- (1.) I.A. No. 1282 of 2011.
(2.) THIS interlocutory application has been filed for bail on behalf of appellant no. 2 Dinesh Ram. It is submitted that though the prayer for bail of this appellant was earlier rejected by this Court on merit on 17/05/2007, but now, he has remained in jail custody for about five and half years; and that the case of this appellant stands on similar footings to that of appellant nos. 1 and 3 namely, Indu Ram and Antu Yadav, who have been granted bail by this Court except that it is said against this appellant that he located the dead body from the pond; and that the extra judicial confession has not been brought on records and even if that it is taken to consideration, it is said that all the three appellants killed the deceased by throttling due to dispute over fishing.
(3.) ON the other hand, Mr. Mahto, learned APP appearing for the State oppose the prayer for bail.;