Gulab Singh Vs State

Allahabad High Court 14 Dec 1992 Criminal Appeal No. 16038 of 1992 (1992) 12 AHC CK 0023
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 16038 of 1992

Hon'ble Bench

V.N.Mehrotra, J

Final Decision

Allowed

Acts Referred
  • Penal Code, 1860 (IPC) - Section 302

Judgement Text

Translate:

V N. Mehrotra, J.@mdashHeard Counsel.

2. The applicant was allegedly armed with a fire arm. It is stated that he has well the other j coaccused fired one shot each. It is argued that according to the post mortem report the deceased has received only one gun shot injury.

3. Considering the facts and circumstances of the case bail maybe granted to the applicant.

4. Let the applicant Gulab Singh be released on bail in Crime No. 153 of 1992, under Section 302,I.P.C., P.S. Husainganj district Fatehpur on his executing a personal bond and executing two sureties each in the like amount to the satisfaction of C.J.M., Fatehpur.

Bail application allowed.

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