M.N. Bhandari, J. - (1.) HEARD learned Counsel for the parties and perused the record of the case.
(2.) LEARNED Counsel for petitioners submits that Salamuddin has already been granted bail under Section 438 CrPC by the court below and main allegations exist against him only. Bail application of the present petitioners has been rejected only on the ground of it is a second bail application under Section 438 CrPC. Otherwise, case of the petitioners is on better footing than Salamuddin. Looking to the aforesaid, petitioners may be granted bail. On the other hand, learned PP has opposed the bail application.
(3.) AFTER taking into consideration rival submissions of the parties and without expressing any opinion on merits of the case, which may otherwise affect outcome of the trial, but looking to the facts of this case, I am inclined to allow this bail application under Section 438 CrPC.;