(1.) S. K. Agarwal, J. State Counsel has filed a counter affidavit today. It shall be taken on record.
(2.) HEARD learned Counsel for the ap plicant, learned A. G. A. and Sri Satish Trivedi, learned counsel for the com plainant.
(3.) IN these circumstances, without ad verting any further to the merits of the case, I find that the applicant has made out a case for bail. Let this applicant, involved in case Crime No. 173 of 2000 under Sections 302/149/148/147/506 I. P. C. , P. S. Mun-dali, District Meerut, be, therefore, en larged on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of C. J. M. , Meerut. .