Sheo Lal Tudu vs The State Of Jharkhand
2021 Latest Caselaw 730 Jhar

         IN THE       HIGH COURT OF JHARKHAND AT                                 RANCHI
                       Criminal Appeal (DB) No. 297 of 2020

         Sheo Lal Tudu                                           .....   ...   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. Ramit Satender, Advocate
         For the State           :      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. 3019 of 2020

5/ 15.02.2021 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 offence under Section 302 of the Indian Penal Code.

There is allegation against the appellant to have committed the murder of the girl with whom he had an affair. The girl had gone with the appellant and subsequently her dead body was found in a field with ante and post mortem injuries. The impugned Judgment shows that the self implicating confessional statement of the appellant had led to the recovery of weapons of assaults.

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

This interlocutory application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.