(1.) The petition insofar as petitioner Nos.2 and 3 who are stated to have been the persons who instigated petitioner No.1 is considered separately and the relief for grant of bail under Section 439 of Cr.P.C., is being considered.
(2.) Insofar as petitioner No.1 is concerned, the learned counsel for the petitioners states that chargesheet has been filed and hence, he would move the trial court for consideration of bail. Accordingly, memo is filed and the petition as regards petitioner No.1 is permitted to be withdrawn.
(3.) As regards petitioner Nos.2 and 3, the complaint that has been filed merely states as follows: ...[VARNACULAR TEXT UMITTED]...