Jitendra Singh vs The State Of Jharkhand
2021 Latest Caselaw 3472 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    I.A. No. 1316 of 2021
                                              In
                           Criminal Appeal (D.B.) No.631 of 2016
                                             ........

Jitendra Singh ....... Appellant(s).

Versus The State of Jharkhand. ....... Respondent.

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI Through: Video Conferencing.

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For the Appellant : Mr. Surendra Pd. Sinha, Advocate For the State : A.P.P.

I.A. No. 1316 of 2021

08/16.9.2021 Heard learned counsel for the appellant and learned counsel for the State.

By way of filing this interlocutory application, appellant has renewed his prayer to suspend the sentence and release him on bail, during pendency of this appeal.

Earlier the prayer for bail of the appellant was rejected vide order dated 01.08.2017.

Counsel for the appellant submits that the appellant is in custody for more than nine and half years and there are no direct evidence against him. He further submits that the chain of circumstances is not complete to convict the appellant.

We have heard the counsel for the parties and gone through the judgment. The appellant is the husband of the deceased. The death is due to antemortem strangulation. It is also found from the judgment that it is appellant, who has produced the rope before the Investigating Officer, which is marked as Exhibit-4.

Considering the aforesaid facts, we are not inclined to release the appellant on bail. Accordingly, the prayer for bail of the appellant, named above, is hereby, rejected.

The aforesaid interlocutory application stands dismissed.

(ANANDA SEN, J.)

(SANJAY KUMAR DWIVEDI, J.) Anu/-c.p.3