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Judgment
2 paragraphs · 83 wordsR.D. Shakla, J.—Applicant Mangal Soni has applied for his bail in connection with Case Crime No. 421 of 2000 under Section 302/201 I.P.C. relating to police station Chanda, District Sultanpur.
2.
This is the second bail application. First one was decided on merits. It is a case of circumstantial evidence. Nothing was recovered at the instance of the applicant. He is, therefore, allowed bail on his furnishing sureties and a personal bond of the like amount to the satisfaction of the C.J.M. concerned.