- (1.) These four applications for bail have been filed on behalf of the applicants involved in Case Crime No. 7 of 2013, under Sections 364, 302, 201, 120B/34 IPC, P.S. Khanpur, District- Bulandshahr.
(2.) Since all the four applications for bail arise out of the same crime number, as such they are being disposed of by a common order.
(3.) Heard Sri Gaurav Kakkar, learned counsel for the applicants Nanak and Vijay Pal on 15.7.2013, Sri Neeraj Dubey, learned counsel for the applicant Jwala on 16.7.2013, Sri P.C. Srivastava, learned counsel for the applicant Harivans @ Gurjar on 17.7.2013, learned AGA for the State as well as Sri Manoj Kumar, learned counsel for the complainant and perused the record.;