Ghanshyam Sirka vs The State Of Jharkhand
2021 Latest Caselaw 1524 Jhar

            IN    THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Appeal (D.B.) No. 503 of 2020

            Ghanshyam Sirka
            @ Jaboi                                                ..... ...      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. Gautam Kumar, Advocate. For the respondent-State : Mr. Ashok Kumar, 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. 4586 of 2020.

05/ 24.03.2021 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 395 and 412 of the Indian Penal Code.

The impugned Judgment shows that the appellant has not been identified in the Court.

In the facts of the case, we are inclined to release the appellant Ghanshyam Sirka @ Jaboi, 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, West Singhbhum at Chaibasa, in connection with S.T. Case No. 20 of 2011 (S-1).

The aforesaid interlocutory application stands allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) Amitesh/-