Rahul Thakur vs State Of Jharkhand
2025 Latest Caselaw 6731 Jhar

Jharkhand High Court

Rahul Thakur vs State Of Jharkhand on 6 November, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (D.B.) No. 1128 of 2023
                                     ------
1. Rahul Thakur, S/o Paras Thakur
2. Paras Thakur, S/o Late Ramdeo Thakur
3. Indu Devi, W/o Paras Thakur
                                    ....    .... .... Appellants
                             Versus
State of Jharkhand                  ....    .... .... Respondent
                          With
                Cr. Appeal (D.B.) No. 1250 of 2023
                                     ------
Ritesh Thakur, S/o Paras Thakur     ....    .... .... Appellant
                             Versus
State of Jharkhand                  ....    .... .... Respondent


CORAM:       SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

For the Appellants : Mr. Indrajit Sinha, Advocate Mr. Vikesh Kumar, Advocate Mr. Pankaj Verma, Advocate Mr. Ajit Kumar, Advocate For the State : Mrs. Priya Shrestha, APP For the Informant : Mr. Anil Kumar, Advocate Mr. Brajesh Kr. Singh, Advocate

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14/06.11.2025 I.A. No. 13355 of 2025 in M.A. No. 1128 of 2023 This interlocutory application has been filed by the appellant, namely, Rahul Thakur praying therein to suspend the sentence and release him on bail during pendency of this appeal.

2. The appellants have been convicted and sentenced in Sessions Trial No. 303/2019, for the offence under Sections 498A/34, 304-B/34 and 302/34 of IPC and under Section 4 of Dowry Prohibition Act. They have been sentenced to undergo rigorous imprisonment for life and fine amount of Rs.10,000/-

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

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

5. Prayer for bail of this appellant was earlier rejected vide order dated 09.07.2024.

6. We find no fresh ground to release the appellant-Rahul Thakur on bail and accordingly, prayer for the same is again rejected.

7. Accordingly, I.A. No. 13355 of 2025 stands dismissed.

8. It would be open for the appellants to pray for early hearing of these appeals, if these appeals are not taken up in the next two years.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Sandeep/Pawan/-

Uploaded 10.11.2025