Dandu Ram @ Sandeep Ram vs The State Of Jharkhand
2026 Latest Caselaw 2594 Jhar

Jharkhand High Court

Dandu Ram @ Sandeep Ram vs The State Of Jharkhand on 1 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Criminal Appeal (D.B.) No. 588 of 2020
         Dandu Ram @ Sandeep Ram                 ... ... Appellant
                                 Versus
         The State of Jharkhand               ... ... Respondent
                                 ---------

CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

---------

         For the Appellant       : Mr. Rishu Ranjan, Advocate
                                   Mr. Abhishek Singh, Advocate
         For the State           : Spl. P.P.
                                 ---------
                           I.A. No. 4194 of 2026
07/01.04.2026     Heard Mr. Rishu Ranjan, learned counsel for the

appellant and learned Spl. P.P. for the State.

This interlocutory application has been preferred by the appellant for grant of bail to him during the pendency of this appeal.

The prayer for bail of the appellant was earlier rejected in I.A. No. 3980 of 2022. Subsequent thereto the appellant had once again moved for grant of bail in I.A. No. 292 of 2025 which however was dismissed as withdrawn on 15.04.2025.

It has been submitted by the learned counsel for the appellant that the appellant is in custody since 01.04.2016 and he has completed ten years in custody.

Learned A.P.P. has opposed the prayer for bail of the appellant.

It appears that the appellant had committed rape upon the wife of the informant and subsequently murdered her. The postmortem report reveals several injuries found on her private parts.

On such consideration, we are not inclined to grant bail to the appellant which stands rejected once again.

I.A. No. 4194 of 2026 stands rejected.

However, taking into consideration the period of custody undergone by the appellant, we are inclined to hear this appeal on merits.

Accordingly, let this appeal be listed under the heading for "Final Hearing" on 29.04.2026.

In the meantime, office is directed to prepare the paper book.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) Dated, the 1st April, 2026 A. Sanga/-

Uploaded on 02 /04/2026