Jaya Roy, J. - (1.) HEARD learned Counsel for the Petitioner and learned Counsel for the State.
(2.) THE Petitioner is an accused in a case for the offence registered under Sections 395, 397 of the Indian Penal Code. Learned Counsel for the Petitioner submits that the prayer for bail of the Petitioner was earlier rejected by this Court. It is also contended that the Petitioner is in custody since 03.06.2009 i.e. more than two years. It is further submitted that the other co -accused, who are standing on similar footing with the present Petitioner, have been granted bail by this Court. It is also submitted that though the F.I.R. has been lodged against unknown persons, but till date, the Petitioner has not been put on T.I. parade and nothing has been recovered from the possession of the Petitioner.
(3.) MR . A.B. Mahto, learned Counsel for the State has submitted that the prayer for bail of the Petitioner was earlier rejected by this Court as he is involved in five criminal cases.;