LAWS(ALL)-2008-12-390

KARNAIL SINGH Vs. STATE OF U.P.

Decided On December 18, 2008
KARNAIL SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) HEARD learned Counsel for the applicant, learned AGA and perused the record.

(2.) THE applicant is involved in. Case Crime No. 207/2008, under sections 304 and 147 IPC, P.S. Gangoh, District Saharanpur.

(3.) WITHOUT any observation on merit, in view of the above fact of the case let the applicant Karnail Singh involved in Case Crime No. 207/2008, under sections 304 and 147 IPC, P.S. Gangoh, District Saha-ranpur be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Court concerned. Application Allowed.