LAWS(JHAR)-2011-7-185

PRITUS NAGESIA AND ORS. Vs. STATE OF JHARKHAND

Decided On July 04, 2011
Pritus Nagesia And Ors. Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) I.A. No. 1044 of 2011.

(2.) HEARD the learned senior counsel for the Appellant on the point of bail on behalf of Appellant No. 3 Hazit Nagesia. Nobody appears for the State.

(3.) IN that view of the matter, during pendency of the appeal, Appellant No. 3 Hazit Nagesia is also 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 (District & Sessions Judge, Latehar) in connection with Sessions Trial No. 63 of 2004, subject to the conditions that one of the bailers will be his close relative and the other should have landed property within the local jurisdiction of the Court.