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Jharkhand High Court
William Marandi 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.1412 of 2016
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William Marandi, S/o Basudeo Marandi, R/o S.D.A. High School,
Khunti, P.O. & P.S. Khunti, District Khunti
... 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. Jitendra Shankar Singh, Advocate
For the State : Mr. Saket Kumar, AddI. P.P.
.........
20 /19.02.2026: I.A. No.562 of 2026
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. This is second attempt of the appellant praying for
suspension of sentence and release on bail during the pendency
of this appeal.
3. The appellant has been convicted and sentenced in
connection with in Special Case No.104 of 2002 (P), for the
offence under Sections 3(2)(a) and 20(2) of POTA and under
Sections 302/34, 307/34 of the IPC. He has been sentenced to
undergo rigorous imprisonment for life and with a fine of
Rs.5,000/- for the offence under Section 3(2)(a) of POTA along
with other sentences.
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. After hearing the parties, we are refraining ourself from
discussing the point of law, which the learned counsel for the
appellant has raised because we are hearing this interlocutory
application and any finding given on the law point which the
counsel for the appellant has raised may prejudice the finding of
the final hearing.
7. The fact remains that this Court is not in a position to
hear this appeal finally and we have also found that this
appellant is in custody for more than 20 years i.e., from
07.09.2005.
8. No matter whatever may be the nature of offence or
the involvement of this appellant, this Court cannot keep him in
custody for this long when we ourself are not in position to hear
this criminal appeal.
9. 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 Judicial Commissioner, Ranchi, in
connection with Special Case No.104 of 2002 (P), 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, Ranchi
once in every six months till the disposal of this appeal and
further condition that he will file an undertaking that he will not
be involved in any other anti-social activities and will not
associate with any of the organization which is involved anti-
social activities.
10. Accordingly, I.A. No.562 of 2026 stands allowed.
(ANANDA SEN, J.)
(GAUTAM KUMAR CHOUDHARY, J.)
19th February, 2026
R.S./S.K.D.
Uploaded on 21/02/2026
