BALBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) REPLY /report filed. Investigation record perused.

(2.) HEARD .

(3.) IN the event of arrest of the Petitioner, in connection with FIR No. 14 of 2011, dated 03.02.2011, under Section 380 IPC, Police Station Kotkhai, District Shimla, Himachal Pradesh, he shall be released on bail on his furnishing personal bond in the sum of Rs. 10,000/ -with one surety in the like amount to the satisfaction of the arresting police officer/investigating officer. However, the bail shall be .subject to the following conditions.