Abhishek Sharma vs The State Of Jharkhand
2021 Latest Caselaw 1377 Jhar

         IN THE      HIGH     COURT OF JHARKHAND                            AT RANCHI
                       Criminal Appeal (DB) No. 785 of 2019

         Abhishek Sharma                                        .....   ...    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. Mahesh Tewari, Advocate For the State : Mr. Tarun Kumar, 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. 1467 of 2021

8/ 17.03.2021 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.

Though the appellant was charged for the offences under Sections 395 / 412 of the Indian Penal Code, but the impugned Judgment shows that the appellant has been convicted for the offence under Section 392 of the Indian Penal Code.

In the facts of this case, we are inclined to release the appellant, Abhishek Sharma, on bail. Accordingly, the appellant, named above, is directed to be released on bail, during the pendency of the appeal, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Addl. Sessions Judge-IV, Giridih, in connection with S.T. No. 102 of 2018.

This interlocutory application is accordingly, allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.