SALIK RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) Applicant Salik Ram has applied for his bail in case crime No. 387 of 2003 under sections 147. 148. 149, 352 and 302. I.P.C. of Police Station Ikauna, District Bahraich.

(3.) Admittedly. the role of accused-applicant is the role of catching hold of the deceased at the time of the commission of crime. Hence, applicant Salik Ram is enlarged on bail on his furnishing two sureties and a personal bond of the like amount to the satisfaction of the C.J.M. concerned. Bail Granted.