- (1.) Heard learned counsel for the parties.
(2.) After taking into consideration the facts and circumstances of the case as well as the nature of allegation against the petitioners, who are ladies, that they were along with the accused Angad and Dinesh and without expressing any opinion on the merits of the case, I deem it just and proper to enlarge the petitioners on bail.
(3.) Consequently, this bail application is allowed.;