Citation : 2021 Latest Caselaw 488 Jhar
Judgement Date : 2 February, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No. 558 of 2020
Sanjeev Kumar ..... ... Appellant
Versus
The State of Jharkhand ..... ... Respondent
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA : HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Appellant : Mrs. Neeta Krishna, Advocate. For the respondent-State : Mr. Someshwar Roy, A.P.P.
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.
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I.A. No. 5249 of 2020.
05/ 02.02.2021 Heard learned counsel for the appellant and learned counsel for the State, on the interlocutory application, filed on behalf of the sole appellant, for granting bail, during the pendency of this appeal.
The appellant is the husband of the deceased and he has been convicted and sentenced for the offences under Sections 498-A and 306 of the Indian Penal.
The death was caused due to hanging. The impugned Judgment shows that though, the couple had a son aged about 6 years, but the said child has not been examined and even the I.O. of the case has not been examined.
In the facts of the case, we are inclined to release the appellant Sanjeev Kumar, on bail. Accordingly, the appellant, named above, is directed to be released on bail, during the pendency of this appeal, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-VII, Jamshedpur, East Singhbhum, in connection with S.T. No. 227 of 2018.
The aforesaid interlocutory application stands allowed.
( H. C. Mishra, J.)
(Rajesh Kumar, J.) Amitesh/-
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