Madan Baraik vs State Of Jharkhand

Heard learned counsel for the appellant and the learned counsel for the State on the interlocutory application filed on behalf of the appellant for

granting bail during the pendency of this appeal.

The appellant has been convicted and sentenced for the offence under Section 306 of the Indian Penal Code.

The appellant is the husband of the deceased, who died due to burn injuries. The impugned Judgement shows that the parents of the deceased, who

were examined as witnesses, have not alleged any ill-motive or ill-treatment against the appellant except for the date of occurrence. The evidence of

the Doctor conducting the post-mortem examination shows that the burn injuries on the deceased could be self-inflicted.

In the facts of this case, we are inclined to release the appellant, Madan Baraik, on bail. Accordingly, the appellant, named above, is directed to be

released on bail, during the pendency of this appeal, on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each, to

the satisfaction of learned Additional Sessions Judge, Simdega, in connection with S.T. No. 19 of 2017.

The aforesaid interlocutory application stands allowed.