Kundan Kumar Pasi @ Kundan Kumar ... vs The State Of Jharkhand
2026 Latest Caselaw 2468 Jhar

Jharkhand High Court

Kundan Kumar Pasi @ Kundan Kumar ... vs The State Of Jharkhand on 26 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (DB) No. 157 of 2026
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Kundan Kumar Pasi @ Kundan Kumar Choudhary @ Kundan Choudhary ... ... Appellant

-Versus -

The State of Jharkhand ... ... Respondent

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CORAM: - Hon'ble Mr. Justice Rongon Mukhopadhyay Hon'ble Mr. Justice Pradeep Kumar Srivastava

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For the Appellant : Mr. Durga C. Mishra, Advocate For the State : Mr. Rajneesh Vardhan, A.P.P.

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Order No. 03/Dated: 26.03.2026 I.A. No. 1584 of 2026 Heard Mr. Durga C. Mishra, learned counsel for the appellant

and learned A.P.P.

2. This application has been preferred by the appellant for grant

of bail to him during the pendency of this appeal.

3. The appellant has been convicted for the offences under

Sections 70(2), 115(2)/3(5) & 351(3)/3(5) of the B.N.S., 2023 and

Section 6 of the POCSO Act and has been sentenced to undergo

imprisonment for life, which shall mean imprisonment for the

remainder of the convict's natural life alongwith the fine of Rs.

50,000/- for the offence under Section 6 of the POCSO Act.

4. It has been alleged that daughter of the informant was

subjected to gang rape.

5. Submission has been advanced by learned counsel for the

appellant that the informant has become hostile and the medical

report does not support the factum of rape.

6. Regard being had to the fact that in the test identification

parade, the victim has identified this appellant as one of the persons

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the said fact, we are not inclined to admit the appellant on bail.

Accordingly, the prayer for bail of the appellant hereby stands

rejected at this stage.

7. The aforesaid I.A. stands rejected.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 26th March 2026 Rahul/ Uploaded on 26/03/2026

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