- (1.)At the outset, Shri Ishan Baghel holding brief of Shri I.B. Singh, Senior Advocate, for the appellants stated that short term applications have been filed on behalf of the appellants in both the appeals which are pending and the same may be disposed of by this Court. He submits that both the appellants, who are sons of co-accused Mool Chandra, are in jail for the last 17 years, hence he prays that they may be released on parole/short term bail on the ground that their father, Mool Chandra (co-accused) has died on 7/1/2022 and there is no one to take care of their family members.
(2.)Taking into consideration the fact that paper book is ready; matter is ripe for hearing; the above-captioned appeals are listed for final hearing today; the convicts/appellants are in jail for the last 17 years, we gave an option to Shri Ishan Baghel, holding brief of Shri I.B. Singh, learned Senior Advocate, to argue the appeals finally, Shri Ishan Baghel, learned Counsel showed reluctance and prays for adjournment with a plea that he has no power in the instant appeal.
(3.)It transpires from the order-sheet of the case that the first application for bail filed by the appellants was rejected by a Co-ordinate Bench of this Court comprising Hon'ble Shiva Kirti Singh, Chief Justice and Hon'ble Devendra Kumar Arora, J. (as they then were) vide order dtd. 15/4/2013. After that, the aforesaid appeals were listed on several dates but adjourned either on the request of learned Counsel for the appellants or on his out of station slip.