ASTIK LOHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IT is submitted by Mr. Tapas Roy, learned counsel for the appellant no. 2 Kisto Mohan Patar that the allegation against him is that he was having lethal weapon in his hand and was a member of unlawful assembly; and that similarly situated coconvicts have been granted bail by this Court; and that the specific allegations are against the other accused persons; and that this appellant has remained in jail custody for more than five years.

(2.) IN the circumstances, during pendency of the appeal, the appellant no. 2, Kisto Mohan Patar, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/ (ten thousand) with two sureties of the like amount each to the satisfaction of the trial court ( Additional Judicial CommissionerII, Khunti, Ranchi) in connection with Sessions Trial No. 99 of 1994, subject to the conditions that one of the bailers will be his close relative and other should have landed property within the local jurisdiction of the Court. I.A. No. 334 of 2010 stands disposed of.