NAND KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) ORDER :- The accused-applicant Nand Kumar has applied for bail under Sections 302, 324, 504, and 506, I.P.C. I have heard the learned counsel for the accused-applicant and the learned A.G.A. for the State.

(2.) The role assigned to the accused-applicant is of exhortation only.

(3.) Let the accused-applicant Nand Kumar, involved in Case Crime No. 210 of 1998, under Sections 302, 324, 504, and 506, I.P.C., Police Station Tewaripur, District Gorakhpur, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.