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Lal @ Param Sukh vs State of Uttar Pradesh

Allahabad High Court · Decided on 10 March 2006 · Citation: (2006) 03 AHC CK 0060

HON’BLE JUDGES
G.P. Srivastva, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 307
CASE NUMBER
Criminal Miscellaneous Bail Application No. 691 of 2006
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Judgment

3 paragraphs · 133 words

G.P. Srivastva, J.—I have heard learned Counsel for the applicant and learned A.G.A.

2.

The applicant has been assigned the role of actual firing upon the injured along with an unidentified miscreant. The injury report shows that there were two injuries. First on the right side of chest and another below the aforesaid wound. The F.I.R. shows that only one fire hit the back of the injured. So it cannot be conclusively said that the fire caused by the applicant actually hit the injured.

3.

Let the applicant Lala @ Param Sukh involved in case Crime No. 180 of 2005 u/s 307 I.P.C. P.S. Chhata District Mathura be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate concerned.