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Judgment
4 paragraphs · 145 wordsJ.C. Gupta, J.—Heard applicant''s counsel and the learned AG. A.
The learned counsel for the applicants argued that as per the prosecution case as many as 14 persons are said to have participated in the alleged occurrence, out of whom 9 persons were armed with sharpedged weapons and the rest with blunt weapons and it has not been specified as to who caused the serious injuries.
Considering the facts and circumstances of the case, the applicants are admitted to bail.
Let the applicants Sattar and Moosa be enlarged on bail on each of them executing a personal bond for Rs. 10,000 and on furnishing two sureties each in the like amount to the satisfaction of the C.J.M. Bijnor in case crime No. 671 of 1996 under Sections 147, 148, 307, 323, 324, 452, 504 and 506 I.P.C. P.S. Kotwali city. District Bijnor.