- (1.) HEARD learned counsel appearing for the appellant and learned counsel appearing for the State on the matter of limitation.
(2.) ON being satisfied with the grounds made in the interlocutory application, the delay of 66 days in filing the appeal is condoned. I.A. No.167 of 2011 is disposed of. This appeal will be heard along with Cr. Appeal (DB) Nos.852 & 1107 of 2010 in which lower court record is said to have been received. Issue notice. Heard the parties on the prayer for bail. It is submitted that the appellant's case is similar to co-convicts namely, Md. Mobin Ansari and Md. Muslouddin Ansari, who have been granted bail in Cr. Appeal (DB) Nos.852 & 1107 of 2010 filed by them respectively.
(3.) IN the circumstances, during pendency of the appeal, the appellant above named is directed to be released on bail on his furnishing his personal bond and two sureties of Rs.20,000/- (Rupees Twenty Thousand) each to the satisfaction of trial court (Additional District & Sessions Judge, FTC-V, Godda) in connection with Sessions Trial Nos.120 of 2008 and 218 of 2008, subject to the conditions that one of the bailers will be his close relative and other should have landed property within the local jurisdiction of the Court.;