Lala Munda vs State Of Jharkhand

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

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

The learned counsel for the appellant submits that the prayer for bail of the appellant was earlier rejected on merit. He submits that the appellant is in custody for more than 9 years and there is no likelihood of this appeal being taken up in near future.

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

Considering the fact that the appellant is in custody since 18.01.2013 and there is no likelihood of this appeal being taken up in near future, we are inclined to release this appellant on bail after suspending the sentence, during pendency of this appeal. The sentence against the appellant namely, Lala Munda, 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 Additional Sessions Judge-VI-cum-Special Judge, Fast Track Court, Jamshedpur in connection with Sessions Trial No.235 of 2013, subject to the condition that he will appear and mark his attendance once in every four months before the Registrar, Civil Court, Jamshedpur till the disposal of this appeal.

Accordingly, this interlocutory application stands allowed.