Ritik Kumar vs The State Of Jharkhand
2025 Latest Caselaw 1954 Jhar

Jharkhand High Court

Ritik Kumar vs The State Of Jharkhand on 23 January, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Appeal (D.B.) No.1212 of 2023
                                        -----
           Ritik Kumar                                    ... Appellant(s).
                                  Versus
           The State of Jharkhand                         ... Respondent(s).
                                  ......

           CORAM       :      SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Gaurav Kumar, Advocate For the State : Mr. Shailesh Kumar Sinha, APP For the Informant : Mr. Lukesh Kumar, Advocate .........

07 /23.01.2025: I.A. No. 10562 of 2024 The mother of the victim has filed this interlocutory application to cancel the bail granted to this appellant.

2. The ground for such cancellation is that this appellant after being released on bail is threatening her and her daughter who is the victim of the offence punishable under section 376 of the Indian Penal Code.

3. In reply the appellant filed rejoinder. He stated that the entire allegation is false though due to connivance of some of the neighbours, the allegation of threatening was found to be correct by the police officials but the same cannot be taken into consideration in view of the background of this appellant. He refers to the judgment passed by the Principal Sessions Judge, Dhanbad in Sessions Trial No. 318 of 2011. He submits that in the aforesaid Sessions Trial the same victim (victim in this case) had also filed a criminal case under section 376 of the Indian Penal Code against one Sajid Koranga. In that case the mother of the victim (who is the petitioner for cancellation for bail herein) as a witness turned hostile and did not support the case of commission of rape. Ultimately in Sessions Trial No. 318 of 2011 the accused was acquitted.

4. He submits that the mother of the victim (petitioner of I.A. No. 10562 of 2024) is in habit of filing false cases. This is another example how the appellant has been victimized. He submits that it is the evil plan of the petitioner to force this appellant to marry with the alleged victim for which this false case has been lodged on false allegation against the appellant.

5. At this stage, the learned counsel appearing on behalf of the informant prays for some time to verify the aforesaid judgment and facts therein.

6. Prayer is allowed.

7. List this case after six weeks.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Tanuj/-