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Judgment
9 paragraphs · 252 wordsSanjay Kumar Dwivedi, J
Admit.
Call for the Trial Court Records.
I.A. No.9469 of 2024 has been filed for grant of bail by suspending the sentence.
Learned counsel for the appellant submits that the appellant has been convicted to undergo RI for four years under sections 307, 323, 324, 341 IPC and there are other sentences under other sections. He submits that however the direction has been issued to run the sentences concurrently. The conviction of the appellant is with regard to S.T. Case No.86 of 2021, arising out of Sector-4 P.S Case No.131 of 2020, G.R. Case No.263 of 2021. He submits that maximum sentence is four years and the appellant has already remained in custody for 22 months and such statement is made in paragraph no.4 of the said I.A.
Learned State counsel has opposed the prayer for bail.
Considering the custody of the appellant, the prayer made in the I.A. is allowed and I am inclined to grant bail to the appellant, during pendency of this appeal.
Accordingly, appellant, above named, is directed to be released on bail, during pendency of this appeal, on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand), with two sureties of the like amount each, to the satisfaction of the learned Sessions Judge, Bokaro in S.T. Case No.86 of 2021, arising out of Sector-4 P.S Case No.131 of 2020, G.R. Case No.263 of 2021.
Instant I.A meant for grant of bail is allowed and disposed of..