Mukesh Lohra vs The State Of Jharkhand
2021 Latest Caselaw 496 Jhar

      IN THE      HIGH    COURT OF JHARKHAND AT                            RANCHI
                     Criminal Appeal (DB) No. 1243 of 2019

      Mukesh Lohra                                       .....   ...    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 : Mr. Faiz-Ur-Rahman, Advocate For the State : Mr. Suraj Mohan, 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. 11953 of 2019

4/ 02.02.2021 Heard learned counsel for the appellant and learned counsel for the State on the interlocutory application filed by the appellant for granting bail during the pendency of this appeal.

The appellant has been convicted and sentenced for the offences under Sections 341, 342, 376-D of the Indian Penal Code and Sections 4, 6 and 8 of the POCSO Act.

The impugned Judgment shows that the victim has identified the appellant to be one of the persons, who had committed gang rape upon her.

In the facts of this case, we are not inclined to release the appellant, Mukesh Lohra, on bail. Accordingly, his prayer for bail is rejected.

This interlocutory application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr