D.P.SINGH, J. - (1.) HEARD both sides.
(2.) SINCE the present application for bail has been heard along with Cr. A. 1761 of 2004, the application for bail is being disposed of simultaneously. The present prayer for bail has been preferred on behalf of two petitioners, namely, Rana Singh and Munna Rai mainly on the grounds that the prosecution witness Surekha Kumari has given false and fabricated evidence against them before the trial court. It is further submitted that as the trial of the petitioners have been delayed, they may be admitted to regular bail.
(3.) THE learned counsel for the petitioners Sri. G.C. Sahu submitted that the trial though instituted in the year 2000 has yet not been completed. It is also submitted that the prosecution story is based upon false and concocted facts.;