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Judgment
J.C. Gupta and Bhanwar Singh, JJ.—Appellant Babu Lal, son of Radhika Kol has been produced in custody before us. He is represented by Sri N. D. Shukla. Appellant stated before us that his father Radhika Kol is alive and he lives at Tundla near Railway crossing. Appellant Radhika Kol has not been arrested so far. C.J.M., Allahabad, is again directed to take all possible steps for getting the said Appellant arrested. Appellant Babu Lal be sent to jail concerned for being detained there until further orders.
Sri Rajesh Kumar Gupta, represents Sadhu Appellant, who is in custody from 22.8.1998. On his behalf application for bail has been moved on 5.7.2000, which is still pending.
Considering the facts and circumstances, Appellant Sadhu shall be released on bail pending his appeal on his executing a personal bond of Rs. 25,000 and on furnishing two sureties each in the like amount to the satisfaction of C.J.M., Allahabad, who shall send photo copies of the bail bond to this Court without any delay.
List this appeal for orders on 8.1.2001.