- (1.) BARKAT Ali Zaidi, J. Accused-applicant is facing trial under sections 147, 394, 302, I. P. C. in the Court of Addl. Ses sions Judge/special Judge, E. C. Act, Bulandshahar.
(2.) HE has come for bail here. Heard Sri Sanjay Srivastava Ad vocate for the applicant and Addl. Gov ernment Advocate for the State. He did not appear in the Court for nine months, and when he appeared in the Court, thereafter, he was taken into cus tody and was sent for jail. He has been in jail for 5 months now, and has suffered the consequence of not attending the Court. There are no complaints that he did any thing, objectionable while he was on bail. His Counsel says that he will now appear in the Court regularly. He is therefore, granted bail.
(3.) HE be released on bail on his fur nishing a personal bond of Rs. 15,000/-with two sureties in the like amount, to the satisfaction of Trial Court. Bail Granted. .;