Indu Ram, Dinesh Ram and Antu Yadav vs State of Jharkhand

I.A. No. 1282 of 2011

This interlocutory application has been filed for bail on behalf of appellant no. 2 Dinesh Ram.

It is submitted that though the prayer for bail of this appellant was earlier rejected by this Court on merit on 17/05/2007, but now, he has remained in jail custody for about five and half years; and that the case of this appellant stands on similar footings to that of appellant nos. 1 and 3 namely, Indu Ram and Antu Yadav, who have been granted bail by this Court except that it is said against this appellant that he located the dead body from the pond; and that the extra judicial confession has not been brought on records and even if that it is taken to consideration, it is said that all the three appellants killed the deceased by throttling due to dispute over fishing.

On the other hand, Mr. Mahto, learned APP appearing for the State oppose the prayer for bail.

In the facts and circumstances of the case, during pendency of the appeal, appellant no. 2 Dinesh Ram is also directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the trial court (4th Additional Sessions Judge, FTC, Garhwa) in connection with Sessions Trial No. 205 of 2006, subject to the conditions that one of the bailers will be his close relative and the other should have landed property within the local jurisdiction of the Court.

I.A. No. 1282 of 2011 stands disposed of.