- (1.) I have heard learned counsel for the applicant as well as learned Public Prosecutor for the State and carefully gone through the impugned order. I have also perused the challan papers.
(2.) It is contended by the learned counsel for the applicant that applicant was driver and as per the statement of the owner of the vehicle, he was only driver of the said van. Further, it is contended that there is no specific allegation against the applicant for participating in the alleged offence. The main allegation is against other accused namely Satyanarain, Jagdish and Udai Lal.
(3.) Taking into consideration the facts and circumstances of the case and without expressing any opinion, I think it just and proper to enlarge the accused-applicant on bail.;