Jyodi Kisku and Pinu Pradhan Kisku vs State of Jharkhand

Heard the parties on the prayer for bail of the appellants.

It is submitted by the learned counsel appearing on behalf of the appellants that the conviction of the appellants is based on exculpatory extrajudicial confession not leading to recovery.

Learned counsel appearing on behalf of the State opposed the prayer for bail of the appellants.

In the facts and circumstances of the case, during the pendency of this appeal, appellants (1) Jyodi Kisku and (2) Pinu Pradhan Kisku are directed to be released on bail on furnishing bail bonds of Rs. 10,000/( ten thousand) each with two sureties of the like amount each to the satisfaction of the trial court ( Sessions Judge, Pakur) in connection with Sessions Case No. 07 of 2010, corresponding to G.R. No. 582/2009 arising out of Maheshpur P.S. Case No. 93/2009, subject to the conditions that one of the bailers will be their close relatives and the other should have landed property within the local jurisdiction of the Court.