- (1.) CASE called out in the revised list.
(2.) HEARD the learned counsel for the accused applicant, learned Additional Government Advocate and Shri Manish Tiwari, learned counsel for the respondent. The present bail application has been filed for enlarging the accused applicant on bail in Case Crime No.1796 of 2011 under Sections 147, 148, 149, 307, 302, 323, 504, 506, 447, 448 IPC and 7 Criminal Law Amendment Act, Police Station Kalyanpur, District Kanpur Nagar.
(3.) LEARNED counsel for the accused applicant has filed a computerized copy of the order of co-accused Kallu Bajpai, Mahendra Tiwari and Sunil Tiwari who have been enlarged on bail by this Court vide orders dated 9.7.2012 and 1.8.2012 passed in Criminal Misc. Bail Application Nos. 14944 and 14945 of 2012. The same be taken on record and be made part of the record.;