Raushan Mishra vs The State Of Jharkhand
2025 Latest Caselaw 5969 Jhar

Jharkhand High Court

Raushan Mishra 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. 1299 of 2023
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           Raushan Mishra, son of Ashwani Kumar Mishra @ Ashwini Mishra,
           resident of village Panchayati Akhara, PO Gaya, PS Kotwali, District
           Gaya, Bihar                                    ... Appellant(s).
                                    Versus
           The State of Jharkhand                        ... Respondent(s).
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           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. Vishwanath Roy, Spl. P.P. .........

05 /18.09.2025: I.A. (Cr.) No.11616 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 19.03.2024.

3. The appellant has been convicted in connection with Sessions Trial Case No. 210 of 2021 arising out of Hunterganj PS Case No. 32 of 2021, for offence under Sections 302 and 379 of the Indian Penal Code. He has been sentenced to undergo rigorous imprisonment for life and a fine of Rs.10,000/- for the offence under Section 302 of the Indian Penal Code and other sentences for other offence.

4. Heard, the learned counsel for the appellant and learned Spl.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 counsel for the appellant submits that the appellant has remained in custody since 22.06.2021.

7. Considering the fact that the appellant is in custody only since 22.06.2021, we are not inclined to release this appellant on bail, as no fresh ground is made out.

8. I.A. (Cr.) No. 11616 of 2025 is dismissed.

(ANANDA SEN, J.)

(AMBUJ NATH, J.)

Tanuj