PRASANTO MAITY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HAVING heard learned counsel appearing for the appellant and learned counsel appearing for the State, we are not inclined to grant bail to the appellant above named, keeping in view the fact that the appellant, who has been convicted for the offence under Sections 395/397/412 of the Indian Penal Code, had been identified by two of the witnesses during TIP and also in the court. Accordingly, the prayer for bail of the appellant is hereby, rejected. However, liberty is granted to the appellant to renew his prayer for bail after serving half of the sentence of the sentence imposed against the appellant.