Deep Shankar Bhakat vs The State of Jharkhand

Jaya Roy, J.—Heard learned Counsel for the Petitioner and learned Counsel for the State.

The Petitioner is an accused in a case for the offence registered u/s 376 of the Indian Penal Code.

Learned Counsel for the Petitioner submits that the Petitioner is in custody since 10.09.2009 i.e. neary two years.

A report was called for from the court concerned regarding the stage of the trial. The report has come which shows that the prosecution has already examined the witnesses and the statement of the accused has already been recorded u/s 313 of the Code of Criminal Procedure and at present, the case is pending for defence witnesses.

Considering the facts and circumstance of the case, and considering the period of custody of the Petitioner i.e. nearly two years, the Petitioner, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of 1st Additional Sessions Judge, Jamshedpur in connection with Potka P.S. Case No. 37 of 2009 corresponding to S.T. No. 12 of 2010, subject to the condition that Petitioner will remain physically present before the trial Court on each and every date of the trial till the conclusion of the trial and one of the bailors will be his close relative and another will be of local resident having immovable property within the jurisdiction of the trial court.