- (1.) Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) This is a petition under section 482 CrPC for a direction to consider bail prayer of the applicants in complaint case no. 155 of 1999, under sections 147, 323, 504, 506 I.P.C. and section 3(1)(X) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, Police Station-Kishni, District-Mainpuri.
(3.) The learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed.;