Binay Kumar Shukla @ Bambam Shukla vs The State Of Jharkhand
2021 Latest Caselaw 4415 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (DB) No. 1185 of 2017

        Binay Kumar Shukla @ Bambam Shukla                 ---   ---   Appellant
                                          Versus
        The State of Jharkhand                      ---          ---   Respondent
                                            ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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              For the Appellant        : Mr. Binod Kr. Dubey, Advocate
              For the State            : Mrs. Lily Sahay, A.P.P.
                                           ---

06/25.11.2021        Heard learned counsel for the appellant and the State on the

prayer for provisional bail of the appellant made through I.A. No.6521 of 2021.

Sole appellant stands convicted for the offence punishable under Section 302 of the I.P.C. vide impugned judgment dated 29.01.2017 rendered in Sessions Trial No.251/2006 by the court of learned Additional Sessions Judge-II, Palamau at Daltonganj and has been sentenced to undergo rigorous imprisonment for life with a fine of Rs.10,000/- and a default sentence under vide impugned order of sentence dated 31.05.2017.

Learned counsel for the appellant submits that the daughter of the appellant is going to be married on 5 th December 2021 and the other marriage ceremonies are to commence from 3rd December 2021. The invitation card has been enclosed to the I.A. Appellant being the father may be enlarged on provisional bail on any such suitable condition as the Court may deem fit.

Learned counsel for the State has opposed the prayer but submits that appropriate orders may be passed.

On account of the ground of marriage of the daughter of the appellant, we are inclined to grant him provisional bail for a period of three weeks from the date of release on furnishing bail bonds of Rs. 10,000/- (rupees ten thousand) with two sureties of the like amount, each, to the satisfaction of learned Additional Sessions Judge-II, Palamau at Daltonganj in connection with Sessions Trial No. 251/2006 subject to the condition that one of the bailors shall be the deponent/son of the appellant and the other one should be also a close relative, with further conditions that the appellant as

well as his bailors shall not change their addresses and mobile numbers, if any, without prior permission of the learned trial court and shall submit Aadhar Cards at the time of his release. A certificate of surrender on or before the completion of three weeks' period of provisional bail should be filed in this appeal. I.A. No.6521/2021 stands disposed of.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/