MUSHTAQ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant, Sri D.K. Srivastava, and learned A.G.A. I have perused the supplementary injury report and injury report. Supplementary injury report does not show any internal damage, injured has been discharged after two days, discharge slip has been annexed alongwith supplementary affidavit. Annexure SA-2 is statement of Riyasat Ali who is scriber of FIR, he has given his statement that he received phone of injured and he informed the in-law of injured that he has received injury thereafter he had gone on the spot and taken the injured to lodge FIR. The time given of for lodging of the FIR is 8.50 P.M. Without giving any opinion on merit of the case, the criminal Misc. bail application is allowed. Let the applicant Mushtaq be released on bail in Case Crime No. 137 of 2003, under sections 307, Penal Code Police Station Karma, District Sonbhadra, on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned.