Puniya Oraon vs The State Of Jharkhand
2022 Latest Caselaw 2784 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Criminal Appeal (S.J.) No.140 of 2022
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Puniya Oraon .... .... Appellant Versus The State of Jharkhand .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Sunil Kr. Ganjhu, Adv. For the State : Mr. Veervijay Pradhan, A.P.P.

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th 04/Dated: 20 July, 2022

I.A. No.5267 of2022

1. The present interlocutory application has been filed against the judgment and order of conviction and sentence dated 04.02.2022 for grant of regular bail or anticipatory bail or criminal revision or criminal miscellaneous petition or criminal writ or any other relief in connection with this case.

2. The appellant has been given provisional bail vide order dated 04.02.2022 for a period of thirty days by Additional Sessions Judge-I, Khunti in S.T. Case No.111 of 2015. The criminal appeal and the interlocutory application have been preferred on 02.03.2022 that is within the period.

3. Considering the above facts and going through the impugned order, provisional bail granted to the appellant is, hereby, confirmed.

Criminal Appeal (S.J.) No.140 of 2022

1. Admit.

2. Issue Notice.

3. Call for the scanned copy of the L.C.R. from the court concerned.

(Rajesh Kumar, J.)

Amar/-