B.J. Shethna, J. - (1.) The learned counsel for the petitioners Mr. Rastogi does not press this bail application qua the petitioners No. 1, 3 and 4, at this stage.
(2.) Hence, the bail application is dismissed qua the petitioner No. 1 Udairam, No. 3 Prabhu and No. 4 Chhoga, at this stage, with liberty to file a fresh bail application after the charge-sheet is filed.
(3.) For rest of the accused petitioners No. 2 and 5, Mr. Rastogi submits that their names were not even mentioned in the FIR. He also submitted that four remaining ladies accused have already been released on bail. This fact is not disputed by the learned Public Prosecutor Mr. Vyas.;