SHANKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) OFFENCE under section 376/34 of the Indian Penal Code, through Crime No. 73/93, on 28.4.1993.

(2.) THE petition filed by the present petitioner was rejected by the learned AJ to SJ on the ground that the injuries were caused on the face of the prosecutrix. Contention of Shri Kochar is that the said injuries might have been caused by beating given by the husband of the prosecutrix. The said probability cannot be ruled out.

(3.) The petitioner shall be released on bail on his executing personal bond of Rs. 10,000/ - with two sureties of Rs. 5,000/ - each to the satisfaction of CJM Raisen. Copy of this order be sent to the Court of CJM, Raisen.