HARGOVIND Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an application on behalf of the applicants Hargovind, Bablu alias Rampal and Parsuram under section 438 Cr.P.C. Learned counsel for the applicant contends that it is alleged that the applicants along with other co -accused attacked the victim and caused simple injuries. The injuries are all simple in nature. Learned counsel for the State does not dispute that the injuries are simple. Considering the nature of the injuries and the contentions raised I am of the view that the application deserves to be allowed.

(2.) IT is accordingly ordered that the applicants, in the event of their arrest, shall be enlarged on bail on each of them furnishing a personal bond in the sum of Rs.10,000/ - with two sureties to the satisfaction of the police officer competent to arrest them on the following conditions: