- (1.) Delay condoned.
(2.) Leave granted.
(3.) By the order of the High Court, the appellant has been apparently granted bail. But in reality that is not so, because the High Court put an extraordinary rider that the appellant would come out only after remaining in jail for the same period as another co-accused in the case, namely Bipin Yadav. Consequently, the appellant must remain in jail upto November 24, 2014.;