Jharkhand High Court
Jai Prakash Singh vs The State Of Jharkhand on 8 August, 2022
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay, Ambuj Nath
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No.488 of 2020
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Jai Prakash Singh ..... 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. D. K. Chakraverty, Advocate For the State : Ms. Priya Shreshtha, Spl.P.P
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07/Dated: 08.08.2022 I.A. No.5488 of 2022 Heard Mr. D. K. Chakraverty, learned counsel for the appellant and Ms. Priya Shrestha, learned Spl.P.P. This interlocutory application has been preferred by the appellant for grant of bail to him during the pendency of this appeal.
The prayer for bail of the appellant was earlier rejected as not pressed in I.A. No.4437 of 2020. While renewing the prayer for bail of the appellant, submission has been advanced by the learned counsel for the appellant that there are no eyewitnesses to the occurrence.
It has further been submitted that the deceased had committed suicide.
It appears from the First Information Report that there was a demand of motorcycle and on non- fulfillment of such, the daughter of the informant was burnt to death.
The postmortem report clearly reveals that the pattern of burn injuries and the presence of ligature marks were not suicidal in nature.
In view of the fact that the appellant is the husband of the deceased and the finding in the -2- postmortem report, we are not inclined to admit the appellant on bail. Accordingly, his prayer for bail is hereby rejected.
The aforesaid I.A. stands rejected.
(Rongon Mukhopadhyay, J.) (Ambuj Nath, J.) BS/ Saurabh/-