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Madhu Mahto vs The State Of Jharkhand
2023 Latest Caselaw 1803 Jhar

Citation : 2023 Latest Caselaw 1803 Jhar
Judgement Date : 27 April, 2023

Jharkhand High Court
Madhu Mahto vs The State Of Jharkhand on 27 April, 2023
                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No.178 of 2023

           Madhu Mahto                        .....   Appellant
                                    Versus
           The State of Jharkhand             ....      Respondent

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Appellant           :    Mr. Nawin Kumar, Advocate
           For the State               :    Mr. Vijay Kumar Sinha, APP
                                   -----

2/27.04.2023 Heard learned counsels appearing on behalf of the parties.

2. Learned counsel appearing on behalf of the appellant submitted that one I.A. No. 2943 of 2023 has been filed on behalf of the appellant with a prayer to confirm the provisional bail granted to the appellant in this case, which has been preferred against the judgement of conviction and order of sentence dated 28.02.2023 passed by learned Additional Sessions Judge-I, Madhupr in S.T. Case No.249 of 2014, arising out of Margomunda P.S. Case No.96 of 2013, whereby and whereunder the appellant has been convicted for the offence under Section 324 of IPC and sentenced him to undergo S.I. for one year.

3. Further it has been pointed out that after passing the judgement of conviction and order of sentence, the learned court below has granted the provisional to the appellant vide order dated 28.2.2023 for 60 days and the certified copy of the order has also been annexed with the said IA.

4. Learned APP appearing on behalf of the State did not controvert this fact that after the judgment of conviction and order of sentence, the provisional bail was granted to the appellant.

5. In view of the submission advanced on behalf of the parties, the provisional bail granted to the appellant is hereby confirmed.

6. Accordingly the I.A. No.2943 of 2023 gets disposed of.

7. This appeal is admitted for hearing. Let the scanned copy of the lower court record be called for from the court below concerned.

(Navneet Kumar, J.) R.Kumar

 
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