Ajay Kumar Sah vs The State Of Jharkhand
2021 Latest Caselaw 50 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (D.B.) No. 11 of 2020
        Ajay Kumar Sah                               ... 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. A. K. Chaturvedy, 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.2195 of 2020

05/ 05.01.2021. 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 offence under Section 376 (1) of the Indian Penal Code.

Though there is allegation against the appellant to have established sexual relationship with the victim on false pretext of marrying her, but the impugned Judgment itself shows that the victim was already a married woman having a child.

The impugned Judgment also shows that the appellant was on bail during trial.

In the facts of this case, we are inclined to release the appellant, Ajay Kumar Sah, 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 Additional Sessions Judge-X

-cum- F.T.C., East Singhbhum at Jamshedpur, in connection with Sessions Trial No.63 of 2015.

The aforesaid Interlocutory Application stands allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) BS/-