Raghunandan Mahto @ Raghu Mahto vs The State Of Jharkhand
2021 Latest Caselaw 1094 Jhar

Citation : 2021 Latest Caselaw 1094 Jhar
Judgement Date : 4 March, 2021

Jharkhand High Court

Raghunandan Mahto @ Raghu Mahto vs The State Of Jharkhand on 4 March, 2021

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Revision No. 618 of 2020
                Raghunandan Mahto @ Raghu Mahto             ...        Petitioner
                                         Versus
                The State of Jharkhand                        .....Opp. Party
                                         --------

CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

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For the Petitioner :Ms. Amrita Sinha, Advocate For the State :Mr. Vishwanath Roy, APP

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09/Dated: 04.03.2021 I.A. No.629 of 2021

1. The interlocutory application has been filed under Section 397 read with 401 of the Code of Criminal Procedure for suspension of sentence and grant of ad-interim bail, to the petitioner, during the pendency of the revision.

2. The revision is directed against the judgment dated 12.02.2020 passed by the learned Principal Sessions Judge, Simdega, in Criminal Appeal No. 52 of 2019 affirming the judgment dated 21.01.2019 passed by learned Chief Judicial Magistrate, Simdega, in G.R. No.446 of 2017 corresponding to T.R. No.194 of 2019 whereby the petitioner was found guilty and convicted for the offence under Section 392 and 411 read with Section 34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment of five years and to pay a fine of Rs.5,000/-, in default thereof, to suffer R.I. of six months.

2. Heard learned counsel for the petitioner and learned APP. It appears from the record that the petitioner is in custody since 30.02.2018. He has remained in custody for more than three years of the imposed sentence of five years.

Thus considering the period of custody, I am inclined to enlarge the petitioner on bail on his furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of like amount each to the satisfaction of the learned Chief Judicial Magistrate, Simdega, in G.R. No.446 of 2017 corresponding to T.R. No.194 of 2019 on the condition that the petitioner shall deposit the fine amount of Rs.5,000/- in the court below.

5. In the result I.A. No.621 of 2021 stands allowed. Cr. Revision No.618 of 2020

1. The revision shall be heard.

2. Admit.

3. Lower court record has already been received.

4. Office to list the revision under the heading for Hearing in seriatim.

(AMITAV K. GUPTA, J.) Tarun/-