Rajendra Kandulna vs The State Of Jharkhand
2021 Latest Caselaw 72 Jhar

         IN THE      HIGH COURT OF JHARKHAND AT                            RANCHI
                       Criminal Appeal (DB) No. 242 of 2020

         Rajendra Kandulna                                 .....   ...    Appellant
                                        Versus
         The State of Jharkhand.                        .....        ...    Respondent
                                       --------

CORAM : HON'BLE MR. JUSTICE H. C. MISHRA HON'BLE MR. JUSTICE RAJESH KUMAR

-------

For the Appellant : Mr. Mayank Mohit Sinha, Advocate For the State : Mr. R.P. Singh, A.P.P.

--------

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.

--------

I.A. No. 2597 of 2020

5/ 06.01.2021 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 Section 302 of the Indian Penal Code.

The impugned Judgment shows that the self-implicating confessional statement of this appellant had led to the recovery of weapon of offence.

In the facts of this case, we are not inclined to release the appellant, Rajendra Kandulna, on bail. Accordingly, his prayer for bail is rejected.

The aforesaid interlocutory application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.