- (1.) This I. A. has been filed on behalf of appellants No. 5, 6, 8 & 9 with prayer that though prayer for bail on their behalf was rejected on 08.01.2008 but thereafter these appellants remained in jail for a total period of about five years and that their case stand on similar footings with those who were granted bail on 08.01.2008 and that there is no chance of hearing of this appeal in the near future.
(2.) In the circumstances, appellants No. 5, 6, 8 & 9, named above, are directed to be enlarged on bail, during the pendency of this appeal, on their furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Addl. District & Sessions Judge, Fast Track Court No. 2, Ghatshila in connection with S.T. Case No. 25 of 2007 on the conditions2. that (i) one of the bailers will be their close relative; and (ii) other bailer should have landed property within the jurisdiction of the Court.
(3.) I. A. No. 1634 of 2011stands disposed of.;