R.S.Tripathi, J. - (1.) Heard learned Counsel for the applicant, learned A.G.A., and perused the papers.
(2.) Allegations are that the applicant hit on the abdomen part of the lady. Subsequently there was abortion. From the perusal of the medical report I do not find that there is abrasion.
(3.) Ground shown in the bail application is sufficient to grant bail to the applicant.;