P.D.V.P.K. Adhiniyam is made out against him.

(2.) THE applicant is in custody since 18.7.2003 and the trial is still at the earlier stages of evidence. Considering it and the facts and circumstances of the case, but without expressing any opinion on merits, this application is allowed. The applicant be released on furnishing personal bond of Rs.30,000/ - with a solvent surety in like amount to the satisfaction of the trial Court.