- (1.) HEARD learned counsel for the appellant and learned A.G.A. Contention of learned counsel for the applicant is that he has been given role of causing injuries to the injured. Injured in his statement recorded in the court, has stated that present applicant has not fired on him. Considering the facts and circumstances of the case, let the applicant Farooq Beg be released on bail, during the pendency of appeal, on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned, subject to his depositing Rs.2000/- as fine. Balance amount of fine shall remain stayed.;