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Judgment
4 paragraphs · 150 wordsBarkat Ali Zaidi, J.—A father and two sons are being prosecuted under Sections 307 and 506, Indian Penal Code and Section 7 of Criminal Law Amendment Act, Police Station Rasulabad district Kanpur Dehat, pending in the court of Judicial Magistrate, Kanpur Dehat, out of the three father and one son Gopal and Pawan have come to this Court after rejection of bail application by the trial court.
I have heard Sri Yashwant Singh, advocate for the applicant and Mohd. Israil Siddiqui, Additional Government Advocate for the State.
It is significant to notice that any motive whatsoever has not been assigned in the first information report for the assault. For purposes of bail, that will suffice.
Applicants be released on bail on their each furnishing a personal bond of Rs. 20,000 with two sureties in the like amount, to the satisfaction of the Chief Judicial Magistrate, Kanpur Dehat.