JUDGEMENT
Prashant Kumar, J. -
(1.) This appeal was earlier admitted for final hearing. Today the matter has been placed for hearing on the bail matter.
(2.) It is submitted by Sri Laljee Sahay learned Counsel for the Appellant that another co -convicts, namely, Brahmeshwar Nath Rai @ B.N. Rai has been granted bail by a bench of this Court vide order dated 20.7.2011 in Cr. Appeal (SJ) No. 436 of 2011. It is submitted that the case of Appellants is similar to aforesaid co -convicts.
(3.) Md. Mokhtar Khan, learned Counsel appearing for the CBI has not disputed the aforesaid submission.;
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