Sitan Bhuiyan vs The State Of Jharkhand
2021 Latest Caselaw 48 Jhar

         IN THE      HIGH   COURT OF JHARKHAND AT                              RANCHI
                      Criminal Appeal (DB) No. 509 of 2019

         1. Sitan Bhuiyan
            @ Jitan Bhuiyan
            @ Rajkumar Bhuiyan
         2. Binod Bhuiyan                                      .....   ...   Appellants
                                          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 Appellants : Mr. Md. Sajid Yunus, Advocate For the State : Mr. Gouri Shankar Prasad, 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. 4901 of 2020

5/ 05.01.2021 Heard learned counsel for the appellants and learned counsel for the State on the interlocutory application filed by the appellants for granting bail during the pendency of this appeal.

The appellants have been convicted and sentenced for the offences under Sections 302 / 34 of the Indian Penal Code.

From the impugned Judgment, there appears to be omnibus allegation against both these appellants to have assaulted the deceased along with other co-accused persons.

In the facts of this case, we are inclined to release the appellants, Sitan Bhuiyan @ Jitan Bhuiyan @ Rajkumar Bhuiyan and Binod Bhuiyan, on bail. Accordingly, the appellants, named above, are directed to be released on bail, during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (ten thousand) each, with two sureties of the like amount each, to the satisfaction of learned Addl. Sessions Judge-II, Hazaribag, in connection with S.T. No. 583 of 2006.

The aforesaid interlocutory application stands allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.