Paras Ram vs The State Of Jharkhand
2021 Latest Caselaw 728 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Appeal (D.B.) No. 559 of 2020

            Paras Ram                                                 ..... ...    Appellant
                                          Versus
            The State of Jharkhand                                    ..... ...      Respondent
                                         --------

CORAM : HON'BLE MR. JUSTICE H. C. MISHRA : HON'BLE MR. JUSTICE RAJESH KUMAR

--------

For the Appellant : Mr. Mayank Mohit Sinha, Advocate. For the respondent-State : Mr. Tapas Roy, A.P.P.

--------

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.

--------

I.A. No. 5270 of 2020.

05/ 15.02.2021 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 has been convicted and sentenced for the offences under Sections 376 and 342 of the Indian Penal and Sections 4 and 14 of the POCSO Act.

From the impugned Judgment, it appears that the victim minor girl was kidnapped and was brought to the house of the appellant in the State of Bihar. Another girl was also kept and they were forced to give ugly dancing performances. There is allegation against this appellant to also to have sexually exploited both the victim girls. Both the victim girls were recovered by the police from the house of this appellant.

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

The aforesaid interlocutory application stands dismissed.

( H. C. Mishra, J.)

(Rajesh Kumar, J.) Amitesh/-