Bajrangi Thakur vs The State Of Jharkhand
2025 Latest Caselaw 5968 Jhar

Jharkhand High Court

Bajrangi Thakur vs The State Of Jharkhand on 18 September, 2025

Author: Ambuj Nath

Bench: Ananda Sen, Ambuj Nath

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (D.B.) No. 250 of 2023
                                 -----
           Bajrangi Thakur, son of Kailash Thakur, resident of village Parsa, PO
           and PS Hanwara, District Godda                   ... Appellant(s).
                                   Versus
           The State of Jharkhand                         ... Respondent(s).
                                   ------
           CORAM       :     SRI ANANDA SEN, J.

SRI AMBUJ NATH, J.

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For the Appellant(s) : Mr. R. S. Mazumdar, Sr. Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P. .........

04 /18.09.2025: I.A. (Cr.) No.5553 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 dismissed on 18.03.2024.

3. The appellant has been convicted in connection with Special POCSO Case No.12 of 2022 arising out of Mahagama PS Case No. 144 of 2021, for offence under Sections 366 and 376(3) of the Indian Penal Code and Sections 6 of the POCSO Act, 2012. He has been sentenced to undergo rigorous imprisonment for 30 years and a fine of Rs.1,00,000/- for the offence under Section 6 of POCSO Act and other sentences for other offence.

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

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

6. The learned senior counsel for the appellant submits that the appellant has remained in custody since 13.11.2021. He submits that there is no likelihood of this appeal to be taken up

in near future. At the time of filing of this appeal the appellant was 21 years. Further the victim had refused for medical examination that is apparent from the judgment itself.

7. Considering the fact that there is no likelihood of this appeal to be taken up in near future and the appellant was 21 years of age at the time of filing of this appeal and the victim has refused for medical examination, we are inclined to allow the instant interlocutory application

8. Accordingly, upon suspending the sentence, 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 Special Judge (POCSO), Godda, in connection with Special POCSO Case No.12 of 2022 arising out of Mahagama PS Case No. 144 of 2021, 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, Godda once in every six months till the disposal of this appeal.

9. I.A. (Cr.) No. 5553 of 2025 is allowed.

(ANANDA SEN, J.)

(AMBUJ NATH, J.)

Tanuj