JAI MANGAL ORAON Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) IN this interlocutory application, the Appellant has prayed for his release on bail during pendency of the appeal.

(2.) LEARNED Counsel for the Appellant submitted that though the Appellant's same prayer was earlier rejected, he has remained in custody for about seven years; other co convicts with almost similar allegation and material on record have been granted bail by this Court in their separate appeal, being Cr. Appeal (DB) No. 1068 of 2007, by order dated 22nd September, 2010 passed in I.A. No. 956 of 2010; there are good grounds in the appeal; the appeal is pending since long and there is no likelihood of appeal being taken up for hearing in near future.

(3.) REGARD being had to the facts and circumstances of the case, the Appellant, above named, is directed to be released on bail, during the pendency of this appeal, on furnishing bail bond of Rs. 10,000/(rupees ten thousand) with two sureties of the like amount, each, to the satisfaction of learned Additional Sessions Judge, Gumla in connection S.T. No. 334 of 2004.