KALLAM SK & ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties on the point of bail. It is submitted by Mr. Mithilesh Singh, learned counsel appearing for the appellants that though the prayer for bail of these appellants was rejected on 16/04/2008 but, thereafter, other similarly situated coaccused/ appellants have been granted bail as stated in paragraph3. Mr. Sinha, learned A.P.P. does not dispute this fact. In that view of the matter, during pendency of the appeal, all the appellants, namely, Kallam Sk, Sallam Sk. And Allaham Sk. @ Alam Sk, are directed to be released on bail on furnishing bail bonds of Rs. 10,000/( ten thousand) each with two sureties of the like amount each to the satisfaction of the trial court (1st Additional Sessions Judge, Pakur) in connection with Sessions Case No. 93 of 2006, arising out of Pakur (M) P.S. Case No. 9 of 2006.

(2.) I.A. No. 2764 of 2010 stands disposed of.