NOONMANI SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted that though prayer for bail of the petitioner was earlier rejected on 6.6.2011 vide B.A. No. 3026 of 2011 along with co accused-Birendar Rai but thereafter charges have been framed and that petitioner has remained in jail for about 8 months and that he is aged about 60 years and therefore he may be granted bail.

(2.) Counsel for the State pointed out that prayer for bail of the petitioner was earlier rejected on merits taking into consideration the submission about the age and on the ground that he is involved in other criminal cases of similar nature also. It appears from the order rejecting bail that charges under sections 395/412 IPC have been framed against the petitioner and others on 20.6.2011 and the case is pending for evidence of the prosecution witnesses.

(3.) In the circumstances, no grounds are made out for reconsideration of the prayer for bail.