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Judgment
5 paragraphs · 152 wordsB.L. Yadav, J.—This is the third bail application. The earlier two applications were rejected by me.
In support of thin application learned Counsel for the applicant Sri H.P. Tripathi submitted his arguments in Sanskrit. Some new facts have been brought on record including the affidavit. Further the delay in commencement of the trial is also relevant consideration for granting bail in such matters.
After hearing the learned Counsel for the applicant and perusing the entire new facts brought on record which were not in existence in the first and second applications, I am of the view that the applicant is entitled to be released on bail.
Let the applicant Matru Singh be released on bail in Crime No. 58 of 1985 under Sections 147/148/149/302/307/323 IPC P.S. Marihan, district Mirzapur on his executing personal bonds and furnishing two sureties to the satisfaction of the Chief Judicial Magistrate, Mirzapur.
Application allowed.