VINOD SHARMA @ KARIM JI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Vinod Sharma @ Karim ji, is moved by Sri Jitendra S. Singh, learned counsel for the petitioner and opposed by Sri Shekhar Sinha, learned APP.

(2.) Earlier the bail prayer of petitioner rejected. However, it appears that he is in custody from 27.06.2008. It further appears that up till now only five witnesses examined out of 25 witnesses and the aforesaid five witnesses also not supported the case of prosecution including the seizure list witness. 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 Additional District Judge1st,

(3.) Latehar, in connection with Manika P.S. Case No. 6 of 2008 corresponding to G.R. No. 104 of 2008 (S.T. No. 66 of 2010).