TAIRINI DEVI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant on the prayer for bail and counsel for the State and perused the lower court record.

(2.) It is submitted that only on the basis of alleged confession and recovery, the appellant has been convicted, though other accused persons have been acquitted; and that the appellant who is the lady is in jail for about three and half years.

(3.) In the circumstances, during the pendency of this appeal, the appellant above named is 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 Additional Judicial Commissioner Vth, Ranchi in connection with S. T. No. 238 of 2009 arising out of Sonahatu P. S. Case No. 6 of 2008 corresponding to G. R. No. 543 of 2008 on the conditions that (i) one of the bailers will be close relative of the appellant, and (ii) the other bailer will have landed property within the jurisdiction of the court.