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Judgment
3 paragraphs · 103 wordsM.L. Singhal, J.—I have heard the learned Counsel for the accused applicant and the learned A.G.A.
It is alleged that the accused-applicant and four other accused persons inflicted injuries on the deceased by lathi but no lathi injury has been found on the person of the deceased.
The accused-applicant Pyare Lal Master in Case Crime No. 19 of 1999 Under Sections 147, 148, 149, 323 and 302. I.P.C., P.S. Bilhaur, district Kanpur Dehat shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.