RAM NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellants and Mr. B.B. Singh, learned counsel for the State of Bihar.

(3.) The application for bail during trial having been rejected, the appellants approached this Court. They are facing charges under Sections 406/420/34, I.P.C. and are in custody for more than nine months by now. The legation is that the appellants misappropriated to the tune of Rs. 75,000/- for giving employment. The earlier order of the High Court was that if the trial does not commence within six months they can renew the prayer for bail.