- (1.) O. P. Srivastava, J. Heard learned counsel for the applicant and learned A. G. A.
(2.) CONTENTION raised by the learned counsel for the applicant is that all co-accused have been granted bail. The case of the applicant is identical with the case of the said co-accused. Copies of the orders, passed in the matter of co-accused, have been filed alongwith rejoinder affidavit today. Learned A. G. A. argued that police recorded statement of the deceased, which has been annexed as Annexure-3 to the counter-affidavit. In this connection learned counsel for the applicant submitted that Annexure-1 is the statement of the Doctor, filed alongwith rejoinder affidavit. There is no mention of such statement by the doctor in the injury report. Applicant Ram Nath shall be released on bail on his furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of C. J. M. concerned, in S. T. No. 721 of 2003, Crime No. 374 of 2001, under Section 302 I. P. C. , P. S. Kakori, District Lucknow. Bail granted. .;