Krishna Singh vs The State Of Jharkhand
2025 Latest Caselaw 1604 Jhar

Jharkhand High Court

Krishna Singh vs The State Of Jharkhand on 6 August, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 326 of 2024
                                    ------
         Krishna Singh                          ..... .... .... Appellant
                                Versus
         The State of Jharkhand                 ....  .... .... Respondent

         CORAM:         SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

         For the Appellant    : Mr. Aditya Raman. Advocate
         For the State        : Mr. Rajneesh Vardhan, A.P.P.
                                     ------
06/06.08.2025.          I.A. No. 1812 of 2025

This interlocutory application has been filed by the appellant, praying therein to modify the order 29.07.2024 passed in this case to the extent to allow the appellant to be released on furnishing personal bond.

2. The appellant has been convicted under Section 302 of IPC in connection with S.T. No. 170 of 2009 arising out of Mango P.S. Case No. 44/09, whereby and whereunder he has been sentenced to undergo rigorous imprisonment for life for the offence under Section 302 of IPC.

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 appearing on behalf of the appellant that there is no one to furnish bail bond on behalf of the appellant. He further submits that rather his brother is the informant in this case and allegation against the appellant is that he has committed murder of his father. Thus, no one in the family is agreeable to furnish the bail bond. He also submits that the appellant has already remained in custody from 05.02.2009.

5. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

6. Considering the aforesaid facts and period of custody of the appellant, we are inclined to modify the conditions of bail as granted to the appellant earlier vide order dated 29.07.2024 passed in I.A. No. 2872 of 2024. As such, upon suspending the sentence, the appellant, named above, is directed to be released on bail during the pendency of this appeal, on furnishing personal bail bonds of Rs.20,000/- (Rs. Twenty Thousand) to the satisfaction of the learned Additional Sessions Judge-F.T.C. III, Jamshedpur in connection with S.T. No. 170 of 2009 arising out of Mango P.S. Case No. 44/09 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. 1812 of 2025 stands allowed.

8. Let this order be communicated to the Superintendent, Central Jail, Ghaghidih, Jamshedpur and to the concerned Trial Court for compliance at once.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Sandeep/Pawan