M.L. Singhal, J. - (1.) I have heard learned Counsel for the accused applicant and the learned A.G.A.
(2.) THE role assigned to the accused applicant is of exhortation only. The accused -applicant Tejpal in Case Crime No. 176 of 1998 Under Section 302, I.P.C., P.S. Thana Bhawan, district Muzaffarnagar shall be submitted 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. ;