Abhiram Aind vs The State Of Jharkhand
2025 Latest Caselaw 5190 Jhar

Jharkhand High Court

Abhiram Aind vs The State Of Jharkhand on 25 April, 2025

Author: Sanjay Kumar Dwivedi

Bench: Ananda Sen, Sanjay Kumar Dwivedi

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Appeal (DB) No.41 of 2019
                               ------
      1.Abhiram Aind, aged about 42 years son of Kalyan Aind
      2.Naiman Aind, aged about 28 years son of Late Amus Aind
      3.Jotan Aind, aged about 20 years son of Hamus Aind
             All resident of Village Garibartola, P.O. and P.S. Karra, District Khunti
                                                               ..... Appellants
                              Versus
      The State of Jharkhand                                   ...... Respondent
                                          ----
      CORAM:         SRI ANANDA SEN, J.

SRI SANJAY KUMAR DWIVEDI, J.

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       For the Appellant(s)               :-     Mrs. Nivedita Kundu, Advocate
                                          Mr. Anshul T. Kumar, Advocate
       For the State                      :-     A.P.P.
                                          ----

                    I.A. No. 3894 of 2024 & I.A. No.9927 of 2024
08/25.04.2025       By way of filing both these interlocutory applications being

I.A. No.3894 of 2024 & I.A. No.9927 of 2024 the appellant no.1- Abhiram

Aind as well as appellant no.2-Naiman Aind respectively have renewed

their prayer to suspend the sentence and release them on bail, during

pendency of this appeal.

2. Both the appellants have been convicted and sentenced in

connection with Sessions Trial Case No.20 of 2014, arising out of Karra

P.S. Case No.0047 of 2013, corresponding to G.R. No.323 of 2013, for the

offence under Section(s) 302/149, 452/149, 364/149 of IPC and under

section 3/4 of Prevention of Witch Craft Practices Act, 1999. Both of them

have been sentenced to undergo rigorous imprisonment for life along

with fine of Rs.5000/- each, and other sentence for the other offences.

3. Heard the learned counsel for the appellants and learned A.P.P

for the State and have gone through the impugned judgment, the

evidence and the Trial Court Records.

4. The learned counsel appearing on behalf of the both the

appellants submits that both the appellants have remained in custody

since September, 2013.

5. Considering the period of custody and as there is no likelihood

of this appeal being taken up for final hearing in near future, we are

inclined to allow both these interlocutory applications. Accordingly, upon

suspending the sentence, both the appellants, above named, are directed

to be released on bail, during the pendency of the appeal, on furnishing

bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like

amount each, to the satisfaction of the learned District and Additional

Sessions Judge-I, Khunti in connection with Sessions Trial Case No.20 of

2014, arising out of Karra P.S. Case No.0047 of 2013, corresponding to

G.R. No.323 of 2013 with a condition that both the appellants shall

appear and mark their attendance before the Registrar, Civil Court,

Khunti, once in every four months till the disposal of this appeal.

6. Both these interlocutory applications are allowed.

(Ananda Sen, J.)

( Sanjay Kumar Dwivedi, J) SI/Satyarthi