AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 194 wordsWe have heard the learned counsel for the petitioner as well as the learned counsel for the State of Jharkhand.
Leave granted.
The accused appellant is in custody from 23rd May, 2009 i.e. for over seven years. Even earlier he was in custody from 10th September, 2007 to 5th April, 2008. Though the appeal before the High Court is of the year 2009 it has not been heard till date. The conviction of the accused appellant is under Section 304-B IPC. The accused appellant is 81 years of age. Taking into account the totality of the facts of the case we are of the view that the accused appellant should be released on bail. We order accordingly and direct that the accused appellant be released on bail to the satisfaction of the learned 4th Additional Sessions Judge, East Singhbhum Jamshedpur in connection with Sessions Trial No. 23 of 2008.
The learned 4th Additional Sessions Judge, East Singhbhum Jamshedpur is free to impose appropriate condition(s) as he deems fit.
Consequently, the order of the High Court is set aside and the present appeal is disposed of in the above terms.