Milan Singh vs The State Of Jharkhand
2025 Latest Caselaw 1522 Jhar

Jharkhand High Court

Milan Singh vs The State Of Jharkhand on 4 August, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 2112 of 2023
                                    ------
         Milan Singh                            .... .... .... Appellant
                                Versus
         The State of Jharkhand                 .... .... .... Respondent

         CORAM:          SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

         For the Appellant     : Mr. Sunil Singh, Advocate
         For the State         : Mr. Abhay Kumar Tiwari, A.P.P.
                                      ------
05/04.08.2025            I.A. No. 13140 of 2023.

This interlocutory application has been filed by the appellant, praying therein to modify the condition for bail to the limited extent that the appellant may be released on the condition of personal bond during the pendency of this appeal.

2 The appellant has been convicted under Sections 302/201/34 of IPC in of S.T. No. 225 of 2019 arising out of M.G.M. P.S. Case No. 71/2018 corresponding to G.R. Case No. 68/2019. He has been sentenced to undergo rigorous imprisonment for life and a fine of Rs. 10,000/- for the offence under Section 302/34 of IPC and in in case of default in payment of fine, further R.I. of two years and five years R.I. for the offence under Section 201/34 with fine of Rs. 5000/- and in default of payment of fine, further R.I. for 6 months.

3. Heard, the 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. It has been submitted by the learned counsel on behalf of the petitioner that petitioner is not in a position to submit the bail bond as there is no one in the family.

5. Learned counsel for the State after taking instructions submits that in fact there is no one in the family and all the relative of the appellant works outside, and the appellant stays by making house on the land which was donated by someone and his family members are not interested to stand as sureties on behalf of the appellant.

6. Accordingly, we are inclined to modify the conditions of bail as granted to the appellant earlier. As such, upon suspending the sentence, the appellant, named above, Milan Singh is directed to be released on bail during the pendency of this appeal, on furnishing personal bail bonds of Rs.20,000/- (Rs. Ten Thousand) to the satisfaction of the learned Additional Sessions Judge-IV, Jamshedpur in connection with S.T. No. 225 of 2019 arising out of M.G.M. P.S. Case No. 71/2018 corresponding to G.R. Case No. 68/2019 with a condition that the appellant shall appear and mark his attendance before the Registrar, Civil Court, Jamshedpur once in every four months till the disposal of this appeal.

7. I.A. No.13140 of 2023 stands allowed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Sandeep/Pawan