Harbans Lal, J. - (1.) Heard learned counsel for petitioners Virat Sharma and Richard Sabesten, learned Public Prosecutor for the State and perused the relevant documents placed before me.
(2.) It is inter-alia contended which has not been controverted that similarly situated co-accused Ravinder, Yashwant Singh and Vinod Kumar Sharma have already been admitted to bail by the orders of this court dated 22.8.2005 and 29.8.2005 and the case of the present petitioner is not in any way graver or distinguishable from their case. So, they also deserve to be enlarged on bail.
(3.) Considering the submissions made at the bar, the nature of accusation, the materials on record and all other facts and circumstances of the case and particularly the fact that similarly situated co-accused persons have already been admitted to bail, the petitioners also deserve the same treatment.;