- (1.) Heard learned counsel for the accused-applicant as well as learned public prosecutor.
(2.) It is submitted by learned counsel for the accusedapplicant that co-accused Kishan has already been enlarged on bail by suspending his sentence passed by the trial Court against him. The case of petitioner is not distinguishable from the case of co-accused Kishan, therefore, sentence awarded to the accused-appellant may kindly be suspended and he may also be released on bail.
(3.) Learned public prosecutor is not disputed the fact that the case of the accused-appellant is not distinguishable from the case of co-accused Kishan.;