NAWAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . 1. Applicant is arrested for an offence under section 307 IPC. It is alleged that he has fired from 12 bore rifle and its pellets had caused injuries to as many as eight persons. None of the injuries are found to be grievous by the doctor.

(2.) THEREFORE , at this stage, without expressing any opinion on the merits of the case, application is allowed. It is directed that the applicant be released on bail on his furnishing a personal bond in the sum of Rs. 30,000/- (Rs. thirty thousand) with two solvent sureties each in the like amount to the satisfaction of the trial Court.