LAWS(MPH)-2014-5-50

BHURA @ ABDUL REHMAN Vs. STATE OF M.P.

Decided On May 19, 2014
Bhura @ Abdul Rehman Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) THE applicant will comply with all the terms and conditions of the bond executed by him;

(2.) THE applicant will cooperate in the investigation/trial, as the case may be;

(3.) THE applicant shall not commit an offence similar to the offence of which he is accused;