Bablu Hembram vs The State Of Jharkhand
2024 Latest Caselaw 5534 Jhar

Jharkhand High Court

Bablu Hembram vs The State Of Jharkhand on 10 June, 2024

Author: Subhash Chand

Bench: Ananda Sen, Subhash Chand

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (D.B.) No.140 of 2024
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            Bablu Hembram                               ... Appellant(s).
                                     Versus
            The State of Jharkhand                      ... Respondent(s).
            CORAM        :      SRI ANANDA SEN, J.

SRI SUBHASH CHAND, J.

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For the Appellant(s) : Mr. Mayank Mohit Sinha, Advocate For the State : Mr. Abhay Kr. Tiwari, A.P.P. .........

04 /10.06.2024: I.A. No.1605 of 2024 This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during pendency of this appeal.

2. The appellant has been convicted and sentenced in connection with in connection with Nawalsahi P.S. Case No.91 of 2020, corresponding to Special (POCSO) Case No.30 of 2020, for the offence under Sections 4 & 6 of the POCSO Act and under Section 376 of IPC. He has been sentenced to undergo rigorous imprisonment for 20 years and fine a sum of Rs.25,000/- for the offence under Section 6 of the POCSO Act along with other sentences.

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 has been examined as P.W.-4 wherein she has stated that her age is about 14 years. Thus, at the time of occurrence i.e. on September, 2020, she was near about 12 years of the age. There is direct allegation against the appellant of committing rape upon her.

6. Considering the aforesaid fact, we are not inclined to release the appellant on bail.

7. Accordingly, I.A. No.1605 of 2024 stands dismissed.

(ANANDA SEN, J.)

(SUBHASH CHAND, J.)

R.S.