VIJAY PAL Vs. STATE OF H P

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER, who has been in custody since 4th September, 2010, in a case, under Sections 363, 366 and 376 of the Indian Penal Code, registered against him at Police Station Rajgarh, vide FIR No.48 of 2010, dated 30th August, 2010, has approached this Court for release on bail, by means of the present petition, under Section 439 of the Code of Criminal Procedure.

(3.) IN view of the abovestated position, petition is allowed and the petitioner is ordered to be released on his furnishing bail bond in the sum of `20,000/- with one surety in the like amount, to the satisfaction of the Chief Judicial Magistrate, Nahan. Order is subject to the following conditions: