- (1.) Heard learned counsel for the petitioners and the learned counsel for the State. The petitioners have been made accused in Sisai (Bharno) P.S case No.113 of 2007 corresponding to G.R Case No. 814 of 2007, S.T No.201 of 2008 for the offence under Sections 147, 148, 149, 302 and 120-B of the I.P.C. The case of these petitioners were earlier rejected on merit by an order dated 10.7.2009 in B.A No. 4348 of 2009. Subsequently, the prayer for bail of these petitioners was also renewed on the ground that some witnesses who have examined, turned hostile, but considering the said ground also, bail application of these petitioners were again rejected by an order dated 23.7.2010 in B.A No. 8099 of 2009. Learned counsel for the petitioners has renewed the prayer, stating that thereafter one more witness has been examined.
(2.) In the facts and circumstances of the case, I am not inclined to reconsider the prayer for bail of the petitioners Budhwa Oraon @ Ladu, Chenyeo Oraon @ Chunyu Oraon and Gogo @ Mangra Oraon. Accordingly, the prayer for bail of these petitioners is hereby rejected.
(3.) However, the trial court is directed to expedite the trial. Accordingly, the prayer for bail of these petitioners is hereby rejected.;