H.C.MISHRA - (1.) LEARNED counsel for the petitioner is directed to add the complainant as opposite party no. 2 in this application.
(2.) Issue notice to the newly added opposite party no. 2, for which requisites etc. must be filed through registered cover with A/D as also under ordinary process within one week, failing which, this application shall stand rejected without further reference to a Bench. In the facts of the case and taking into consideration Annexure -3, which shows that the petitioner is suffering from AIDS, the petitioner Kailash Yadav, is directed to be released on provisional bail till 12th October 2012, on furnishing bail bond of Rs. 10,000/ - (ten thousand), with two sureties of the like amount each, to the satisfaction of Sri S.S. Fatmi, learned Judicial Magistrate 1st Class, Koderma or his successor, in connection with Complaint Case no. 58 of 2012. List this case soon after service of notice on opposite party no. 2.;