Pintu Singh vs The State Of Jharkhand
2024 Latest Caselaw 8807 Jhar

Jharkhand High Court

Pintu Singh vs The State Of Jharkhand on 4 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Appeal (D.B.) No.1357 of 2022
                               -------
       Pintu Singh.                            ... ... Appellant.
                                  Versus
       The State of Jharkhand.               ... ... Respondent.
                                ------

           CORAM      : SRI ANANDA SEN, J.

: SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant : Mr. Dilip Kr. Chakraverty, Advocate Mr. Gaurav Kumar, Advocate.

For the State : Mr. Pankaj Kr. Mishra, A.P.P.

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05/ 04.09.2024

I.A. No.8276 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 S.T. Case No.411 of 2014. He has been

convicted for the offences under Sections 376/ 376A/ 377 of

the IPC and Section 6 of the POCSO Act. He was sentenced

to undergo imprisonment for life under Section 376A of the

IPC read with Section 6 of the POCSO Act.

3. Heard, 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. There is a direct allegation against this appellant

of committing rape upon his step daughter.

6. The statements of the P.W.-1 and the medical

evidence also support the aforesaid fact.

7. Considering the aforesaid facts and circumstances

of the case, we are not inclined to release this appellant on

bail.

8. This interlocutory application is, accordingly,

dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Prashant/Cp-03.