Vicky Tapadia @ Vikash Tapadia @ Vikash ... vs State Of Jharkhand
2024 Latest Caselaw 4725 Jhar

Jharkhand High Court

Vicky Tapadia @ Vikash Tapadia @ Vikash ... vs State Of Jharkhand on 1 May, 2024

Author: Subhash Chand

Bench: Ananda Sen, Subhash Chand

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (D.B.) No. 460 of 2023
                                           -----
            Vicky Tapadia @ Vikash Tapadia @ Vikash Kumar Tapadia
                                                               ... Appellant(s).
                                     Versus
            State of Jharkhand                                 ... Respondent(s).
                                     With
                               Cr. Appeal (D.B.) No. 502 of 2023
                                                        -----
            Pankaj Kumar Sharma                                ... Appellant(s).
                                     Versus
            State of Jharkhand                                 ... Respondent(s).
                                           With
                               Cr. Appeal (D.B.) No. 599 of 2023
                                                        -----
            Nitesh Kumar Tiwary @ Nitesh Kr. Tiwary            ... Appellant(s).
                                     Versus
            State of Jharkhand                                 ... Respondent(s).
                                           With
                               Cr. Appeal (D.B.) No. 710 of 2023
                                                        -----
            Avinash Kumar                                      ... Appellant(s).
                                     Versus
            State of Jharkhand                                 ... Respondent(s).

            CORAM        :        SRI ANANDA SEN, J.

SRI SUBHASH CHAND, J.

------

             For the Appellant(s)      : Mr. R.S Mazumdar, Sr. Advocate
                                         Mr. Rohan Mazumdar, Advocate
             For the State             : Mr. Pankaj Kumar, APP
             For the Informant         : Mrx. Vani Kumari, Advocate
                                       .........
15/01.05.2024:

I.A. No.3095 of 2024 (in Cr. Appeal (D.B.) No. 460 of 2023) 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 namely Vicky Tapadia @ Vikash Tapadia @ Vikash Kumar Tapadia has been convicted and sentenced in connection with Sessions Trial No. 367 of 2016, for the offence under Section 302/120(B)/201of the IPC. He has been sentenced to undergo rigorous imprisonment for life and a fine of Rs.10,000/- for offence under Section 302/120B of the IPC along with other sentences for other offence.

3. Heard, the learned counsel for the appellant, learned counsel for the informant 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 and the informant to oppose the bail, which both availed and opposed.

5. The bail of the application was rejected only on 13.03.2024 by giving reasons and by referring to the evidence. Again in a short span of time, this appellant has the luxury to move the prayer for bail.

6 Considering the aforesaid facts, we find no fresh ground to reconsider his prayer, hence, we are not inclined to release the appellant on bail.

7. Accordingly, the Interlocutory application stand dismissed.

(ANANDA SEN, J.)

(SUBHASH CHAND, J.)

Anjali/- cp3