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Judgment
2 paragraphs · 166 wordsMohd. Shamim, J.
(1) This is an application by the petitioner for release on bail. Learned Counsel for the petitioner has contended that the petitioner is innocent and has been falsely implicated in the present case. There is absolutely no evidence against the petitioner. Uma Kant, Public Witness Public Witness 1 himself lodged report with the police with regard to the missing of the deceased. There is no mention in the said report about the petitioner as the person who took away the deceased. Petitioner has been in custody since 6th August, 1996. Learned P.P. on the other hand contended that Smt. Rani and Uma Kant saw the petitioner taking away the deceased from his house. Considering the above facts and circumstances I think the present case is a fit case for bail. Let the petitioner be released on bail of his furnishing a surety in the sum of Rs. 20,000.00 with a personal bond in the like amount to the satisfaction of the Court concerned.