- (1.) It has been submitted by the learned Advocate, appearing for the petitioner, that the three other co-accused, who were earlier granted anticipatory bail, have been granted bail on surrender.
(2.) The learned Advocate for the State submits that he has no instruction whether the other co-accused have been granted bail or not.
(3.) We feel that perusal of the order granting bail to the other co-accused is necessary for the purpose of consideration of the present application. The petitioner is directed to produce the order granting bail to the other co-accused on the next date. The learned Advocate, appearing for the State, is also requested to take necessary instruction in this regard.Let this matter be listed on 17th October, 2011.;