- (1.) LEAVE granted. We have heard learned counsel for the parties.
(2.) ON the facts and in the circumstances of the case, and keeping in view the fact that other 17 accused had already been enlarged on bail and the appellant was apprehended on 1st March, 2006 and two years are over, in our opinion, ends of justice would be met if the appellant is also ordered to be released on bail on such terms and conditions as the trial court has fixed. We order accordingly. The appeal is accordingly disposed of.;