LAWS(MPH)-2014-5-52

DEVANAND FERVANI Vs. STATE OF MP

Decided On May 19, 2014
Devanand Fervani Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

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

(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 they are accused;