Mahtab Ansari @ Mahtab Alam vs The State Of Jharkhand
2024 Latest Caselaw 3521 Jhar

Jharkhand High Court

Mahtab Ansari @ Mahtab Alam vs The State Of Jharkhand on 2 April, 2024

Author: Subhash Chand

Bench: Ananda Sen, Subhash Chand

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (D.B.) No. 221 of 2023
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            Mahtab Ansari @ Mahtab Alam                  ... Appellant(s).
                                      Versus
            The State of Jharkhand                       ... Respondent(s).
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            CORAM        :     SRI ANANDA SEN, J.

SRI SUBHASH CHAND, J.

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For the Appellant(s) : Md. Sajid Yunus, Advocate For the State : Mr. Vineet Kumar Vashistha, Spl. P.P. .........

06 /02.04.2024: I.A. No.1783 of 2023 This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during the pendency of this appeal.

2. The appellant has been convicted and sentenced in connection with Session Trial Case No.300 of 2014, for the offence under Section 376 of IPC. He has been sentenced to undergo rigorous imprisonment for 15 years and a fine of Rs.1,00,000/- for the offence under Sections 376 of IPC.

3. Heard, the learned counsel for the appellant and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.

4. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

5. The victim, who was subjected to physical intercourse by this appellant is aged about 15 years. It is alleged that this appellant who was 30 years old, induced the minor girl for sexual intercourse on the ground of love affair. The appellant was already married. The victim supports the prosecution case.

6. Considering the evidence of the victim and the age, we are not inclined to release the appellant.

7. Accordingly, I.A. No.1783 of 2023 stands dismissed.

(ANANDA SEN, J.)

(SUBHASH CHAND, J.)

R.S.