Dhirubhai Naranbhai Patel, J. - (1.) The present interlocutory application has been preferred under Sec. 389 of the Code of Criminal Procedure for suspension of sentence, dated 22nd July, 2006 awarded by the 2nd Additional Sessions Judge, Jamshedpur in Sessions Trial No. 189 of 2005 whereby, the present Appellant was convicted for the offence punishable under Sec. 302 of the Indian Penal Code.
(2.) Having heard counsel for both the sides and looking to the evidences on record, it appears that the role played by the present Appellant is alike the role played by the other those co -accused, who have already been granted bail by the order of this Court dated 22nd June, 2011 in I.A. No. 844 of 2011 as well as the order dated 18th July, 2011 in I.A. No. 1256 of 2011 and also looking to the fact that the present Appellant is in jail since 2004, we hereby, suspend the sentence, awarded by the trial court and the present Appellant namely, Juhi @ Md. Salim, is hereby, enlarged on bail, during pendency of this appeal, on furnishing bail bond of Rs.10,000/ (ten -thousand) with two sureties of the like amount each to the satisfaction of the trial court (2nd Additional Sessions Judge, East Singhbhum, Jamshedpur) in connection with Sessions Trial No. 189 of 2005, subject to the conditions that: (i) the Appellant shall be available as and when the Court requires the presence of the Appellant . (ii) the Appellant shall not leave the State of Jharkhand, without prior permission of this Court.
(3.) This interlocutory application is allowed.;