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Judgment
Heard the learned counsels appearing for the parties and
perused the documents on record.
Contending that there is no eye-witness to the alleged
occurrence in which one Soni Kumari Bhalotia was killed and the
informant namely, Mansukh Lal Sultania who allegedly claimed that
he saw the petitioner and two other boys coming to his house
asking about his son has turned hostile, Sri B.M. Tripathy, the
learned Senior counsel for the petitioner contends that pending trial
in S.T. No.77 of 2017, the petitioner deserves grant of bail. The
petitioner is in judicial custody since 12.07.2016.
Mrs. Lily Sahay, the learned APP opposed the prayer for
bail stating that most of the witnesses have already been examined.
In view of the fact that the informant has been declared
hostile to the prosecution and having regards to the facts and
circumstances of the case, the petitioner, above-named, is directed
to be released on bail on furnishing bail bond of Rs.10,000/-
(Rupees ten thousand) with two sureties of the like amount each to
the satisfaction of the learned Additional Sessions Judge-II, FTC,
Bokaro in connection with Chas P.S. Case No.179/2016
corresponding to G.R. No. 963/2016 (S.T. No.77 of 2017), with the
condition that he shall remain physically present in the trial court on
each and every date except, for special circumstances.
The instant application is allowed. Let a copy of the order
be transmitted to the trial Court through ''Fax''.