Sardar Biruli @ Mama vs The State Of Jharkhand
2021 Latest Caselaw 374 Jhar

         IN THE      HIGH    COURT OF JHARKHAND AT                             RANCHI
                       Criminal Appeal (DB) No. 711 of 2019

         Sardar Biruli @ Mama                                  .....   ...   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. Pravin Kumar, 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. 6676 of 2019

8/ 25.01.2021 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 395 and 412 of the Indian Penal Code.

From the impugned Judgment, it is apparent that the appellant has not been identified by the informant and other witnesses in the Court.

In the facts of this case, we are inclined to release the appellant, Sardar Biruli @ Mama, 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-I, West Singhbhum at Chaibasa, in connection with S.T. No. 20 of 2011(S).

This interlocutory application is accordingly, allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.