Fekan Oraon vs The State Of Jharkhand
2022 Latest Caselaw 1592 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                I.A. No. 3007 of 2022
                                           In
                       Criminal Appeal (D.B.) No. 370 of 2016
                                          ...

          Fekan Oraon.....                                       Appellant(s).
                                   Versus
          The State of Jharkhand.                    .......       Respondent.
                                           ------
      CORAM     : HON'BLE MR. JUSTICE ANANDA SEN

: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI (Through: Video Conferencing)

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For the Appellant(s) : Mr. S.D. Munda and Naresh Pd. Thakur, Advocates For the State : Mr. Bhola Nath Ojha, A.P.P.

I.A. No. 3007 of 2022

06/20.04.2022 Heard learned counsel for the appellant and learned counsel for the State.

By way of filing this interlocutory application, the 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. After going through the record and the impugned judgment, we find that there is direct allegation against the appellant for committing murder of the deceased (husband of P.W. 5). P.Ws. 5 and 6 are the eye witnesses of the occurrence. P.W. 5 has stated that this appellant urinated in the mouth of her husband branding him to be a witch and thereafter killed him. Similar is the statement of P.W. 6.

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.

Accordingly, this interlocutory application is dismissed.

(ANANDA SEN, J.)

(SANJAY KUMAR DWIVEDI, J.) Anu/-CP3