Sunil Das vs The State Of Jharkhand
2022 Latest Caselaw 2168 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 208 of 2021
                                          ....

              Sunil Das                                              ....    Appellant
                                          Versus
             The State of Jharkhand                                   .... Respondent
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant              : Mr. H.S. Pandey, Adv.
                For the State                  : Mr. M.K.Mishra, APP
                                               ....

07/13.06.2022             I.A. No.2829 of 2021

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 01.08.2018 and 03.08.2018 passed by the learned Addl. Sessions Judge-II, Deoghar in S.T. No.07 of 2018, whereby the appellant has been convicted for the offence under Sections 25(1-A) and 26 of the Arms Act and was sentenced to undergo R.I. for five years with a fine of Rs.1,000/- for the offence under Section 25(1-A) of the Arms Act and further sentenced to under R.I. for three years with fine of Rs.1,000/- for the offence under Section 26 of the Arms Act and in default of payment of fine, further sentenced to S.I. for one month for each fine.

Learned counsel for the appellant has submitted that the appellant has been convicted for the offence under Sections 25(1-A) and 26 of the Arms Act and punished for maximum period of five years. It has been further submitted that he has remained in custody for about four years and six months. On above fact, prayer for suspension of sentence has been made.

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

Considering the period of custody, 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 Addl. Sessions Judge-II, Deoghar in S.T. No.07 of 2018, subject to the condition that the appellant will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below, which he will not change during pendency of this case without prior permission of the court.

I.A. No.2829 of 2021 stands disposed off.

(Rajesh Kumar, J.) Shahid/