Candrakant Sah @ Chandrakant Saha vs The State Of Jharkhand
2026 Latest Caselaw 1374 Jhar

Jharkhand High Court

Candrakant Sah @ Chandrakant Saha vs The State Of Jharkhand on 19 February, 2026

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (D.B.) No. 340 of 2024
                                    ------
         Candrakant Sah @ Chandrakant Saha, S/o Manoj Sah
                                           ..... .... .... Appellant
                                Versus
         The State of Jharkhand            ....  .... .... Respondent

         CORAM:           SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

         For the Appellant      : Mr. Ashish Kr. Thakur, Advocate
         For the State          : Mr. Pankaj Kumar, A.P.P.
                                       ------
07/19.02.2026.            I.A. No. 9047 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. Earlier prayer for suspension of sentence and release him on bail was rejected vide order dated 17.09.2024 passed in I.A. No.8673 of 2024.

3. The appellant has been convicted under Sections 498A and 304B of IPC in Sessions Trial No. 19 of 2019 [arising out of Radhanagar P.S. Case No. 93 of 2018, corresponding to G.R. No.745 of 2018). He has been sentenced to undergo rigorous imprisonment for 3 years and a fine of Rs. 50,000/- for offence under Section 498A of IPC and in default of payment of fine, further to undergo SI of 1 year and the appellant has been further sentenced to undergo RI for ten years for the offence under Section 304B of the IPC.

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. There is consistent evidence of torturing the deceased (wife) by the appellant and there is no fresh ground for reconsideration of prayer for suspension of sentence and grant of bail to the appellant and accordingly, the same is again rejected.

7. Accordingly, I.A. No.9047 of 2025 stands dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Sandeep/Pawan Uploaded 20.02.2026