Jitendra Oraon vs The State Of Jharkhand
2021 Latest Caselaw 865 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B.) No. 1214 of 2019

       Jitendra Oraon                                         ...     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. Arun Kumar, 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.2646 of 2020

06/ 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 and sentenced for the offences under Sections 302 & 201 of the Indian Penal Code.

Though the impugned Judgment shows that there is no eyewitness to the occurrence of murder, but it appears that the beheaded dead body of the deceased girl was recovered, and the evidence of the I.O shows that on the basis of the confessional statement of this appellant, the bloodstained weapon of the offence and other bloodstained articles were recovered.

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

The aforesaid Interlocutory Application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) BS/-