Jaya Roy, J.@mdashHeard learned Counsel for the Petitioner and learned Counsel for the State.
2. The Petitioner is an accused in a case for the offence registered under Sections 395, 397 of the Indian Penal Code.
3. Learned Counsel for the Petitioner submits that the prayer for bail of the Petitioner was earlier rejected by this Court. It is also contended that the Petitioner is in custody since 03.06.2009 i.e. more than two years. It is further submitted that the other co-accused, who are standing on similar footing with the present Petitioner, have been granted bail by this Court. It is also submitted that though the F.I.R. has been lodged against unknown persons, but till date, the Petitioner has not been put on T.I. parade and nothing has been recovered from the possession of the Petitioner.
4. Mr. A.B. Mahto, learned Counsel for the State has submitted that the prayer for bail of the Petitioner was earlier rejected by this Court as he is involved in five criminal cases.
5. Considering the facts and circumstances of the case, and submissions made by the parties and also the fact stated in the supplementary counter affidavit that the Petitioner has already been acquitted in one of the criminal cases and also considering the period of custody of the Petitioner i.e. more than two years, the Petitioner, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of A.D.J., F.T.C.V at Chaibasa in connection with Jagannathpur P.S. Case No. 26 of 2009 corresponding to G.R. No. 206 of 2009 (S.T. No. 262 of 2009), subject to the condition that Petitioner will appear before the trial Court on each and every date of the trial till the conclusion of the trial and one of the bailors will be his close relative and another will be of local resident having immovable property within the jurisdiction of the trial court.
