Citation : 2025 Latest Caselaw 4749 Jhar
Judgement Date : 15 April, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 488 of 2020
Jai Prakash Singh ---- --- Appellant
Versus
The State of Jharkhand --- --- Respondent
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CORAM: Hon'ble Mr. Justice Rongon Mukhopadhyay Hon'ble Mr. Justice Ambuj Nath
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For the Appellant: Mr. Dilip Kr. Karmakar, Advocate For the Resp.-State: Mrs. Vandana Bharti, A.P.P.
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I.A. No. 1428 of 2025
08 / 15.04.2025 Heard Mr. Dilip Kumar Karmakar, learned counsel for the appellant and Mrs. Vandana Bharti, learned A.P.P.
2. Prayer for bail of the appellant was earlier dismissed as not pressed in I.A. No. 4437 of 2020 vide order dated 08.12.2021. Subsequent thereto, the appellant had again moved for bail in I.A. No. 5488 of 2022 which was rejected vide order dated 08.08.2022.
3. It has been submitted that the total period spent by the appellant in custody is about seven years. It has further been submitted that though, several witnesses have stated about seeing the deceased immolating herself, but this fact has not been discussed in the impugned judgment.
4. Learned A.P.P has opposed the prayer for bail of the appellant.
5. It appears that the appellant is the husband of the deceased and apart from the marks of injury, ligature mark was also found on the person of the deceased and burn injuries as well.
6. Regard being had to the above, we are not inclined to reconsider the prayer for bail of the appellant. Accordingly, his prayer for bail stands rejected once again.
7. The aforesaid I.A. stands rejected.
(Rongon Mukhopadhyay, J)
(Ambuj Nath, J) Ranjeet-Nandini/
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