- (1.) HEARD the parties on the prayer for bail.
(2.) IT is submitted that as per the prosecution case, the Appellants assaulted the deceased and the injured with Lathi; and that the land dispute is going on between the parties for about 20 years; and that there was case and counter case; and that the Appellant No. 1 Laxmi Mahto is aged about 70 years. It appears that in Cr. Appl. (DB) No. 969/2010, the bail of co convicts was rejected on merit on 09/02/2011. The alleged occurrence took place in same transaction. There are several injuries on the deceased and on the injured by Lathi as well as by Tangi. In our opinion, the case of these Appellants is similar to the case of co convicts, who are the Appellants in the said appeal.
(3.) IN the circumstances, we are not inclined to grant bail to Appellant Nos. 2 to 5. Accordingly, their prayer for bail is rejected.;