PENDHARI Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI Tiwari informs that the case -diary has not been received.

(2.) SHRI S.L. Kochar states that the accused/petitioners placed in the similar circumstances, have been ordered to be released on bail by order dated 8.7.1993 passed by Hon'ble Tamaskar J. of which Shri S.L. Kochar filed a certified copy. Since an opportunity has already been granted to the prosecuting agency and copies of the documents filed along with challan are available, the petition is being decided on the basis of arguments advanced by Shri Kochar on the basis of the said documents.

(3.) THE petition filed by petitioner No.3, 4, 5 and 6 who are similarly -placed as Ram Prasad and Mahat Lal, as far as the present case is concerned, their petition is allowed.