Surendra Bhagat @ Takla @ Surendra ... vs The State Of Jharkhand
2021 Latest Caselaw 3141 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              I.A. No. 718 of 2021
                                         IN
                      Criminal Appeal (D.B.) No.610 of 2016
                                         ........

Surendra Bhagat @ Takla @ Surendra Oraon ....... Appellant(s).

Versus The State of Jharkhand. ....... Respondent.

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI Through: Video Conferencing.

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       For the Appellant(s)        : Ms. Bandana Sinha, Advocate
       For the State               : A.P.P.

                             I.A. No. 718 of 2021

07/26.8.2021    Heard learned counsel for appellant and learned counsel for the State.

By way of filing this Interlocutory application, appellant has renewed his prayer to suspend the sentence and release him on bail, during the pendency of this appeal.

From the judgment of conviction and order of sentence, it appears that the appellant has been sentenced to undergo rigorous imprisonment of ten years for the offence punishable under Section 395 IPC.

Counsel for the appellant submits that the appellant is in custody since 15.10.2015 and thus he has completed half of the sentence.

Learned A.P.P opposes the prayer for bail but has not controverted the aforesaid submission.

Considering the period of custody of the appellant, we are inclined to allow this interlocutory application. The Sentence against appellant, namely, Surendra Bhagat @ Takla @ Surendra Oraon is suspended and he is directed to be released on bail, during pendency of the appeal, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each, to the satisfaction of the learned Sessions Judge, Lohardaga, in connection with S.T. Case No. 18 of 2016, subject to condition that he will mark his attendance once in every four months before the Registrar, Civil Court, Lohardaga, till disposal of this appeal.

Accordingly, this interlocutory application stands allowed.

(ANANDA SEN, J.)

(SANJAY KUMAR DWIVEDI, J.) Anu-CP3.