MAHENDRA KUMAR PYASI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner faces allegations of commission of offences u/s 395, 397, 212, 216, 120 -B I.P.C. and sections 25 and 27 of the Arms Act The petitioner is not named in the F.I.R.. It appears that he has not been identified by any eye witnesses nor any recovery has been made from him. It appears the witness has only stated that the person similar to the petitioner was present in the group of miscreants. Having regard to all the circumstances, I direct the petitioner to be released on bail of Rs. 10,000.00 with two solvent sureties in the like amount to the satisfaction of the A.C.J.M. Umaria, Distt. Shahdol.