MAHENDRA KUMAR MEHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appeal preferred by the appellant is allowed. The conviction of the appellant as ordered by the trial court is quashed and set aside. The appellant is acquitted of the charges framed against him. Appellant who is in custody, be set at liberty forthwith, if not required in any other case.

(2.) Keeping in view the provisions of Section 437-A of the Code of Criminal Procedure, appellant Mahendra Kumar Mehra is directed to forthwith furnish a personal bond in the sum of Rs. 25,000/-, and surety bond of the like amount, before the Registrar (Judicial) of this Court, which shall be effective for a period of six months with the stipulation that in the event of filing of Special Leave Petition against this judgment or on grant of leave, appellant Mahendra Kumar Mehra on receipt of notice thereof, shall appear before the Supreme Court.