Ramu Oraon vs The State Of Jharkhand
2021 Latest Caselaw 75 Jhar

         IN THE      HIGH COURT OF JHARKHAND AT                              RANCHI
                       Criminal Appeal (DB) No. 2223 of 2017

         Ramu Oraon                                         .....   ...    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. Ashish Verma, Advocate For the State : Mr. Anup Kumar Dey, 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. 6434 of 2020

7/ 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 offences under Sections 302 and 307 of the Indian Penal Code.

There is direct and specific allegation against the appellant to have assaulted two sons of the informant by means of Gaita, one of whom subsequently died. The informant is the eyewitness to the occurrence. The impugned Judgment also shows that the confessional statement of the appellant had led to the recovery of the weapon of offence.

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

The aforesaid interlocutory application stands dismissed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.