- (1.) DEV Kant Trivedi, J. Heard the learned Counsel of parties on this first application for baii moved on behalf of Drig Raj in Crime No. 95/97 registered at PS. Kotwali, Distt. Barabanki under Sec tion 8/21, N. D. PS. Act.
(2.) IT is urged on behalf of the accused applicant that he has been falsely impli cated in this case. He was also implicated falsely in a case of a theft of motorcycle as well and kept in lock up, IT is further al leged in the case under Sections 379 and 411 I. P. C, the police has already submitted final report which facts are not disputed by the learned A. G. A. The bail has already been granted to the accused applicant in Crime No. 74/97on 17-5-97. Looking into all the circumstances of this case and that the applicant has been in jail for two months including some cut tings in recovery memo the application for bail is allowed. Let the accused applicant be released on bail on his furnishing two sureties each in thesum of Rs. 50,000 anda personal bond to the satisfaction of Court concerned subject to the condition that the accused applicant will attend police station Kotwali, Distt. Barabanki on every Sunday in between 10a. m. to 2 p. m. Bail Application allowed. .;