Mukesh Pramanik vs The State Of Jharkhand
2024 Latest Caselaw 9159 Jhar

Jharkhand High Court

Mukesh Pramanik vs The State Of Jharkhand on 11 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Appeal (D.B.) No.802 of 2022
                               -------
       Mukesh Pramanik.                       ... ... Appellant.
                                  Versus
       The State of Jharkhand.              ... ... Respondent.
                                ------

           CORAM      : SRI ANANDA SEN, J.

: SRI GAUTAM KUMAR CHOUDHARY, J.

------

For the Appellant : Mr. Ashim Kumar Sahani, Advocate. For the State : Ms. Kumari Rashmi, A.P.P.

------

06/ 11.09.2024

I.A. No.9964 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 has been convicted and sentenced

in connection with S.T. Case No.198 of 2021. He has been

convicted for the offence under Section 376(1) of IPC. He

was sentenced to undergo rigorous imprisonment for 20

years with fine of Rs.10,000/-.

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. The victim has narrated that she was raped by

this appellant. There was a bruise mark on the arm of the

victim. Further, the statement of the victim which was

immediately recorded under Section 164 Cr.P.C. also supports

the prosecution case.

6. P.W.-2 also stated that he had seen immediately

after the occurrence, the victim coming from the place of

occurrence crying and on query the victim stated that she

has been raped by this appellant.

7. Considering the statement, 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-02.