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Judgment
4 paragraphs · 120 wordsK.S. Rakhra, J.—Heard the learned Counsel for the applicant, learned A.G.A. and perused record.
The argument of the learned Counsel for the applicant is that the applicant is entitled to bail under the provisions of Section 437 (6) Cr.P.C. as the trial has not concluded within 60 days from its commencement.
The charge in the case was framed by the Magistrate on 9112004 and it has been submitted that the evidence has not yet commenced.
In view of this, let the applicant Surendra be released on bail on executing a personal bond and two sureties of Rs. 20,000/each to the satisfaction of C.J.M. concerned in Crime No. 93/04 under Section 457/380/411 I.P.C. P.S. Ibrahimpur District Ambedkar Nagar.