Girdhari Tanti vs State Of Jharkhand

I.A. No.8183 of 2019

Heard the learned counsel appearing for the appellant and the learned counsel for the respondent State.

By way of filing this interlocutory application the appellant has renewed his prayer to release him on bail after suspending the sentence.

The learned counsel appearing for the appellant submits that the appellant has completed half of the sentence.

The learned A.P.P. opposes the prayer for bail.

Considering the above fact and also that there is no likelihood of this appeal to be taken up in near future for hearing, we are inclined to release appellant namely, Girdhari Tanti on bail, after suspending the sentence, during pendency of this appeal. The sentence against the appellant, namely, Girdhari Tanti, is suspended and he is directed to be released on bail, during pendency of this appeal, on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of the learned Sessions Judge, West Singhbhum at Chaibasa in connection with S.T.No.199 of 2015, subject to the condition that he will appear and mark his attendance once in every three months before the Judge In-charge/Registrar, Civil Court,

West Singhbhum, at Chaibasa, till the disposal of this appeal.

It is made clear that before accepting the bail bond, the court concerned shall satisfy itself as to whether the appellant has completed half of the sentence or not. If it is found that the appellant has not completed half of the sentence, the bail bond should not be accepted and the fact should be communicated to this Court immediately.

Accordingly, this interlocutory application stands allowed.