G.P.SRIVASTAVA, J. - (1.) I have heard learned Counsel for the applicant and learned A.G.A.
(2.) THE applicant has been assigned the role of actual firing upon the injured along with an unidentified miscreant. The injury report shows that there were two injuries. First on the right side of chest and another below the aforesaid wound. The FIR shows that only one fire hit the back of the injured. So it cannot be conclusively said that the fire caused by the applicant actually hit the injured. Let the applicant Lala @ Param Sukh involved in case Crime No. 180 of 2005 under Section 307 IPC P.S. Chhata District Mathura be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate concerned. Application allowed.;