UDHO THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) At the outset, learned counsel for the State has frankly referred to the order dtd. 24/8/2022 passed by a co-ordinate Bench, disapproving the propositions adopted in several orders by the High Court, imposing the terms of payment for the purpose of granting the relief of pre-arrest bail and remitting the matter for re-consideration with several observations.

(3.) Having regard to the circumstances of the case, we felt inclined to pass similar order in the present matter too, where the High Court has proceeded to grant the concession of pre-arrest bail to the appellants on the condition of their furnishing a bond in the sum of Rs.25,000.00 and also depositing a demand draft in the sum of Rs.7,50,000.00 as an ad-interim victim compensation.