Jharkhand High Court
Manish Sinha vs State Of Jharkhand on 19 February, 2026
Author: Ananda Sen
Bench: Ananda Sen, Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No. 1866 of 2023
Manish Sinha, S/o Mithilesh Sinha, R/o Mouza-Indranagar (Mugma), P.O.-Mugma,
P.S.-Nirsha, Dist.-Dhanbad ...... ...... Appellant
Versus
State of Jharkhand ...... ...... Respondent
With
Cr. Appeal (D.B.) No. 1868 of 2023
Rupesh Thakur, S/o Sri Dhiren Thakur, R/o Mouza-Maheshpur, P.O.-Mohanpur,
P.S.-Karmatanr, Dist.-Jamtara, Jharkhand ...... ...... Appellant
Versus
State of Jharkhand ...... ...... Respondent
CORAM : SRI ANANDA SEN, J.
SRI GAUTAM KUMAR CHOUDHARY, J.
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For the Appellant : Mr. Lukesh Kumar, Advocate (in Cr. A.(D.B.) No.1866/2023) Mr. Kaushik Sarkhel, Advocate (in Cr. A.(D.B.) No.1868/2023) For the State : M/s Kumar Rashmi & A.K. Tiwari, A.P.P. (in both cases)
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06 /19.02.2026: I.A. No. 1446 of 2025 in Cr. Appeal (D.B.) No. 1866 of 2023 and I.A. No. 7800 of 2025 in Cr. Appeal (D.B.) No. 1868 of 2023 Both these interlocutory applications have been filed by the appellants, praying therein to suspend the sentence and release them on bail during the pendency of these appeals.
2. The appellants have been convicted under Sections 364A/34 of IPC in connection with S.T. No. 146 of 2021 arising out of Karmatanr P.S. Case No. 32 of 2021. They have been sentenced to undergo Rigorous Imprisonment for life and a fine of Rs. 10,000/- each for the offence under Section 364A/34 of IPC.
3. Heard, the learned counsel for the appellants and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.
4. Opportunity was given to the State to oppose the bail, which the State availed and opposed.
5. This is a case of kidnapping. From the evidence of PWs. 2 and 5, prima facie there is some doubt about the identification of these appellants.
6. Considering the aforesaid identification and the fact that there is no likelihood of hearing of these appeals in near future, we are inclined to allow these interlocutory applications. Accordingly, upon suspending the sentence, the appellants, named above, are directed to be released on bail during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (Rs. Ten Thousand only) each with two sureties of the like amount each to the satisfaction of the learned Addl. Sessions Judge-III, Jamtara in connection with S.T. No. 146 of 2021 arising out of Karmatanr P.S. Case No. 32 of 2021 with a condition that the appellants shall appear and mark their attendance before the Registrar, Civil Court, Jamtara once in every four months till the disposal of these appeals.
I.A. Nos. 1446 of 2025 and 7800 of 2025 stand allowed.
(ANANDA SEN, J.) (GAUTAM KUMAR CHOUDHARY, J.) AKT/Satendra Uploaded 20.02.2026