Fulchand Munda vs Union Of India
2021 Latest Caselaw 167 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B.) No. 170 of 2020

       Fulchand Munda                                         ...     Appellant
                                         Versus

       Union of India                                         ...     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. Sunil Kumar Ganjhu, Advocate For the UOI : M/s. Rajiv Sinha, Advocate

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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.5389 of 2020

05/ 12.01.2021. 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 18 & 29 of the Narcotics Drugs & Psychotropic Substance Act.

The impugned Judgment shows that two motorcycles were apprehended and from the pillion rider of the motorcycles, 7 Kg. Of opium was recovered. The appellant was the driver of one motorcycle.

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

The aforesaid Interlocutory Application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) BS/-