Jino Khatun @ Zinu Khatoon vs The State Of Jharkhand
2022 Latest Caselaw 2119 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 234 of 2022
                                          ....

              Jino Khatun @ Zinu Khatoon                             ....    Appellant
                                          Versus
             The State of Jharkhand                                   .... Respondent
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant             : Mr. Ritesh Kumar, Adv.
                For the State                 : Mr. Satish Prasad, APP
                                              ....

05/09.06.2022             I.A. No.2822 of 2022

The instant interlocutory application has been filed on behalf of the appellant for suspension of sentence and grant of ad interim bail, during pendency of the instant appeal.

This criminal appeal has been filed against the judgment of conviction and order of sentence dated 09.03.2022 and 10.03.2022 passed by the learned Sessions Judge, Simdega in S.T. No.38 of 2019 (arising out of Simdega P.S. Case No.139 of 2018 corresponding to G.R. Case No.430 of 2018), whereby the appellant has been convicted for the offence under Section 12(i) of Jharkhand Bovine Animal Prohibition of Slaughter Act and was sentenced to undergo R.I. for five years with a fine of Rs.5,000/- and in default thereof further sentenced to undergo R.I. for one month.

It appears that the appellant has been convicted under Section 12(i) of Jharkhand Bovine Animal Prohibition of Slaughter Act for carrying 12 kg of bovine flesh in the dikki of the scooter. As per the allegation, she was the pillion rider alongwith his son. Victim is a lady and she was all along on bail. On above facts, prayer for suspension of sentence has been made.

Learned A.P.P. has opposed the prayer.

Considering the above facts, I am inclined to suspend the sentence and enlarge the appellant on bail, on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Sessions Judge, Simdega in S.T. No.38 of 2019 (arising out of Simdega P.S. Case No.139 of 2018 corresponding to G.R. Case No.430 of 2018), subject to the condition that the appellant will submit self attested copy of her Aadhar Card and also give her mobile number before the learned court below, which she will not change during pendency of this case without prior permission of the court.

I.A. No.2822 of 2022 stands disposed off.

(Rajesh Kumar, J.) Shahid/