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Judgment
4 paragraphs · 127 wordsBarkat Ali Zaidi, J.—Applicant-accused Sajid has come for bail here.
Heard Sri Nigamendra Shukla, advocate for the applicant and Sri D. K. Tiwari, Addl. Government Advocate, for the State.
No one was injured. No firearm was recovered from the accused. The Sessions Judge rejected the bail application primarily on the ground that Government counsel informed that two dozen cases were pending against the accused. That cannot be the sole ground for rejection of the bail and attention has to be focussed on the facts of the case concerned. The bail should not be withheld.
The applicant be released on bail on his furnishing a personal bond of Rs. 10,000 with one surety in the like amount to the satisfaction of Chief Judicial Magistrate, Bulandshahr.