Alok K.Singh, J. - (1.) SUPPLEMENTARY affidavit filed today is taken on record. Heard the learned counsel for the applicant, learned A.G.A. and perused record. The applicant is involved in Case Crime No.911 of 2008, under Sections 147, 304, 323, 325, 504, 506 I.P.C., Police Station Ajgain, District Unnao. It is submitted on behalf of the applicant that there are cross cases/versions. From the side of the applicant there are two injured persons whose injury reports have been brought on record by means of supplementary affidavit (Annexures SA-3 and 3A). It is also said that co-accused Buddhi Lal has been enlarged on bail after considering the factum of cross cases. At this stage it is not ascertainable as to who was the aggressor and both sides have received injuries. He is said to be in jail from 04.07.2008. It is claimed that there is no criminal history against him. The bail is however, opposed by learned A.G.A. The points pertaining to nature of accusation, danger of accused absconding or fleeing if released on bail, character, behaviour and position of the accused, severity of punishment, reasonable apprehension of tampering the witnesses, prima facie satisfaction regarding proposed evidence and genuineness of the prosecution case were duly considered. In view of the aforesaid facts and circumstances and without entering into the merits of the case and particularly having regard to the cross cases/versions and the fact that both the sides have received injuries, I find it to be a fit case for granting bail. Let the applicant (B.K. alias Virendra) be enlarged on bail on his furnishing a personal bond and two sureties in the like amount to the satisfaction of the Magistrate/court concerned.;