BANNO @ BANWARI Vs. STATE

JUDGEMENT

(1.) I have heard learned counsel for petitioner Banoo @ Banwari, learned PP for the State and have perused the relevant documents placed before me.

(2.) Since the parties are cousins and they have reached some amicable settlement out of court, I deem it just and proper to enlarge the petitioner on bail.

(3.) In the result this bail application is allowed and it is directed that petitioner Banoo @ Banwari s/o Parasram shall be released on bail in FIR No. 242/04 PS. Kolari Distt. Dholpur for the offences u/ss. 152, 323, 34 Penal Code on his furnishing a personal bond in the sum of Rs. 20,000.00 together with one surety in the like amount to the satisfaction of the concerned court undertaking to appear before that court on all dates of hearing until completion of the trial. Bail Application allowed.