CourtKutchehry.com
High CourtsSingle Bench

Ganga Ram vs State of U.P.

Allahabad High Court · Decided on 18 February 1999 · Citation: (1999) CriLJ 4112

HON’BLE JUDGES
M.L. Singhal, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 302
CASE NUMBER
Criminal Miscellaneous Bail Application No. 1830 of 1999
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 96 words

M.L. Singhal, J.—I have heard learned Counsel for the applicant and the learned Additional Government Advocate for the State.

2.

The occurrence is night occurrence. Three persons are said to have caused injuries by firearm but only one firearm injury has been found on the person of the deceased.

3.

The accused-applicant Ganga Ram in Case Crime No. 351 of 1998 u/s 302, I.P.C. P.S. Bahedi, District Bareilly shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.