- (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 fired in the air. The accused-applicant Sukhvir Singh in Case Crime No. 195 of 1998 under Sections 147/148/302/149,i. P. C P. S. Bharthana, District Etawah 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. Bail granted. .;