KURIAN,J. - (1.) Leave granted.
(2.) It is informed that out of ten years of sentence, the appellant has served more than seven years in jail. It is also informed that the co-accused has been released on bail.
(3.) While issuing notice on 28.08.2017, this Court passed the following order :- "Delay condoned. The learned counsel for the petitioner submits that Accused No. 2, who is exactly similarly placed as the petitioner, has been granted bail, whereas the petitioner has been denied bail. In view of the above submission, issue notice, returnable in four weeks." ;