Rafique Ansari vs The State Of Jharkhand
2025 Latest Caselaw 6952 Jhar

Jharkhand High Court

Rafique Ansari vs The State Of Jharkhand on 18 November, 2025

Author: Ananda Sen

Bench: Ananda Sen, Ambuj Nath

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No.1492 of 2023

              Rafique Ansari                         ----           ---  Appellant
                                                Versus
              The State of Jharkhand                    ---         --- Respondent
                                                       ---

              CORAM:               Sri Ananda Sen, J
                                    Sri Ambuj Nath J
                                                   ---
              For the Appellant:         Mr. P. P. N. Roy, Sr. Advocate
                                         Ms. Apoorva Singh, Advocate
              For the Resp.-State:       Mr. Shashi Kumar Verma, A.P.P.
                                         ---
                                I.A. No.14473 of 2025
                                         ----
07 / 18.11.2025      This interlocutory application has been filed by the appellant praying

therein to suspend the sentence and release him on bail during pendency of

this appeal.

2. The appellant has been convicted and sentenced in connection with

S.T. Case No. 229 of 2021, arising out of Bistupur P.S. Case No.71 of 2021,

for the offence under Section 302 of the Indian Penal Code. He has been

sentenced to undergo imprisonment for life along-with a fine of Rs.10,000/-

for the said offence.

3. Heard the learned counsel for the appellant and learned APP for the

State 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. After hearing the parties, especially going through the evidences of

P.W.1, P.W.2 and P.W.6, who are none, but the family members of the

appellant, we find that when they went to the place of occurrence, they had

seen the door of the room bolted from outside and the appellant was standing

outside. The appellant is none other, but the father of the deceased. They

heard scream from the room which was bolted. Thereafter, the door

was opened and the deceased was found burning. This appellant was

confronted by these P.Ws when he tried to flee away. The fact that the

deceased was inside the room, screaming and the door was bolted from

outside and this appellant was standing outside the room like a guard, not

opening the same when the deceased was burning inside and screaming,

clearly indicates the involvement of this appellant.

The evidence clearly suggests the fact that the appellant has

committed the murder of the deceased. Accordingly, we are not inclined to

grant bail to this appellant.

6. The aforesaid interlocutory application stands dismissed.

(Ananda Sen, J)

(Ambuj Nath, J) November 18, 2025 BS-Jay/