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Judgment
4 paragraphs · 137 wordsR.D. Mathur, J.—This is a bail application of the accused-applicant Khurshid, who is involved in Case Crime No. 92 of 1999, u/s 307/504, I.P.C., police station Bazar Khala, Lucknow.
Heard learned Counsel for the applicant and learned Government advocate.
Learned Government advocate informs that he has not received any instructions till date. Learned Counsel for the applicant has contended that from the nature of injuries, it appears that some scuffle had taken place between the accused-applicant and injured in which fire-arms went of accidentally. Considering the entire facts and circumstances of the case, I find that, it is a fit case for bail.
Let the accused-applicant Khurshid be released on bail on his furnishing a personal bond of adequate amount and two sureties each in the like amount to the satisfaction of C.J.M., Lucknow.