Raghuvendra S. Rathore, J. - (1.) HEARD the learned Counsel for the parties and also perused the material on record.
(2.) THE accused persons have again filed the applications, reiterating their prayer for grant of bail. Initially, an application was filed by the accused Jai Kumar which came to be dismissed by coordinate bench of this Court on 25.04.2007. In the second bail application filed by him, the coordinate bench passed an order on 24.08.2007 to list the bail application before the regular bench. Then, it came to be decided by this Court on 24.09.2007. Therefore, the present application filed by Jai Kumar has been listed before me. The accused Smt. Amishee had earlier filed a bail application, after her arrest on 04.07.2005, which came to be decided by the High Court, before framing of charge on 28.09.2005 and 21.12.2005. Thereafter, an application for interim bail on medical ground was filed and the same was allowed by the High Court, for a period of one month, on 24.02.2006.
(3.) THE applicant Smt. Amishee has also filed a bail application No. (7977/2007). From perusal of the office report in the said application, it is revealed that the registry had placed it before the Hon'ble Chief Justice, who had ordered on 03.03.2008, for listing it before this Court. When the application of Mr. Jaikumar was being heard by this Court, the counsel for complainant was called upon to make his submissions. He submitted that as the facts and the law on the point are same and therefore he would submit along with bail application of Smt. Amishee.;