Jharkhand High Court
Parimal Murmu vs The State Of Jharkhand on 21 July, 2025
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay, Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No. 507 of 2020
Parimal Murmu .... --- 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. Krishna Nand Sahay, Advocate For the Res.-State: Mr. Manoj Kumar Mishra, A.P.P.
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I.A.No. 8704 of 2025 08 / 21.07.2025 Heard Mr. Krishna Nand Sahay, learned Counsel for the appellant and Mr. Manoj Kumar Mishra, learned A.P.P. for the State.
2. The prayer for bail of the appellant was earlier rejected in I.A.No.5237 of 2022.
3. Submission has been advanced by the leaned Counsel for the appellant that he is in custody since July, 2015.
4. Learned A.P.P. has opposed the prayer for bail of the appellant.
5. Regard being had to the fact that the appellant has completed 10 years in custody, we are inclined to admit the appellant on bail. Accordingly, during the pendency of this appeal, appellant, above named, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-II, Jamtara in Sessions Trial No. 149 of 2015, arising out of Mihijam P.S. Case No. 172 of 2015.
6. The aforesaid I.A. stands allowed and disposed of.
(Rongon Mukhopadhyay, J) (Ambuj Nath, J) P.K.S.