Ramayan Roy @ Ramayan Rai vs State of Jharkhand

Heard learned counsel for the sole appellant and learned counsel for the State as well as learned Sr. counsel for the informant, on the interlocutory application filed by the appellant for granting bail, during the pendency of this appeal.

The appellant along with other co-accused persons has been convicted and sentenced for the offence under Section 302 r/w Section 120-B of the Indian Penal Code.

From the impugned Judgment it appears that this is a case of contract killing due to business rivalry between the appellant and the deceased, and other co-accused persons were hired by this appellant for committing murder of the deceased. The business rivalry has been proved by the wife of the deceased, who has been examined as P.W.10 in this case. She has also stated about the connection between the present appellant and the main co-accused, who had committed murder of the deceased. The impugned Judgment also shows that the said co-accused was arrested, from whom weapon used in the offence was also recovered and he also confessed that he was hired by the appellant for committing murder of the deceased. The connection with the present appellant and the said co-accused has also been proved on the basis of Call Details Report (C.D.R.) of the mobile phones. Earlier prayer for bail of this appellant has been rejected on merits by a detailed order dated 07.05.2015 by this Court, considering the conspiracy aspect of this appellant in committing murder of the deceased.

Learned counsel for the appellant has renewed the prayer for bail. Learned counsel for the State as well as learned Sr. counsel for the informant have opposed the prayer.

In the facts of the case, we are not inclined to release the appellant, namely, Vivek Kumar @ Babloo, on bail.

Accordingly, this interlocutory application stands dismissed.