- (1.) M. L. Singhal, J. I have heard the learned Counsel for the accused-applicant and the learned A. G. A. for the State.
(2.) THE role assigned to the accused applicant is that he caught hold of the deceased. The accused applicant Veer Singh in Case Crime No. 387 of 1998 under Sections 302 and 506, I. P. C. Police Station Hastinapur, District Meerut shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned. Bail granted. .;