- (1.) Case has been called out. Mrs. Swati Agrawal, counsel appearing for the appellant no.2-Subhash alias Dabbu and Shri Ram Pravesh Yadav, counsel representing the appellant no.1 Harish Chandra alias Pintu are present along with learned A.G.A.
(2.) Shri Ram Pravesh Yadav counsel for appellant No.1 Harish Chandra alias Pintu seeks adjournment.
(3.) This is a bail application moved on behalf of both the appellants in appeal seeking their release on bail who have been convicted and sentenced in Sessions Trial No.336 of 2011 (State vs. Harish Chandra alias Pintu and another) arising out of Case Crime No.163 of 2011, u/s 302/34, 364, 201 I.P.C., Police Station-Sikrara, District-Jaunpur. But Mrs. Swati Agrawal learned counsel submits that she is representing only applicant no.2 Subhash and is not representing another appellant Harish Chandra and, therefore the bail application with regard to appellant no.2 Subhash may be heard and considered today itself instead of proroguing the same for the reason of adjournment sought on behalf of co-accused Harish Chandra.;