Ashok @ Bachchi vs The State Of Jharkhand
2021 Latest Caselaw 867 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B.) No. 382 of 2020

       Ashok @ Bachchi                                        ...     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. Prashant Kr. Rahul, 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.6461 of 2020

07/ 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 370 and 370(A) of the Indian Penal Code.

From the evidence of the victim in the impugned Judgment, it is apparent that there is allegation against this appellant also, to have sold the victim girl for a sum of Rs.80,000/-. During trial, the victim has identified the appellant by face, as the person who had sold her along with the other co-accused.

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

The aforesaid Interlocutory Application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) BS/-