SK. ANSAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IT is submitted by Mr. Choudhary, that though the prayer for bail of this Petitioner was earlier rejected on 30/09/2010 vide B.A. No. 7242 of 2010 but, now, he has remained in jail custody for more than a year and similarly situated accused Md. Arif was granted bail vide B.A. No. 3420 of 2010 on 22/05/2010 about which the Petitioner could not point out when his bail was earlier rejected; and that Md. Arif and other co -accused persons are also involved in three more cases and they have been granted bail.

(2.) IN the circumstances, the Petitioner, named above, is also directed to be released on bail on furnishing bail bond of Rs. 10,000/ (ten thousand) with two sureties of the like amount each to the satisfaction of the Judicial Magistrate 1st Class at Jamshedpur in connection with Sakchi P.S. Case No. 31/2010, corresponding to G.R. No. 297 of 2010, subject to the conditions that one of the bailers will be the close relative of the Petitioner and the other will have landed property within the local jurisdiction of the Court and the Petitioner will attend the trial regularly on each and every date and if he fails to appear even on a single date his bail bond shall stand cancelled automatically.