LAKHAN VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants Mr. Arwind Kumar and learned counsel for the State Mr. P.K. Sahay for grant of bail. It is submitted that the main accused Vinod Vishwakarma was granted bail on 17.06.2008 in Cr. Appeal (D.B.) No. 1494 of 2007 and on that basis Parmeshwar Vishwakarma was also granted bail on 18.12.2009 in Cr. Appeal (D.B.) No. 1501 of 2007; and that case of the present appellants is on better footing.

(2.) In the circumstances, during the pendency of this Criminal Appeal, the appellants, above named, are directed to be released on bail, on furnishing bail bond of Rs. 10,000/( Rupees Ten thousand) each with two sureties of like amount each to the satisfaction of the learned 1st Additional Sessions Judge, Giridih in connection with Sessions Trial No. 120 of 2006 subject to the condition that one of the bailors will be their close relative.

(3.) Let this case be tagged with Cr. Appeal (D.B.) No. 1494 of 2007 and Cr. Appeal (D.B.) No. 1501 of 2007.