REKHA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Rekha Yadav is moved by Sri Surendra Prasad Sinha, counsel for the petitioner and opposed by Sri S.K. Srivastava, Additional P.P.

(2.) It appears that earlier bail prayer of petitioner rejected vide order dated 16.03.2010 in B.A. No.7295 of 2009. In the present bail application, the status report regarding the trial had been called for, which has been received and kept at Flag 'X'. From perusal of the same, I find that the case is still not committed to the court of Sessions. Petitioner is in custody from 13.02.2009. Considering the aforesaid facts and circumstance, especially taking into account the period of detention, I direct the court below to enlarge the petitioner, above named, on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Palamau at Daltonganj in connection with Hariharganj P.S. Case No. 121 of 2008 corresponding to G.R. No. 1922 of 2008.