RAMESH KUMAR Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) CRL.M.A. No. 11413/2015 in Bail Appln. 1608/2015 (Exemption) CRL.M.A. No. 11414/2015 in Bail Appln. 1608/2015 (Exemption)

(2.) The applicants are stated to be in custody since 22nd May, 2014. Counsel appearing on behalf of the applicants submits that public witnesses in the cases have already been examined and discharged by the trial Court. He further submits that only the official witnesses remain to be examined.

(3.) Counsel appearing on behalf of the applicants has drawn my attention to the order dated 5th December, 2014 in Bail Application Nos. 2629/2014 and 2632/2014 whereby the applicants had been enlarged on regular bail by this Court subject to conditions imposed on them.