Harbans Lal, J. - (1.) This bail application u/s. 438 Cr.P.C. has been filed on behalf of petitioner-Rajendra alias Raju who apprehends his arest in case FIR No. 220/2003 P.S. Shahjahanpur for offences u/ss. 341, 324 & 307 IPC.
(2.) The allegation against him is that he caught hold of injured Suresh while co-accused-Man Singh voluntarily caused him a stab wound with knife in his stomach with the intention to kill him.
(3.) Having regard to the submissions made at the bar, the nature of accusation and all other facts and circumstances of the case. I deem it just and proper to enlarge the petitioner on pre-arrest bail.;