Jharkhand High Court
Md.Maqbul Ansari ? Abdul Khair vs State Of Jharkhand on 17 May, 2013
Author: Jaya Roy
Bench: Jaya Roy
IIN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J.) No. 231 of 2011
Md. Maqbul Ansari @ Abdul Khair ... ... ... Appellant
Versus
The State of Jharkhand ... ... ... Respondent
CORAM : HON'BLE MRS. JUSTICE JAYA ROY
For the Appellants : Mr. B.M. Tripathy, Sr. Advocate
For the State : A.P.P.
10/17.05.2013I.A. No. 2195 of 2013 Instant interlocutory application has been filed for grant of bail to the appellant.
Counsel appearing for the appellant has submitted that the appellant has already remained in custody for four years in total. It is also submitted that another coaccused namely Md. Rahat Ansari @ Md. Rahat has already been granted bail by this Court in Cr. Appeal (S.J.) No.219 of 2011 vide order dated 27th June, 2012 on the ground that he has remained in custody for more than four years.
Counsel for the State opposed but not disputed the period of custody of the appellant.
Considering the aforesaid submissions made by the parties, during the pendency of this Criminal Appeal, the appellant, namely, Md. Maqbul Ansari @ Abdul Khair is directed to be released on bail, on furnishing bail bond of Rs. 10,000/ (Ten thousand) with two sureties of like amount each to the satisfaction of learned Additional Judicial Commissioner, Fast Track Court No.VI, Ranchi in connection with Sessions Trial No. 103 of 2001 subject to the condition that one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned.
Accordingly, I.A. No. 2195 of 2013 is disposed of.
(Jaya Roy, J.) Anit