Chandra Pal and Shishu Pal (In Jail) vs State of U.P.

M.L. Singhal, J.—The accused-applicants have applied for bail Under Sections 147 and 302, I.P.C.

I have heard the learned Counsel for the accused-applicants and the learned A.G.A. for the State.

It is alleged that four persons armed with lathis belabored the deceased. In the post-mortem examination, one lacerated wound on the right side of the head and three abrasions have been found on the person of the deceased. The learned Counsel for the accused-applicants argued that it is not clear as to which of the accused persons gave the fatal blow. The accused-applicants are entitled to bail.

Let the accused-applicants Chandra Pal and Shishu Pal, involved in Case Crime No. 412 of 1998, Under Sections 147 and 302 I.P.C., P.S. Bilsi, district Budaun be released on bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate, Budaun.