- (1.) This appeal will be heard. Issue notice.
(2.) Call for the Lower Court Records. Learned counsel for the appellant submits that the appellant is in custody since September, 2006 i.e. more than four years.
(3.) Considering the period of custody of the appellant, during the pendency of this Criminal Appeal, the appellant namely Sajan Khandayat @ Sajan Kumar Khandayat @ Raju Khandayat is directed to be released on bail, on furnishing bail bond of Rs. 10,000/(Ten thousand) with sureties of like amount each to the satisfaction of learned Additional Sessions Judge, F.T.C.I, West Singhbhum at Chaibasa in connection with Sessions Trial No. 35 of 2007 subject to the condition that one of the bailors will be his close relative and another will be of local resident.;