SHANKAR RAVIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Shankar Ravidas, Ayodhya Rabidas, Jageshwar Ravidas and Mohan Ravidas is moved by Sri Ram Lakhan Yadav, counsel for the petitioners and opposed by Sri Ravi Prakash, Additional P.P. Earlier bail prayer of petitioner Nos.1, 2 and 3 rejected because they were found absconder.

(2.) From perusal of record, it appears that the informant and her husband had already been examined in this case and in the deposition, they have not supported the case of prosecution. Considering the aforesaid facts and circumstance, I direct the court below to enlarge the petitioners, above named, on bail on furnishing bail bond of Rs. 10,000/-(Ten thousand) each with two sureties of like amount each to the satisfaction of learned Additional Sessions Judge-cum- F.T.C.-VII, Giridih in connection with Tishri P.S. Case No. 24 of 2008 corresponding to G.R. No. 1111 of 2008 (S.T. No. 194 of 2010).