Daymanti Devi vs The State Of Jharkhand
2022 Latest Caselaw 695 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  I.A. No. 5637 of 2021
                                             In
                         Criminal Appeal (D.B.) No. 555 of 2016
                                            ...

1. Daymanti Devi

2. Bital Kolh

3. Badku Kolh

4. Chhotu Kolh @ Chhotaku Kolh ....... 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(s) : Mr. S.K. Murtty, Advocate For the State : Mr. Vineet Kumar Vashistha, A.P.P.

I.A. No. 5637 of 2021

15/24.02.2022 Heard learned counsel for the appellant and learned counsel for the State.

By way of filing this interlocutory application, appellant No. 2 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 No. 2 was rejected. Counsel for the appellant submits that the appellant is in custody for ten years three months and only on that ground, prayer has been made to enlarge appellant No. 2 on bail.

After going through the record and the impugned judgment, we find that there is direct allegation against the appellant that he murdered the deceased with stone, crushing the deceased. There are witnesses who have come forward to depose the aforesaid fact.

In that view, we are not inclined to release appellant No. 2 on bail. Accordingly, the prayer for bail of the appellant, named above, is hereby, rejected.

Accordingly, this interlocutory application is dismissed. However, the appellant at liberty to file an application for early hearing of this appeal.

(ANANDA SEN, J.)

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