Sanika Odeya @ Sanika Oreya @ Pota vs The State Of Jharkhand
2022 Latest Caselaw 2242 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               I.A. No. 4107 of 2022
                                             In
                      Criminal Appeal (D.B.) No. 262 of 2016
                                            ...

1. Sanika Odeya @ Sanika Oreya @ Pota.....

2. Sinu Oreya @ Sinu Odeya @ Tata Oreya @ Tata Odeya.... 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

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For the Appellant(s) : Mr. Gaurav, Advocate For the State : Mrs. Priya Shrestha, Spl. P.P.

I.A. No. 4107 of 2022

04/23.06.2022 Heard learned counsel for the appellants and learned counsel for the State.

By way of filing this interlocutory application, appellants have renewed their prayer to suspend the sentence and release them on bail, during pendency of this appeal.

Earlier, vide order dated 13.2.2017 , libery was granted to the appellants to renew their prayer for bail after completion of two years of custody from that day. On the aforesaid liberty, this application has been filed.

We have gone through the record as well as impugned judgment. There is direct allegation against the appellants for committing double murder alleging that they are witches and P.W. 7 is the eye witness of the said occurrence, who has deposed as to how the murder has been committed.

Considering the facts of this case as well as heinous nature of offence and the materials on record, we are not inclined to allow this interlocutory application. The prayer for bail of the appellants is rejected.

Accordingly, this interlocutory application is dismissed.

(ANANDA SEN, J.)

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