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Judgment
2 paragraphs · 87 wordsM.L. Singhal, J.—I have heard the learned Counsel for the accused-applicant and the learned A.G.A. for the State. The accused applicant is said to have fired on the spot. It is further alleged that the fire did not hit anyone.
2.
The accused-applicant Gopal in Case Crime No. 554 of 1998 u/s 302/307, I.P.C. P.S. Kotwali, Kannauj, district Kannauj 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.