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Judgment
5 paragraphs · 111 wordsV N. Mehrotra, J.—Heard Counsel.
The applicant was allegedly armed with a fire arm. It is stated that he has well the other j coaccused fired one shot each. It is argued that according to the post mortem report the deceased has received only one gun shot injury.
Considering the facts and circumstances of the case bail maybe granted to the applicant.
Let the applicant Gulab Singh be released on bail in Crime No. 153 of 1992, under Section 302,I.P.C., P.S. Husainganj district Fatehpur on his executing a personal bond and executing two sureties each in the like amount to the satisfaction of C.J.M., Fatehpur.
Bail application allowed.