Jaya Roy, J. - (1.) HEARD learned Counsel for the Petitioners and learned Counsel for the State.
(2.) THE Petitioners are an accused in a case for the offence registered under Sections 302/34 of the Indian Penal Code. Learned Counsel for the Petitioners submits that the prayer for bail of the Petitioners was earlier rejected by a Bench of this Court. He has further submitted that the Petitioners are in custody since long, but till date, trial has not been concluded.
(3.) MR . Shekhar Sinha, learned Counsel for the State has submitted that it has come in the impugned order that the trial is at the stage of conclusion, as it is fixed for argument.;