- (1.) Heard Sri Manoj Kumar Singh, learned counsel for the appellants and Sri Umesh Verma, learned A.G.A for the State.
(2.) Appeal is listed today for hearing of the bail application. At the time of hearing learned counsel for the appellants has shown his willingness to argue the appeal on merit.
(3.) Learned A.G.A. has not opposed the prayer for final hearing, hence, appeal was heard on merit with the consent of the parties.;