Jharkhand High Court
Ram Chandra Bhagat & Anr vs State Of Jharkhand on 10 May, 2012
Author: Jaya Roy
Bench: Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J.) No. 569 of 2009
1. Ram Chandra Bhagat
2. Sanjay Oraon ... ... ... Appellants
Versus
The State of Jharkhand ... ... ... Opposite Party
CORAM : HON'BLE MRS. JUSTICE JAYA ROY
For the Appellants : Mr. Dilip Kumar Prasad, Advocate
For the State : A.P.P.
04/10.05.2012I.A. No. 762 of 2012 Instant interlocutory application has been filed for grant of bail to the appellants.
Counsel appearing for the appellants has submitted that the appellants are in custody since 28th March, 2007 i.e. more than five years and as such they have served half of the sentence awarded to them.
Counsel appearing for the State has opposed but not disputed the period of custody of the appellants.
Considering the period of custody of the appellants and considering the fact that there is least chance of taking this appeal for final hearing in near future, during the pendency of this Criminal Appeal, the appellants namely Ram Chandra Bhagat and Sanjay Oraon are directed to be released on bail, on furnishing bail bond of Rs. 10,000/ (Ten thousand) each with two sureties of like amount each to the satisfaction of Judicial Commissioner, Ranchi in connection with Sessions Trial No. 330 of 2007 subject to the conditions that one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned.
Accordingly, I.A. No. 762 of 2012 is disposed of.
(Jaya Roy, J.) Anit