Sudhir Oraon vs The State Of Jharkhand
2021 Latest Caselaw 288 Jhar

         IN THE      HIGH     COURT OF JHARKHAND AT                              RANCHI
                       Criminal Appeal (DB) No. 244 of 2020

         Sudhir 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 : Mr. Anurag Kashyap, Advocate For the State : Mr. Ravi Prakash, 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. 4816 of 2020

7/ 19.01.2021 Heard learned counsel for the appellant and 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 17 and 18 of the N.D.P.S. Act.

The impugned Judgment shows that there was no recovery of any narcotic substance from this appellant. The appellant was also on bail during the pendency of trial.

In the facts of this case, we are inclined to release the appellant, Sudhir Oraon, on bail. Accordingly, the appellant, named above, is directed to be released on bail, during the pendency of the 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-cum-Special Judge, Lohardaga, in connection with N.D.P.S. Case No. 03 of 2017.

This interlocutory application is accordingly, allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.