DHANRAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) AS per report of the post -mortem examination of the dead body of Premlal, it was opined by the doctor concerned that excessive amount of alcohol was found in the stomach of the deceased and he died of on account of asphixia as a result of alcoholic intoxication. Neither any external injury or internal injury on the neck of the deceased was detected by the doctor performing the post -mortem examination of the said dead body.

(2.) THE petitioner shall be released on his executing a personal bond of Rs. 10,000/ - with two sureties of Rs. 5,000/ - each to the satisfaction of C.J.M., Chhindwara.