RINKU @ PANKAJ JAIN Vs. STATE OF MP

JUDGEMENT

(1.) HEARD . Perused the case diary. This is first application for his anticipatory bail under section 438 of CrPC by the applicant.

(2.) CRIME No. 179/04 has been registered against the present applicant alongwith other co-accused at Police Station. Mauh District Bhind for committing an offence punishable under section 307/34 of IPC.

(3.) CONSIDERING the above facts, but without expressing any opinion on the merits of the case, applicant is directed to surrender before the trial Court within two weeks and in the event of his surrender he be released on bail on his furnishing personal bond in the sum of Rs. 30,000/- (Rupees thirty thousands only) with one solvent surety in the like amount to the satisfaction of the trial Court. Application stands disposed of as indicated above.