Rashid Ansari vs The State Of Jharkhand
2025 Latest Caselaw 5965 Jhar

Jharkhand High Court

Rashid Ansari vs The State Of Jharkhand on 18 September, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (D.B.) No.1582 of 2023
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           Rashid Ansari, S/o Amanat Ansari, R/o Gausnagar (Dam Dugi),
           Kapali, P.O. and P.S. Chandil, District- Seraikella Kharsawan
                                                        ... 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. Sourav Kumar, Advocate Mr. Pratik Kumar, Advocate For the State : Ms. Priya Shreshta, Spl. P.P. .........

05 /18.09.2025:

There is typographical error in order dated 09.07.2024.

2. At paragraph 5 in the 4th line P.W.-5 be read as "P.W.-2".

The order dated 09.07.2024 stands modified to the aforesaid extent.

3. 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.

4. The appellant has been convicted and sentenced in connection with S.T. No.134 of 2019, for the offence under Section 302 of IPC. He has been sentenced to undergo imprisonment for life and fine of Rs.20,000/- for the offence as alleged.

5. Heard, the learned counsel for the appellant, learned Spl. PP for the State 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. This is a second attempt of the appellant praying to release him on bail after suspension of sentence.

8. The wife of this appellant died in matrimonial home. The death is homicidal. The medical report also suggests that there are several injuries, which clearly support the prosecution case of homicidal death. P.W.-2 is none, but the father of this appellant, stated that the deceased came and fell down in the room and thereafter his son fled from the room. Blood was oozing from the body of the deceased and it is he i.e. P.W.-2, who has taken the deceased to the hospital.

9. Considering the aforesaid facts, we find no fresh ground to entertain this application, the same is dismissed.

10. I.A. No. 10412 of 2025 stands dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) 18th September, 2025 R.S./Sandeep