Jharkhand High Court
Lattu Bhuiyan vs The State Of Jharkhand on 1 August, 2025
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No. 254 of 2025
Lattu Bhuiyan .... --- 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. Sumeet Prakash, Advocate
For the State: Mrs. Kumari Rashmi, A.P.P.
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I.A.No. 9933 of 2025
06 / 01.08.2025 Heard Mr. Sumeet Prakash, learned Counsel for the appellant and Mrs.
Kumari Rashmi, 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 302/120B of IPC and 201 of IPC and has been sentenced to undergo R.I. for life under Section 302/120B IPC.
4. It has been alleged that the dead-body of a man was found floating in the pond which was identified to be that of Suresh Bhuiyan.
5. Submission has been advanced by the learned Counsel for the appellant that admittedly there are no eye-witnesses to the incident and only on account of suspicion the appellant has been implicated. It has further been submitted that the learned Trial Court has considered the motive which is with respect to dispute regarding practice of black magic by the deceased and one Suraj Bhuiyan and it is said that the appellant had also conspired with Suraj Bhuiyan in eliminating the deceased.
6. Learned A.P.P. has opposed the prayer for bail of the appellant.
7. On consideration of the fact that the appellant has been convicted primarily on account of suspicion, we are inclined to admit the appellant on bail. Accordingly, during the pendency of this appeal, the 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 the learned Additional Sessions Judge-I Chatra in S.T.No. 426 of 2023, arising out of Hunterganj P.S. Case No. 114 of 2023.
8. The aforesaid I.A. stands allowed and disposed of.
(Rongon Mukhopadhyay, J) (Pradeep Kumar Srivastava, J) P.K.S. 2