Raj Krishna Nand Karhar vs The State Of Jharkhand
2021 Latest Caselaw 307 Jhar

         IN THE     HIGH    COURT OF JHARKHAND AT                            RANCHI
                      Criminal Appeal (DB) No. 932 of 2019

         Raj Krishna Nand Karhar                             .....   ...    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
                                       -------
         For the Appellant        :    Mr. Jyoti Prasad Sinha, Advocate
         For the State            :    Mr. Tarun Kumar, 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. 6476 of 2020

7/ 20.01.2021 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 offence under Sections 302 / 34 of the Indian Penal Code.

The appellant is the brother of the deceased and there is allegation against him that this appellant along with his two sons had assaulted the deceased with fists, slaps and legs, due to which, the deceased died. The occurrence had taken place due to property dispute. The impugned Judgment also shows that even in the evidence of the informant, who is the wife of the deceased, there is omnibus allegation against all the three accused persons to have assaulted the deceased. The other family members had turned hostile. The appellant was on bail during the trail.

In the facts of this case, we are inclined to release the appellant, Raj Krishna Nand Karhar, 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 Addl. Sessions Judge-II, Ramgarh, in connection with S.T. No. 590 of 2013.

This interlocutory application is accordingly, allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.