M.L.Singhal, J. - (1.) I have heard the Learned Counsel for the accused -applicant and the learned A.G. A. for the State. The role assigned to the applicant is of exhortation only.
(2.) THE accused -applicant Mahmood alias Moodha in Case Crime No. 379/98 under Sections 307 and 302, I.P.C. P.S. Kotwali Roorkee district Haridwar shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate concerned.;