Umesh Ram vs The State Of Jharkhand
2022 Latest Caselaw 1466 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (S.J.) No. 221 of 2022
                                    ....

            Umesh Ram                                     ...... Appellant
                               Versus
            The State of Jharkhand                        ...... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Lukesh Kumar, Advocate For the State : Mr. Naveen Kr. Ganjhu,A.P.P.

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I. A. No. 3013 of 2022

02/11.04.2022 Heard learned counsel for the appellant and learned APP for the State.

The present Interlocutory Application has been filed for confirmation of provisional bail granted to the appellant on 25.02.2022 till 26.03.2022 and further it was extended on 26.03.2022 for fifteen days.

The present Criminal Appeal has been filed against the judgment and order of sentence dated 25.02.2022 passed in S. T. No. 463 of 2015 arising out of Kenduadih P. S. Case No. 108 of 2011 corresponding to G. R. No. 3204 of 2011 passed by learned Additional Sessions Judge-IV, Dhanbad by which the appellant along with nine (9) others have been convicted for the offences under Sections 147, 448/149, 380/149 of the Indian Penal Code and sentenced to undergo S.I. for a period of six months under Section 147 of the Indian Penal Code and further S. I. for six months under Section 448 read with 149 of the Indian Penal Code and further R. I. for three years under Section 380 read with 149 of the Indian Penal Code and fine of Rs. 5000/- and in default of the payment of the fine to further undergo S.I. for three months.

It is submitted by the learned counsel for the appellant

that the appellant was granted provisional bail on 25.02.2022 till 26.03.2022 and further it was extended on 26.03.2022 for fifteen days and as such, provisional bail granted to the appellant may be confirmed.

On the other hand, learned counsel for the State has opposed the prayer for confirmation of provisional bail and has submitted that firing was done in the house of the informant and several valuable articles were stolen.

Perused the impugned judgment.

It appears that the appellant was granted provisional bail on 25.02.2022 till 26.03.2022 and further it was extended on 26.03.2022 for fifteen days.

On consideration of the aforesaid fact, during pendency of this Criminal Appeal, the provisional bail of the appellant, Umesh Ram granted on 25.02.2022 and further extended on 26.03.2022 by the learned Court below is confirmed in connection with S. T. No. 463 of 2015 arising out of Kenduadih P. S. Case No. 108 of 2011 corresponding to G. R. No. 3204 of 2011.

Thus, I. A. No. 3013 of 2022 is allowed and disposed of.

Cr. Appeal (S.J.) No. 221 of 2022 Admit.

Issue notice.

Call for the scanned copy of the Lower Court Records.

(Sanjay Prasad, J.) Kamlesh/