- (1.) Since both the bail applications arise out of same case crime number, they are being decided by a common order.
(2.) Heard learned counsel for applicants and learned A.G.A.
(3.) Accused-applicants are involved and detained in Case Crime No. 1340 of 1992, under Sections 406, 420, 467, 468, 471 and 120-B IPC, P.S.Hazratganj, district Lucknow.;