- (1.) Heard Mr. Singh, learned counsel for the appellant and Mr. P.K.Sahay, learned A.P.P. on the point of bail. It is submitted by Mr. Singh that similarly situated coconvicts Tohid Mulla @ Kartik @ Tohid Molla has been granted bail by this Court by order dated 20/12/2010 vide Cr. Appeal (DB) No. 917/2010 and that this appellant has remained in jail custody for about one and half years. 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 Judicial Commissioner, Fast Track Court No. VIII, Ranchi) in connection with Sessions Trial No. 41 of 2010, subject to the condition that both the bailers should be the close relative and the appellant will furnish a bond of Rs. 10,000/( ten thousand) for maintaining peace and good behaviour.
(2.) Both the appeals should be tagged together for final hearing.;