BHAVSINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE deceased himself had lodged the F.I.R. although twelve hours late. The deceased died after six days, yet specific allegations have been made in the F.I.R. in respect of other co -accused. The part assigned to the applicant in the F.I.R. was that he was armed with Kulhari (a sharp cutting weapon) and had used the same on the leg of the deceased. No incised wound or any other wound caused by a sharp cutting object has been found in the injury report or in the post -mortem report.

(2.) ACCORDINGLY , the applicant Bhav Singh is admitted to bail furnishing one personal bond to the sum of Rs. 25,000/ - with one surety in the like amount, to the satisfaction of C.J.M. Shivpuri.