Patna High Court CR. APP (DB) No.1281 of 2010 (4) dt.09-08-2012 IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Appeal (DB) No.1281 of 2010 ====================================================== Dhananjay Tiwary @ Dhanji Tiwary, Son of Gopalji Tiwary, Resident of Village - Hathidih, Police Station - Dawat, District- Rohtas. .... .... Appellant

Versus

The State of Bihar

.... .... Respondent

====================================================== Appearance :

For the Appellant : Mr. Birendra Kumar Singh, Advocate. For the Respondent : Mr. Ashwini Kumar Sinha, APP. ====================================================== CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA

and

HONOURABLE MR. JUSTICE AMARESH KUMAR LAL ORAL ORDER

(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA) 4 09-08-2012 Heard learned Counsel for the appellant and for the State.

Through I.A. No. 1285 of 2012, the appellant has renewed his prayer for bail.

Earlier, the appellant was refused bail on 07.12.2010. Through this I.A., the appellant has drawn attention of this Court that the appellant is in custody since 05.07.2005 i.e. since more than seven years. There is no chance of the appeal being taken up in near future.

Considering the facts and circumstances, the appellant Dhananjay Tiwary @ Dhanji Tiwary, during the pendency of this appeal, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two Patna High Court CR. APP (DB) No.1281 of 2010 (4) dt.09-08-2012 sureties of the like amount each to the satisfaction of Shri Arun Kumar Sharma, the learned Additional Sessions Judge-Vth/ his successor court, Rohtas at Sasaram in connection with Sessions Trial No. 410 of 2007 / Trial No. 416 of 2009. Thus, I.A. No. 1285 of 2012 stands allowed. (Shyam Kishore Sharma, J.)

(Amaresh Kumar Lal, J.)

KKSINHA/-