- (1.) LEARNED counsel for the applicant -appellant, Shri C.P. Tiwari, holding brief of Shri Anurag Pathak, learned counsel for the complainant and learned AGA.
(2.) THIS is a second bail application on behalf of appellant Ishtikhar. The first bail application was rejected by order dated 1.12.2009 by another Bench. Learned counsel for the appellant has fairly conceded that he is not arguing this second bail application on merits, but he has filed a school certificate to show that the appellant -applicant Ishtikhar was below 18 years of age at the time of commission of the offence and this Court should get it verified.
(3.) ALL these matters may be considered when this appeal is finally heard.;