JUDGEMENT
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(1.)SHRI Saurabh Sinha and sri Manish Srivastava, Advocates filed parcha pairvi on behalf of the complainant. It may be placed on record.
(2.)OBJECTIONS filed on behalf of the State against the prayer of bail be placed on record.
(3.)HEARD Sri Jagdish Singh Sengar, learned counsel for the appellants, A. G. A. for the State and Sri Vikas Srivastava, advocate holding brief of Sri Saurabh Sinha, counsel for the complainant on the prayer of bail of appellant Sri Narain Trivedi, Ashok kumar @ Khanna and Pramod Kumar @ nanhkau convicted by Sri Dilip Singh, the then Addl. Sessions Judge/special Judge, s. C. /s. T. Act, Fatehpur in Special S. T. No. 9/2003 (State v. Sri Narain Trivedi and others) under sections 307/34, 504 I. P. C. and 3 (2) (v) Scheduled Castes and the Scheduled tribes (Prevention of Atrocities) Act, 1989 (in short, "the SC/st Act") Act, P. S. Husenganj, District Fatehpur and perused the record.
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