@JUDGMENTTAG-ORDER
I.A. No. 1044 of 2011
1. Heard the learned senior counsel for the Appellant on the point of bail on behalf of Appellant No. 3 Hazit Nagesia. Nobody appears for the State.
2. This interlocutory application has been filed for consideration of bail on behalf of this Appellant on the ground that the similarly situated co convicts Appellant Albert Kerketta has been granted bail in connected Cr. Appeal (DB) No. 1078 of 2005, considering his detention in the jail custody for about 7 years; and that this Appellant has also remained in jail custody for about 7 1/2 years.
3. In that view of the matter, during pendency of the appeal, Appellant No. 3 Hazit Nagesia is also directed to be released on bail on furnishing bail bonds of Rs. 10,000/ (ten thousand) with two sureties of the like amount each to the satisfaction of the trial court (District & Sessions Judge, Latehar) in connection with Sessions Trial No. 63 of 2004, subject to the conditions that one of the bailers will be his close relative and the other should have landed property within the local jurisdiction of the Court.
4. I.A. No. 1044 of 2011 stands disposed of.
