- (1.) This is Vth Bail Application moved on behalf of the applicants-appellants- Ravindra Kumar alias Babbu, Munna, Vinod alias Munni and Bachcha in S.T. No.37 of 1995, under Sections 147 and 302/149 I.P.C. arising out of Case Crime No. 09/95, police station Rajapur, District Chitrakoot in the aforesaid Criminal Appeal.
(2.) The First Bail Application on behalf of seven appellant-accused persons including the present appellant were rejected by a Division Bench of this Court on 07-12-2005 on merits. Thereafter, Second Bail Application was moved on behalf of all appellants, out of which accused Shiv Baran and Ram Kripal, who were assigned role of exhortation and further considering their old age, this Court on 10-05-2007 allowed the Bail Application of two appellants, namely, Shiv Baran and Ram Kripal and rejected the bail of five appellants including the present appellant again on merits.
(3.) The IIIrd Bail Application was moved on behalf of the appellant- Vinod alias Munni and the present appellant -Vinay in which this Court on 24.08.2009 allowed bail to the appellant- Vinay and rejected the bail application of the appellant- Vinod alias Munni on the ground that he was juvenile at the time of alleged incident.;