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Judgment
7 paragraphs · 243 wordsAnanda Sen, J
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 which is more than 7 years.
The learned counsel for the appellant submits that 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 period of custody which is more than 7 years and there is no likelihood of this appeal being taken up in near future and also considering the fact that the appellant was on bail during trial, we are inclined to release this appellant on bail after suspending the sentence, during pendency of this appeal. The sentence against the appellant namely, Laxmi Mahato @ Vikky, 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-IX, Hazaribagh in connection with S.T.No.217 of 2006 arising out of Chauparan P.S.Case No.208 of 2005, corresponding to G.R.Case No.3151 of 2005, subject to the condition that he will appear and mark his attendance once in every four months before the Registrar, Civil Court, Hazaribagh till the disposal of this appeal.
Accordingly, this interlocutory application stands allowed.