Shree Chandrashekhar, J. - (1.) This is third attempt by the petitioner seeking bail in S.T. Case No.672 of 2016. Previously, the bail application moved by the petitioner vide B.A. No.5743 of 2017 was withdrawn on 19.08.2017. Referring to the orders granting bail to other co-accuseds Shiv Shankar Oraon in B.A. No.1154 of 2018, Mahadeo Oraon in B.A. No.1923 of 2017, Birbal Pahan in B.A. No.9270 of 2016, Premdeep Mahli in B.A. No.5809 of 2017 and Krishna Gope, who is said to be the main accused, in B.A. No.3489 of 2018, the learned counsel for the petitioner has raised a plea of parity for grant of bail to the petitioner.
(2.) The learned APP has opposed the prayer for grant of bail, however, he is unable to distinguish the case of the petitioner from other co-accused persons.
(3.) The petitioner is in judicial custody since 04.08.2016.;