- (1.) S. K. Verma, J. S. A. filed keep it on record.
(2.) HEARD learned counsel for the par ties and considered the submissions made by learned counsel for the applicant espe cially that one of the co-accused Sunil Kumar had identified the deadbody which means that the F. I. R. was not existing till then. Without expressing any opinion on merits let applicant Vinod involved in Case Crime No. 156/95, under Section 302 I. P. C. , P. S. Ami Nagar Sarai, district Meerut be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the C. J. M. concerned. Order accordingly. .;