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Judgment
5 paragraphs · 189 wordsA. Mateen, J.—Heard learned Counsel for the applicant, learned Counsel appearing for the complainant and the learned Additional Government Advocate. I have also gone through the F.I.R. the bail rejection order and the counter affidavit filed by the complainant and statement recorded under Section 161 Cr. P.C. of injured Vinod Singh Chauhan.
In his statement the injured has stated that on the fateful day, he alongwith his brother Manoj Singh Chauhan was going on a cycle when the incident took place. F.I.R. of the incident has been lodged by one Hari Shanker Maurya, Advocate. I have also gone through the F.I.R. lodged by one Anuj Patel.
Without commenting on the merits of the case lest it may prejudice the case one way or the other, I find it to be a fit case for bail.
Let accused, applicant Prem Singh Suchcha involved in crime No. 48 of 2001 under Section 307 IPC of P.S. Ashiana, District Lucknow be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of learned Chief Judicial Magistrate, Lucknow.
Application allowed.