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Judgment
Vedpal, J.
This application has been moved on behalf of accusedapplicants Ram Sanehi @ Sanehi and Dhani Ram, who are involved in Crime no.67/2008 under Sections 323, 352, 504, 307, 302 I.P.C., Police Station Ghunghter, District Barabanki.
Heard learned counsel for the applicants and learned A.G.A. and perused the record of the case.
It is argued on behalf of the applicants regarding the genuineness of the prosecution case and proposed evidence that though the applicants have been named in the F.I.R., but no specific role has been assigned against them and the witnesses in their statement under Section 161 Cr.P.C. have stated that it was Khusi Ram, the husband of the deceased Smt. Mithlesh,who poured kerosene oil on her and put her on fire and as such the applicants deserve bail.
The bail is opposed by learned A.G.A.
Considered the respective submissions made by the parties. The witness in their statements under Section 161 Cr.P.C. have not assigned any role to these applicants. The main role has been assigned to Sri Khusi Ram, the husband of the deceased. The applicants are in jail since one year. Having regard to the nature of the offence, severity of the punishment,nature of the evidence proposed to be adduced by the prosecution in support of their case, I am of the opinion that it is a fit case for bail. Therefore, applicants Ram Sanehi alias Sanehi and Dhani Ram are admitted to bail on furnishing by each of them a personal bond with two sureties each in the like amount to the satisfaction of the C.J.M. concerned.