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Judgment
R.S. Garg, J.
The prosecution allegations are that accused Sukalu hired accused Rajendra to commit the murder of one Roopchand, on payment of Rs. 30,000/-. The prosecution says that after committing the murder, the present applicant Rajendra informed his sister and brother-in-law Dayadas that after committing murder of Roopchand, he was searching for some shelter. According to Dayadas, he had received some letter, but later on the said letter was torned by the father of the applicant Rajendra. Barring this, only other connecting evidence is, that the applicant Sukalu had withdrawn some money from his account and a sum of Rs. 5,000/- was deposited in the account of applicant Rajendra.
Taking into consideration the nature of allegations and the character of evidence so far collected by the prosecution, I consider present to be fit cases for admitting the applicants to bail. Both the petitions are allowed.
It is directed that the applicants be released on bail on their furnishing a personal bond in the sum of Rs. 10,000/- each with one surety each in the like amount to the satisfaction of the Chief Judicial Magistrate, Raipur, for their apperance before the said Court/Committal Court/trial Court or as and where so directed.
C.C. today.