RAM DAYAL KHARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present matter has been assigned to this Court by Hon'ble the Chief Justice, on the administrative side vide order dtd. 9/7/2025, hence, the present matter has been listed before this Court.

(2.) The present interlocutory application has been filed for modification of the order dtd. 15/5/2017 passed by a coordinate Division Bench of this Court in IA No. 93 of 2017 pertaining to conditions for furnishing bail bond on behalf of the appellant.

(3.) It appears from the record that the case was being pursued by the legal aid counsel. The order although was passed on 15/5/2017 but the appellant is still in custody due to non-furnishing of bail-bond as it was directed by the coordinate Bench that the appellant shall deposit a sum of Rs.1,00,000.00 in the name of the children through their guardian as fixed deposit/cash certificate of a Nationalized Bank for a period of nine year, subject to renewal and furnish a certificate to that effect before the learned trial court. The trial court, in turn, was directed to see that the cash amount will not be encashed by the appellant without leave of the court.