BIJAY MAHTOAND AND ANR. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 959 of 2011

(2.) MR . B.M.Tripathy, learned senior counsel appearing for the Appellants submitted that this interlocutory application has been filed for bail on behalf of Appellant no. 2 Raviwari Mahtain. He further submitted that though the prayer for bail of both these Appellants was earlier rejected on merit on 22/08/2005 but she has now remained in jail for about six years; and that she was on bail during trial and as per the prosecution case, the main allegations are against Appellant no.1 Bijay Mahto and this Appellant no.2 happens to be his mother -in -law.