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Judgment
6 paragraphs · 204 wordsBarkat Ali Zaidi, J.—The accused is charged under Section 307, I.P.C.
He is the complainant''s cousin and is said to have barged into the house of the complainant, along with two other persons said to have his wife''s brothers. They were carrying fire arms and are said to have fired at the father of the complainant, in consequence whereof the father of the complainant received gun shot injuries.
Addl. Sessions Judge (Court No. 13), Moradabad declined to grant him bail. He has now come for bail here.
Heard Sri Mohit Singh, Advocate for the applicant and Sri D.K. Tiwari, Addl. Government Advocate for the State.
It has not been mentioned in the FIR who out of the three was responsible for causing injuries to the complainant''s father. It has also not been mentioned in the FIR as to what was the motive for the assault. Bail in the circumstances need, not be withheld,
The applicant Satish involved in case crime No. 414 of 2007, under Section 307, I.PC., PS. Hayatnagar, District Moradabad be released on bail on his furnishing a personal bond of Rs. 20.000/ with one surety in the like amount to the satisfaction of the C.J.M. Moradabad.