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Judgment
4 paragraphs · 96 wordsKhem Karan, J.—Heard.
2.
Applicant Raj Kumar is involved in Case Crime No. 71 of 2002, under section 307/506, P. S. Makhi, Distt. Unnao.
3.
Learned Counsel for the applicant has contended that none of the injuries found on the person of the victims was reported to be dangerous to life or otherwise grievious in nature. She also states that the applicant has no previous criminal history.
4.
Let the applicant be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C.J.M. concerned.