JUDGEMENT
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(1.)The aforesaid two bail applications have been filed on behalf of applicants Om Kailash and Lokmani involved in case crime no. 453 of 2012, under Sections 302, 394 IPC, P.S. Charthawal, District- Muzaffarnagar.
(2.)Since both the bail applications arise out of the same crime number, as such they are being disposed of by a common order.
(3.)Heard Sri Shivam Yadav, learned counsel for the applicants, learned AGA for the State, Sri P.K. Rai, learned counsel for the complainant and perused the material available on record.
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