- (1.) Heard Mr. A.K.Sahani, learned counsel for the appellant and Mr. Shekhar Sinha, learned APP on the point of bail. Mr. Sahani submitted that though the prayer for bail of this appellant was earlier rejected on 08/05/2007 but now, he has remained in jail custody for more than six years and that this is a case of single identification and this is also not fully reliable in view of the evidence of DW1 and there is no likelihood of this appeal being heard in near future.
(2.) Considering the facts and circumstances of the case, during pendency of the appeal, the appellant, named above, is 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 (Additional Sessions Judge, Fast Track Court No. II, Deoghar) in connection with Sessions Trial No. 15 of 2005, subject to the condition that one of the bailers should be the close relative of the appellant and the other bailer should have immovable property within the jurisdiction of the Court. I.A. No. 2754 of 2010 stands disposed of.;