- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) Perused the record.
(3.) This is second bail application of the applicants. The first bail application was rejected by this Court on 4.6.2015. Submission of the counsel for the applicants is that the main accused of the case namely Nanhakoo @ Suraj, who is allegedly said to have committed rape on the victim, has already been granted bail by another Bench of this Court on 1.6.2015. Further submission is that actually this fact was not in the know of the applicant and, therefore, was not brought to the notice of the Court at the time of hearing and because of this, the first bail application was rejected on 4.6.2015. It is further submitted that as the role of the applicants is of an ancillary nature while the major allegation of rape has been made against the co-accused who has been released on bail, therefore, the second bail application may now be reconsidered on the fresh ground of the bail order passed in favour of the co-accused. It has also been pointed out that the accused are not having any criminal history and they are in jail since 30.4.2015 and that in the wake of heavy pendency of cases in the Court, there is no likelihood of any early conclusion of trial.;