- (1.) I.A. No. 504 of 2011.
(2.) MR . Gupta, learned Counsel appearing for the Appellant submitted that it is true that the bail of this Appellant was earlier rejected thrice and lastly on 22/09/2008; and that he was enlarged on provisional bail for about three weeks on the ground of death of his mother but now he has remained in jail custody for about 7 years; and that the main accused Pradhan Birua is still absconding; and that if this Appellant is released on bail, he will assist the police in apprehending the main accused. Absconding of the main accused is a serious matter. In view of the said submission made on behalf of the Appellant by Mr. Gupta, we are inclined to enlarge the Appellant on provisional bail so that he can assist the police in apprehending the main accused, who is still absconding.
(3.) ACCORDINGLY , the Appellant Mangal Singh Tamsoy @ Sanjay Singh Tamsoy is directed to be released on provisional bail for a period of two months from the date of his release 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 Sessions Judge, Fast Track Court II, Chaibasa) in connection with Sessions Trial No. 144 of 2004, subject to the conditions that one of the bailers will be his close relative and the other should have landed property within the local jurisdiction of the Court.;