Jharkhand High Court
Chakradhar Singh Alias Khepa Singh vs The State Of Jharkhand on 3 November, 2017
Author: H.C. Mishra
Bench: H.C. Mishra, Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No. 747 of 2017
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Chakradhar Singh
@ Khepa Singh
@ Khepa ..... Appellant.
Versus
The State of Jharkhand. .... Respondent
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CORAM : HON'BLE MR. JUSTICE H.C. MISHRA :
: HON'BLE MR. JUSTICE ANANDA SEN
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For the Appellant : Mr. Birat Kumar, Advocate.
For the State : A.P.P.
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I.A. No. 3417 of 2017
03/03.11.2017Heard learned counsel for the appellant and learned counsel for the State, on the interlocutory application filed by the appellant for granting bail, during the pendency of this appeal.
The appellant has been convicted and sentenced for the offence under section 376 (I) of the Indian Penal Code and sections 4 & 8 of the Protection of Children from Sexual Offices Act, 2012.
There is direct allegation against the appellant to have committed rape upon the victim minor girl, which was also confirmed by the medical evidence.
In the facts of the case we are not inclined to release the appellant, namely, Chakradhar Singh @ Khepa Singh @ Khepa, on bail. Accordingly, the prayer of bail of the appellant is rejected.
This interlocutory application stands dismissed.
(H.C. Mishra, J.) (Ananda Sen, J.) Sharma/-