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Judgment
3 paragraphs · 144 wordsM.C. Jain, J.—Heard the learned Counsel for the applicant and the learned A.G.A.
The applicant Rajendra Singh and one another were allegdly armed, with swords, whereas the third one (non-applicant, Rajit Singh) was armed with a Kanta. The deceased received four incised wounds. The vital one on the neck was seemingly caused by Kanta allegedly wielded by non-applicant Ranjit Singh, whose bail application has already been rejected. The remaining three incised wounds sustained by the deceased. Which may be attriouted to the present applicant, were on non-vital parts. Under the circumstances the applicant Rajendra Singh shall be released on bail.
Let applicant-Rajendra Singh be enlarged on bail on his furnishing a personal bond and two sureties to the satisfaction of the C.J.M. Udham Singh Nagar in case crime No. 214 of 2000, u/s 302/34 I.P.C., R S. Nanakmatta District Udham Singh Nagar.