Anand @ Anant Kumar Sahu @ Anand Kumar Sahu vs State Of Jharkhand

Appellant convicted for the offence punishable under Sections 304B, 307, 326 and 498A of the I.P.C. vide impugned judgment dated 30.11.2017 rendered in Sessions Trial No.89/2014 by the court of learned District and Additional Sessions Judge-III, Seraikella and sentenced to undergo rigorous imprisonment for life for the offence under Section 304B of the I.P.C.; rigorous imprisonment for 10 years with a fine of Rs.10,000/- and a default sentence under Section 307 of the I.P.C; rigorous imprisonment for 10 years with a fine of Rs.10,000/- and a default sentence under Section 326 of the I.P.C and also rigorous imprisonment for 3 years with a fine of Rs.10,000/-and a default sentence under Section 498A of the I.P.C. vide impugned order of sentence of the same date, has undergone bereavement of his mother on 30th August 2021 and therefore seeks provisional bail to perform her last rituals.

Learned counsel for the appellant submits that I.A.No.4776 of 2021 has been preferred for the purpose. The last rituals are to be over by 12th September 2021 starting from tomorrow. Therefore, appellant may be enlarged on provisional bail for a suitable period.

Learned counsel for the State has no serious objection in view of this unfortunate circumstance.

Accordingly, appellant be released on provisional 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 District and Additional Sessions Judge-III, Seraikella in connection with Sessions Trial No.89/2014.

Let this order be communicated today itself. Appellant should surrender on or before 20th September 2021 and file a surrender certificate. I.A. No.4776 of 2021 stands disposed of.