Sanjay Toppo @ Budaru Toppo vs The State Of Jharkhand
2022 Latest Caselaw 1533 Jhar

                    IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr. Appeal (DB) No. 733 of 2014

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       Sanjay Toppo @ Budaru Toppo                   ..... Appellant
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       The State of Jharkhand                        ...... Respondent
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     CORAM:         HON'BLE MR. JUSTICE ANANDA SEN

HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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THROUGH : VIDEO CONFERENCING

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For the Appellant :- Mr. Pawan Kumar Pathak, Advocate For the State :- A.P.P.

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I.A. No.1951 of 2022

10/13.04.2022 Heard the learned counsel appearing for the appellant.

The appellant has renewed his prayer for bail after suspending the sentence which was earlier rejected.

The learned counsel for the appellant submits that now the appellant is in custody for more than 10 years, thus, he may be released on bail.

After going through the impugned judgment, we find that there are three eye witnesses who have consistently stated that this appellant with the help of Farsa has given two blows on the neck of the deceased and committed murder.

Considering the statement of the eye witnesses, we are not inclined to release this appellant on bail after suspending the sentence. The prayer of the appellant for his release on bail after suspending the sentence is hereby rejected.

Accordingly, I.A. No.1951 of 2022 is dismissed. However, liberty is reserved with the appellant to pray for early hearing of this appeal.

Office is directed to prepare the Paper Book.

(Ananda Sen, J.)

( Sanjay Kumar Dwivedi, J) Ajay/SI