PARESH NATH DHAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Paresh Nath Dhami, is moved by Smt Vandana Singh, learned counsel for the petitioner and opposed by Smt Sadhna Kumar, learned Additional P.P. and Sri Kumar Nilesh, learned counsel for the Informant.

(2.) Earlier the bail prayer of petitioner rejected after considering the merit of the case. However, it appears that petitioner is in custody from 12.10.2009. It then appears that charge has been framed as back as in the month of June, 2010, but up till now only one witness has been examined on behalf of prosecution. Considering the dilatory tactics adopted by the prosecution, I direct the court below to enlarge the petitioner, above named, on bail on his furnishing bail bond of Rs. 10,000/( Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Additional Sessions Judge, F.T.C.2, Bokaro, in connection with Chandankiyari (Amlabad) P.S. Case No. 153 of 2009 corresponding to G.R. No. 1194 of 2009 (S.T. No. 98 of 2010).