Pintu Kumar @ Pk vs The State Of Jharkhand
2025 Latest Caselaw 2342 Jhar

Jharkhand High Court

Pintu Kumar @ Pk vs The State Of Jharkhand on 14 August, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (D.B.) No. 648 of 2023
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            Pintu Kumar @ PK, S/o Sri Arjun Saw, R/o Mouza- Kud, P.O. & P.S.-
            Katkamdag, District- Hazaribagh
                                                        ... Appellant(s).
                                     Versus
            The State of Jharkhand                      ... Respondent(s).
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            CORAM        :     SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Arwind Kumar, Advocate For the State : Mr. Abhay Kr. Tiwari, AddI. P.P. For the Informant : Mr. Awnish Shankar, Advocate .........

07 /14.08.2025: I.A. No.1973 of 2025 This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during the pendency of this appeal.

2. The interlocutory application for suspension of sentence of this appellant was earlier rejected on 08.07.2024.

4. The appellant has been convicted in connection with Children case No.03 of 2019 (arising out of Hazaribagh Sadar P.S. Case No.58 of 2018, corresponding to G.R. No.225 of 2018), for offence under Sections 302/34 of the Indian Penal Code. He has been sentenced to undergo rigorous imprisonment for life and a fine of Rs.5,000/- under Section 302 of IPC.

5. Heard, the learned counsel for the appellant, learned A.P.P. for the State and learned counsel for the informant and have gone through the impugned judgment, the evidence and the Trial Court Records.

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

7. Though there is direct allegation, but considering the fact that the appellant has remained in custody for 8 years and 1 month with remission as submitted by the State, and as there is no likelihood on this appeal to be taken up for final hearing in near future, we are inclined to allow this criminal appeal.

8. Accordingly, the appellant, named above is directed to be released on bail during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-I-cum- Children's Court, Hazaribagh in connection with Children Case No.03 of 2019, arising out of Hazaribagh Sadar P.S. Case No.58 of 2018 with a condition that one of the bailers must be a close relative of the appellant and with a further condition that the appellant shall appear and mark his attendance before the Registrar, Civil Court, Hazaribagh once in every three months till the disposal of this appeal.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.)

R.S.