Vikram Singh @ Bikram Singh vs The State Of Jharkhand
2022 Latest Caselaw 1276 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  I.A. No. 5029 of 2021
                                             In
                         Criminal Appeal (D.B.) No. 285 of 2017
                                            ...

1. Vikram Singh @ Bikram Singh

2. Beena Singh @ Beena Devi @ Veena Devi ....... Appellant(s).

Versus The State of Jharkhand ....... Respondent(s).

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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. A.K. Kashyap, Sr. Advocate Mr. Anurag Kashyap, Advocate.

            For the State            : A.P.P.

                                  I.A. No. 5029 of 2021

05/30.03.2022        Heard learned senior counsel for the appellant No. 1 and learned counsel
               for the State.

By way of filing this interlocutory application, the appellant No. 1 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. We have gone through the entire deposition of the witnesses and the judgment. We find that there is direct allegation against appellant No. 1 of committing the murder of the husband of appellant No. 2. The daughter of appellant No. 2 (P.W.5) has narrated the entire story in which, she has supported the case of the prosecution that appellant No. 1 and one another were assaulting the deceased.

In view of the aforesaid facts, we are not inclined to release the appellant No. 1 on bail. Accordingly, the prayer for bail of the appellant No. 1, named above, is hereby, rejected.

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

Office is directed to prepare paper book.

(ANANDA SEN, J.)

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