Bhramar Bouri vs The State Of Jharkhand
2021 Latest Caselaw 247 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (D.B.) No. 1107 of 2019

       Bhramar Bouri
       @ Bhamar Bauri                                         ...     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. Amrita Banerjee, 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.5892 of 2020

07/ 18.01.2021. 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 302 and 201 of the Indian Penal Code.

The appellant is the husband of the deceased. The impugned Judgment shows that the death of the deceased was found due to throttling, but the fact remains that the dead body of the deceased was found far away from the house. There is no eyewitness to the occurrence.

In the facts of this case, we are inclined to release the appellant, Bhramar Bouri @ Bhamar Bauri, on bail. Accordingly, the appellant, named above, is directed to be released on bail, during the pendency of this appeal, on furnishing bail bond of Rs.10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Sessions Judge, Jamtara, in connection with S.T No.182 of 2018.

The aforesaid Interlocutory Application stands allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) BS/-