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Judgment
4 paragraphs · 93 wordsA. Mateen, J.
Heard learned counsel for the applicant and the learned Additional Government. Gone through the FIR as well as bail rejection order.
It is a case where from the possession of the applicant two motorcycles and one bolero jeep are said to have been recovered of which papers produced before the police authorities were found to be forged and the bolero jeep was found to be property of case crime no. 99 of 2008, under Sections 392 and 364 IPC, police station Khutar, district Shahjahanpur.
Not a fit case for bail.