Baijnath Sao @ Baiju Sao @ Baijnath ... vs The State Of Jharkhand
2021 Latest Caselaw 3851 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr. Revision No. 221 of 2020
                                           ....

Baijnath Sao @ Baiju Sao @ Baijnath Sah .... Petitioner Versus The State of Jharkhand .... Opp. Party ....

              CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner              : Mr. B.M.Tripathi, Sr. Adv.
                                                  Mr. N.K.Jaiswal, Adv.
                For the State                   : Mr.P.K.Choudhary, A.P.P.
                                                ....

06/07.10.2021             I.A. No.5495 of 2021

The present interlocutory application has been filed on behalf of the petitioner for suspension of sentence, during pendency of the instant criminal revision petition.

The instant criminal revision has been filed against the judgment of conviction dated 16.11.2019 passed in Criminal Appeal No.87/2014 by the court of learned Additional Sessions Judge-IX, Hazaribag, who has affirmed the order of sentence and conviction dated 10.06.2014 passed by the learned Judicial Magistrate 1st Class, Hazaribagh in G.R. Case No.2448/2000 (T.R. No.12/2014) arising out of Barkagaon (Urimari) P.S. Case No.83 of 2000, for the offence under Sections 408 and 409 of the IPC and the petitioner has been sentenced to undergo R.I. for three years with a fine of Rs.5,000/- for the offence under Section 408 of the IPC and in default of fine, further undergo S.I. for six months. The petitioner has been further sentenced to undergo R.I. for three years for the offence under Section 409 of the IPC and in default of payment of fine, further, S.I. for six months.

By taking medical ground, it has been submitted by learned senior counsel for the petitioner that physiotherapy is necessary for protecting the mobility of the revisionist.

In view of above submission, I am inclined to enlarge the petitioner on provisional bail for a period of six weeks, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned J.M.1st Class, Hazaribag in G.R. Case No.2448/2000 (T.R. No.12/2014) arising out of Barkagaon (Urimari) P.S. Case No.83 of 2000.

Office is directed to list this case after six weeks.

(Rajesh Kumar, J.) Shahid/