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Judgment
Mehtab S. Gill, J.—Heard.
Learned counsel for the petitioner has stated that co-accused of the petitioner Partap Kumar Nayak and Prabhat Kumar Nayak have been granted bail by this Court''s order dated 23.5.2005 in Cr.M.No.9960-M of 2005. The charge framed by the trial Court vide trial Court vide its order dated 13.9.2004 Ex.P1 against the petitioner is under Sections 408/420/120-B IPC and the change framed against Partap Kumar Nayak and Prabhat Kumar Nayak is under Sections 467/468/471 IPC. The maximum sentence under Sections 408/420 IPC is seven years and the maximum sentence under Sections 467/468/471 IPC is life imprisonment. Petitioner is better placed and he should be granted the concession of bail. The co-accused of the petitioner have been granted bail.
This Court had declined bail to the petitioner vide order dated 23.4.2004. The change was framed on 30.9.2004. Co-accused of the petitioner have been granted bail on 23.5.2005. Petitioner is placed on better footing. He has been charged of an offence where sentence is not more than seven years.
Trial to conclude will take some time.
Trial Court is directed to grant bail to petitioner Subrant Kumar Dass after he furnishes bail bond of Rs.5 lacs and surety of the like amount.