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Judgment
3 paragraphs · 105 wordsM.L. Singhal, J.—I have heard learned Counsel for the accused applicant and the learned A.G.A. and Shri V.K. Srivastava appeared for complainant.
Three persons including the applicant are said to have fired on the deceased but in the post-mortem report only one injury has been found on the person of the deceased.
The applicant Naresh is released on bail In Case Crime No. 518 of 1998 Under Sections 147, 148, 149, 307 and 302, I.P.C. Police Station Sikandra Rao, district Hathras on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate concerned.