Sunil Lohra vs The State Of Jharkhand
2021 Latest Caselaw 1288 Jhar

            IN   THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Appeal (D.B.) No. 800 of 2019

            Sunil Lohra                                             ..... ...     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. Aman Kumar Rahul, Advocate. For the respondent-State : Mr. Suraj Verma, 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. 1213 of 2021.

05/ 15.03.2021 Heard learned counsel for the appellant and learned counsel for the State, on the interlocutory application, filed on behalf of the sole appellant, for granting bail, during the pendency of this appeal.

The appellant has been convicted and sentenced for the offences under Sections 302 / 34 of the Indian Penal Code and Sections 3 and 4 of the Prevention of Witch Practices Act, along with other co-accused.

The impugned Judgment shows that there is no eyewitness to the occurrence and there is only circumstantial evidence against him.

In the facts of the case, we are inclined to release the appellant Sunil Lohra, 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-I, Simdega, in connection with S.T. No. 17 of 2018.

The aforesaid interlocutory application stands allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) Amitesh/-