Harish Chandra Ram vs The State Of Jharkhand
2021 Latest Caselaw 4011 Jhar

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     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   I.A. No.3080 of 2021
                            In
               Cr. Revision No.321 of 2020

     Harish Chandra Ram                              ......      Petitioner
                                  Versus

     The State of Jharkhand                          .....    Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Binod Kr. Dubey, Advocate For the State : Mr. S. K. Srivastava, A.P.P

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                  th
06/Dated: 26           October, 2021
I.A. No.3080 of 2021

     1.    This        interlocutory   application   has   been   filed   for

suspension of sentence and grant of bail to the petitioner, during the pendency of the revision application.

2. The present revision application has been filed against the judgment dated 11.12.2019, passed by the court of learned Additional Sessions Judge - II, Chatra, in Criminal Appeal No.31 of 2017, affirming the judgment of conviction and order of sentence dated 24.07.2017 passed by the court of learned Additional Chief Judicial Magistrate, Chatra, in G.R. Case No.667 of 2010, whereby the petitioner has been convicted for the offence under Sections 406/ 409 of the Indian Penal Code and sentenced to undergo rigorous imprisonment of three year and to pay the fine amount of Rs.10,000/- (Rupees ten thousand) and in default thereof, to suffer S.I for six months for the offence under Section 409 of the I.P.C.

3. It has been submitted by the learned counsel for the revisionist that the revisionist has remained in custody for more than a year out of the imposed sentence of three years. On the above fact, prayer has been made to enlarge the revisionist on bail, during the pendency of the revision application.

4. On the other hand, learned A.P.P., has opposed the prayer for bail.

5. In the attending facts and circumstances of the case, I am inclined to suspend the sentence and enlarge the

petitioner on bail, during the pendency of the revision application, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Chatra, in connection with G.R. Case No.667 of 2010.

6. I.A. No.3080 of 2021 stands allowed.

(Rajesh Kumar, J.) Chandan/-