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Judgment
3 paragraphs · 91 wordsM.A. Khan, J.—Heard.
2.
There is no direct evidence available against the applicant and the case is based on circumstantial evidence. Having considered the facts and circumstances of the case, I find that it is a fit case to release the applicant on bail.
3.
Let the applicant Mukhtar Khan be released on bail in Case Crime No. 104 of 1999 u/s 302, I.P.C., police station Mailani, district Kheri on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate, Kheri.