LALZEMAWIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. A.R. Malhotra, learned Amicus Curiae as well as Mr. Lalsawirema, learned Addl. Public Prosecutor, Mizoram.

(2.) BY this criminal revision petition, the petitioner is praying for bail on PR Bond.

(3.) AFTER hearing the learned counsel appearing for the parties and on going through the records, this Court is of the opinion that bail was granted to the petitioner. However, he is still lodged in the Kolasib District Jail as he is not in a position to provide surety. Records also reveal that charge sheet has been submitted on 6.5.2014.