PURSHOTTAM Vs. STATE OF H P

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PRESENT applicant has been booked and arrested for offences, under Sections 363, 366-A, 376 and 120-B of the Indian Penal Code, for allegedly abducting one Chanchlo and conspiring the kidnapping of one Babli by his accomplice Surinder alias Chhotu.

(3.) LOOKING to the facts and the circumstances of the case, I feel that this is a fit case where Court's discretion in the matter of grant of bail be exercised in favour of the applicant. Hence, the application is allowed and the applicant is ordered to be released, on his furnishing bail bonds in the sum of `20,000/- with one surety in the like amount to the satisfaction of Chief Judicial Magistrate, Chamba. Application stands disposed of.