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High CourtsSingle Bench(1999) 02 AHC CK 0140

Shyam Narain Yadav alias Pappu (in Jail) vs State of U.P.

Allahabad High Court · Decided on 23 February 1999 · Citation: (1999) 1 ACR 570

HON’BLE JUDGES
M.L. Singhal, J
CASE NUMBER
Criminal Miscellaneous Bail Application No. 2208 of 1999
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Judgment

3 paragraphs · 93 words

M.L. Singhal, J.—I have heard the learned Counsel for the accused-applicant and the learned A.G.A. for the State.

2.

Three accused persons are said to have fired on the deceased, but only one fire-arm injury has been received by the accused-applicant.

3.

The accused-applicant Shyam Narain Yadav alias Papua in Case Crime No. 242 of 1998 u/s 302, I.P.C. police station Colonelganj, district Kanpur Nagar. shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Chief Metropolitan Magistrate, Kanpur Nagar.