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Judgment
Heard the parties.
This interlocutory application has been preferred by the appellant for grant of bail to him during the pendency of this appeal.
The appellant has been convicted for the offences under sections 148, 149, 341 and 302 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for life for the offence under section 302 of IPC.
Submission has been advanced by the learned counsel for the appellant that several similarly situated co-convicts have been granted bail by this Court in Cr. Appeal (D.B.).No. 294 of 2021, Cr. Appeal (D.B.). No. 354 of 2021 and Cr. Appeal (D.B.). No. 356 of 2021.
Learned Special P.P. though has opposed the prayer for bail of the appellant but has not disputed the aforesaid facts.
In view of the above, we are inclined to admit the appellant on bail. Accordingly, the appellant, named above, is directed to be released on bail, during pendency of the appeal, on furnishing bail bond of Rs.10,000/- ( Ten thousand only) with two sureties of the like amount each to the satisfaction of learned trial court/Additional Sessions Judge-IV, Lohardaga in S.T. No. 57 of 2018.
I.A. No. 5522 of 2022 stands allowed and disposed of.