Mahadev Oraon vs The State Of Jharkhand
2021 Latest Caselaw 1025 Jhar

            IN     THE       HIGH     COURT      OF     JHARKHAND                 AT      RANCHI
                             Criminal Appeal (D.B.) No. 1412 of 2018
            Mahadev 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. Saibal Mitra, Advocate. For the respondent-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. 716 of 2021.

05/ 01.03.2021 Heard learned counsel for the appellant and learned counsel for the State, on the interlocutory application, filed on behalf of the sole appellant, praying for bail, during the pendency of this appeal.

The appellant has been convicted along with other co-accused persons for the offences under Sections 147, 323 and 302 / 149 of the Indian Penal Code and Sections 3 and 4 of the Prevision of Witchcraft Practices Act.

The impugned Judgment shows that in the FIR as well as in the evidences of the eyewitness, there is only omnibus allegation against this appellant. The appellant was also on bail during the pendency of trial.

In the facts of the case, we are inclined to release the appellant Mahadev Oraon, 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 Judicial Commissioner-III-cum-FTC (CAW), Ranchi, in connection with S.T. No. 24 of 2017.

The aforesaid interlocutory application stands allowed.

( H. C. Mishra, J.)

(Rajesh Kumar, J.) Amitesh/-