NANKU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IT is stated that against the same impugned judgment, two other co-accused namely Mandarawati Devi and Gayatri Devi @ Gayatri Singh in Cr. Rev. No. 637 of 2008 they have already been admitted to bail on 5. 9. 2008. The petitioners, herein are, father-in-law and brother-in-law of the victim lady.

(2.) ACCORDINGLY, this petition is also admitted and directed to be heard along with Cr. Revision No. 637 of 2008.

(3.) DURING the pendency of this application, the petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned sub Divisional Judicial Magistrate, Jamshedpur in connection with g. R. Case No. 1292 of 2002 / T. R. Case No. 264 of 2007, subject to deposit of fine imposed by the trial court.