Meena Devi vs The State Of Jharkhand
2025 Latest Caselaw 1609 Jhar

Jharkhand High Court

Meena Devi 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
                  Criminal Appeal (D.B.) No.287 of 2024
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     Meena Devi, W/o late Mohan Sao, R/o Village Jongi, P.O. & P.S.
     Chandwara, District Koderma.                      ... ... Appellant
                                  Versus
     The State of Jharkhand.                         ... ... Respondent
                                   ------
           CORAM      :   SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Jitendra Shankar Singh, Advocate Mr. Randhir Kumar, Advocate For the State : Mr. Vishwanath Roy, Spl. P.P. Mr. Rakesh Kr. Gupta, Advocate Mr. Sanjeev Kumar, Advocate

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07/ 06.08.2025 I.A. No.5858 of 2025

By filing this Interlocutory Application, the appellant

renews her prayer to release her on bail after suspension of sentence.

2. Earlier, the application for suspension of sentence of the

appellant was withdrawn at initial stage, vide order dated

20.08.2024 passed in I.A. No.8246 of 2024.

3. The appellant has been convicted in connection with S.T.

No.111 of 2021, for offence under Section 302 IPC. She has been

sentenced to undergo rigorous imprisonment for life with a fine of

Rs.25,000/-.

4. Heard learned counsel representing the appellant,

learned Spl. P.P. representing the State and learned counsel

representing the informant and have gone through the impugned

judgment, the evidence and the Trial Court Records.

5. Opportunity was given to the State and the informant to

oppose the bail, which they availed and opposed.

6. After hearing the parties, we find that this is a case where

an eleven years' old boy of the informant was found dead in the

cowshed of this appellant. The cause of death is strangulation.

7. The witnesses stated that it is this appellant, who has

committed murder. Without delving any further, only for the purpose

of this application, we find that there are serious contradictions in

the statements, which have been substantiated by the Investigating

Officer also.

8. Considering the serious contradictions, we are inclined to

allow this application.

9. Accordingly, upon suspending the sentence, the appellant

is directed to be released on bail during the pendency of this appeal,

on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with

two sureties of the like amount each to the satisfaction of the learned

Additional Sessions Judge-II, Koderma, in S.T. No.111 of 2021,

subject to the condition that one of the bailor must be the close

relative of the appellant who will have sufficient landed property in

his / her own name and another bailer should be the local resident

with a further condition that the appellant shall appear and mark her

attendance before the Registrar, Civil Court, Koderma, once in every

four months till the disposal of this Appeal.

10. This interlocutory application is, accordingly, allowed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.)

Prashant. Cp-3