Motu Mallick vs The State Of Jharkhand
2021 Latest Caselaw 864 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B.) No. 1248 of 2018

       Motu Mallick                                           ...     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          : M/s. Amit Kr. Tiwari, 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.11091 of 2019

09/ 22.02.2021. Heard learned counsel for the appellant and the 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 for the offence under Section 4 of the Protection of Children from Sexual Offences Act.

There is allegation against the appellant to have sexually ravished the minor girl, aged about four years.

Learned counsel for the appellant has prayed for bail, submitting that the appellant has served more than half of the sentence.

However, taking into consideration the injuries on the child, as disclosed in the impugned Judgment, depicting the brutality to which she was subjected to, we are not inclined to release the appellant, Motu Mallick, on bail. Accordingly, his prayer for bail is hereby, rejected.

The aforesaid Interlocutory Application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) BS/-