RAM SANEHI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) ORDER :- The accused applicant Ram Sanehi has applied for bail under Section 302, I.P.C. 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

(3.) Let the accused-applicant Ram Sanehi, involved in Case Crime No. 137 of 1998, under Section 302, I.P.C., Police Station, Indergarh, District Kannauj, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.