Jaya Roy, J. - (1.) HEARD 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 364, 302/34 of the Indian Penal Code and Section 27 of the Arms Act. Learned Counsel for the Petitioner submits that the prayer for bail of the Petitioner was earlier rejected by this Court. It is also submitted that the Petitioner is in custody since 18.12.2008 i.e. more than two and half years. It is also submitted that earlier it has come that the Petitioner is involved in eight cases but he has already been acquitted in five cases, which is mentioned in detail, in para 12 of the bail application. It is also submitted that he has already been granted bail in other three cases by this Court.
(3.) CONSIDERING the aforesaid submissions and considering the fact that the Petitioner is in custody for more than two and half 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 Sessions Judge, Simdega in connection with Kurdeg P.S. Case No. 40 of 2007 corresponding to G.R. No. 404 of 2007 (S.T. No. 141 of 2009), subject to the condition that the Petitioner will remain physically present before the trial Court at least once in a month on the date fixed for 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.;