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Judgment
3 paragraphs · 105 wordsM.L. Singhal, J.—I have heard Learned Counsel for the accused-applicant and the learned A.G.A. for the State.
The accused-applicants have applied for bail under Sections 147, 148, 149, 307, I.P.C. and 7 Criminal Law Amendment Act, Case Crime No. 294 of 1998 P.S. Patherawa, district Kushinagar. The accused-applicants are alleged to have fired with firearms, but no injury has been found on the complainant. The accused deserves bail.
Let the accused-applicants Heera Lal and Narsingh Chauhan be admitted to bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.