- (1.) Sri K.K. Dwivedi, learned Counsel prays for and is allowed to withdraw his vakalatnama on behalf of the Appellant - Mool Chand Sharma. Written objections filed by learned A.G.A. is taken on record.
(2.) Since both the aforementioned criminal appeals arise out of a common judgment and order, the prayer for bail in both the appeals is being heard and disposed of by a common order.
(3.) Heard Sri G.S. Hajela, holding brief of Sri Virendra Singh, learned Counsel for the Appellants, Sri Satish Trivedi, learned senior advocate assisted by Sri R.P. Dwivedi, learned Counsel for the complainant, learned A.G.A. for the State and perused the trial court judgment and record.;