SHANKAR SINGH @ DHUPA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IT is submitted that though the prayer for bail of this appellant was earlier rejected on 11/04/2011 but, thereafter, similarly situated co convicts Yogendra Singh was granted bail on 09/12/2011 in connected Cr. Appeal (DB) No. 1363 of 2008; and that this appellant has remained in jail custody for about 23 years.

(2.) ON the other hand, counsel for the State opposed the prayer for bail and submitted that the appellant absconded for a long period and, therefore, his trial was split up. Moreover, coconvicts Yogendra Singh was granted bail considering the fact that he has remained in custody for more than seven years.