- (1.) Bail application filed by petitioners Pintu @ Mukesh Vishwakarma and Bablu Vishwakarma is moved by Mr. A.K. Kashyap, senior counsel for the petitioners and opposed by Mr. J. Mahto, Additional P.P.
(2.) It is submitted by Sri A.K. Kashyap that the case has been committed to the court of Sessions, and now the case is pending before Sessions Judge, Palamau at Daltonganj.
(3.) Accordingly, learned counsel for the petitioners is allowed to make necessary correction in the prayer portion of the bail application. Earlier bail prayer of petitioners rejected by this Court after considering the merit of the case, but they have been given liberty to renew their prayer for bail if the trial is not concluded within six months. It further appears that one of the petitioners renewed his prayer for bail after six months and his bail prayer was again rejected. Present application filed because still the trial has not been concluded. Status Report of trial court is at Flag 'A'. From perusal of the same, it appears that the case committed to the court of Sessions only on 29th November 2010. Thus, still the trial not commenced. Both the petitioners are in custody from 06.04.2009.;