R.R. Yadav, J. - (1.) Both the bail applications arise-out from the same incident, therefor, they are decided by a composite order.
(2.) Heard the learned counsel for the accused applicants, Shri Manoj Sharma as well as the learned Public Prosecutor, Shri Rajendra Yadav.
(3.) Perused the case diary of FIR No. 205/2000, in which accusations are made accused applicants and case diary of FIR No. 206/2000, lodged at the same police station by the side of the accused applicants.;