S.K.JAIN J. - (1.) HEARD , learned Counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) IT has been contended by the learned Counsel for the applicant that ap­plicant is not named in the F.I.R. it is al­leged that the applicant was last seen in the company of the deceased in a drunken state. The deceased had suffered one injury on his forehead. His viscora was preserved it has been contended that the applicant has been falsely implicated in this case showing recovery of master card of the de­ceased from his possession. In view of above, without express­ing any opinion on he merits of the case, let applicant Ram Bahadur Majhi involved in case crime No. 54 of 2008, under sections 302, 201 and 404 I.P.C., P.S. Kheri, District Allahabad be released on bail on his fur­nishing a personal bond and two sureties each in the like amount to the satisfaction of the C.J.M. concerned. Application Allowed.;