Jharkhand High Court
Suresh Ram Alias Suresh Turi vs The State Of Jharkhand on 26 September, 2014
Author: R. R. Prasad
Bench: R. R. Prasad, Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No. 217 of 2013
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Suresh Ram @ Suresh Turi ... ... Appellant
Versus
The State of Jharkhand ... ... Respondent
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CORAM : HON'BLE MR. JUSTICE R. R. PRASAD
: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Appellant : Mr. Binod Kumar Dubey, Advocate
For the Respondent : Mr. Amaresh Kumar, A.P.P.
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11/26.09.2014Heard learned counsel appearing for the appellant and the learned counsel appearing for the State on the matter of bail.
Learned counsel appearing for the appellant submits that the appellant has been convicted for the offences under Section 302 of the I.P.C. only on the evidence that this appellant was lastly seen in company with the deceased, but at the same time it is also the case of the prosecution that not only this appellant, rather Bashisth Nath Mishra who has been convicted in a separate trial and also one Ajit Mishra were seen lastly in company with the deceased and that Bashisth Nath Mishra has been admitted to bail in Cr. Appeal (DB) No. 929 of 2012 and under the circumstances, the appellant also deserves to be admitted to bail.
Regard being had to the facts and circumstances of the case, during the pendency of this appeal, the appellant above named is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of the 3rd Additional Sessions Judge, Hazaribagh in connection with S. T. No. 205A of 2006 arising out of Barkagaon P. S. Case No.52 of 2003 corresponding to G. R. No. 1239 of 2003.
(R. R. Prasad, J.) (R. Mukhopadhyay, J) R. Shekhar Cp 3