Mohammad Rafiq, J. - (1.) Contention of the learned counsel for the petitioners is that the main accused Ajay Dayma, who is owner of the factory in which adulterated ghee was allegedly manufactured has already been enlarged on bail by the co-ordinate bench of this court vide order dated 26/2/2010. Co-accused Dilip Kumar, who was supplier of such ghee has also been enlarged on bail vide order dated 14/12/2009. Similarly, Sunil Kumar Sharma has also been enlarged on bail vide order dated 14/12/2009. Petitioners were only workers/salesmen of the owner and that they are in custody since 17/11/2010 and 18/11/2010, respectively. Challan has been filed. Trial of the case will take a long.
(2.) Learned Public Prosecutor has opposed the bail application.
(3.) Having regard to the facts aforesaid and considering all other facts and circumstances of the case, I deem it just and proper to enlarge the petitioners on bail.;