SIBU SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Sibu Sao, is moved by Sri Chandra Shekhar Prasad, learned counsel for the petitioner and opposed by Sri Mukesh Kumar, learned APP. Earlier the bail prayer of petitioner rejected after considering the merit of the case. However, he has been given liberty to renew his prayer for bail after six months. From perusal of status report at flag' R', it appears that up till now no witness has been examined.

(2.) Petitioner is in custody from 19.05.2009. Considering the aforesaid facts and circumstances, 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 1st Additional Sessions Judge, Hazaribag, in connection with Keredari P.S. Case No. 37 of 2009 corresponding to G.R. No. 1544 of 2009 (S.T. No. 5 of 2010).