Jharkhand High Court
Pravil Ganjhu @ Palamu Ganjhu @ Parvil vs The State Of Jharkhand on 13 June, 2022
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay, Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No. 223 of 2018
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Pravil Ganjhu @ Palamu Ganjhu @ Parvil ... ... Appellant Versus The State of Jharkhand ... ... Respondent
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY : HON'BLE MR. JUSTICE AMBUJ NATH
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For the Appellant : Mr. A. K. Sahani, Advocate For the Respondent : Mrs. Nehala Sharmin, A.P.P.
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7/13.06.2022 I. A. No. 1199 of 2022:
Heard Mr. A. K. Sahani, learned counsel appearing for the appellant and Mrs. Nehala Sharmin, learned A.P. P. appearing 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 appellant has been convicted for the offences under Sections 302/120 (B) of the Indian Penal Code and has been sentenced to undergo imprisonment for life along with a fine of Rs. 10,000/- under Section 302 I.P.C.
It appears that several MCC extremists had forced opened the door of the house of the informant and searched out his son Yamuna Sao and assaulted him with axe resulting in his death.
Although, learned counsel for the appellant has submitted that the appellant has been implicated on account of previous enmity and rest of the accused have been acquitted by the trial court, but in view of the evidence of P.W. no. 3 who claims to be an eye-witness and who has stated about the appellant assaulting the son of the appellant, we are not inclined to admit the appellant on bail and the instant prayer is hereby rejected at this stage.
I. A. No. 1199 of 2022 stands rejected.
(Rongon Mukhopadhyay, J) (Ambuj Nath, J.) R. Shekhar Cp 3