NANDU BAITHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Nandu Baitha is moved by Mr. P.K. Sahay, learned counsel for the petitioner and opposed by Mr. A.B. Mahto, learned Additional PP.

(2.) Earlier bail prayer of the petitioner rejected. From perusal of F.I.R. I find that main allegation of assault is against co-accused Karu Paswan. The allegation against the petitioner is similar to co-accused Dhaneshwar Paswan. Said co-accused Dhaneshwar Paswan has been granted bail by a Bench of this Court vide order dated 28.09.2010 in B.A. No. 4270 of 2010.

(3.) Considering the aforesaid facts and circumstance, I direct the court below to enlarge the petitioner, above named, on bail on his furnishing bail bond of Rs. 10,000/-(Ten thousand) with two sureties of like amount each to the satisfaction of learned Sessions Judge, Lohardaga in connection with Kuru P.S. Case No. 64 of 2009 corresponding to G.R. No. 348 of 2009 arising out of S.T. No. 37 of 2010.