JUDGEMENT
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(1.) The aforesaid two connected bail applications have been moved on behalf of the applicants Pintu @ Raju Singh, Dharmendra Singh and Surendra Bahadur Singh involved in Case Crime No. 1703 of 2010 under sections 147, 148, 149, 302 IPC, P.S. Kotwali Khaleelabad, District Sant Kabir Nagar.
(2.) Since both the bail applications pertain to the same crime number, as such they are disposed of by a common order.
(3.) Heard Sri Rajul Bhargava, learned counsel for the applicants - Pintu @ Raju Singh and Dharmendra Singh, Sri R.C. Yadav and Sri D.P. Singh, learned counsel for the applicant - Surendra Bahadur Singh in the connected bail application, learned A.G.A. for the State and Sri R.P. Srivastava, learned counsel for the complainant.;
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