Aman Kumar vs The State Of Jharkhand
2023 Latest Caselaw 1819 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Criminal Appeal (S.J) No. 671 of 2022
                  Aman Kumar                                            ........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. Lalit Kumar, Advocate
                  For the State                : Mr. Shree Prakash Jha, A.P.P
04/28.04.2023            I.A. No. 3387 of 2023

The present Interlocutory Application has been filed on behalf of the appellant for grant of ad-interim bail during the pendency of this appeal.

Heard learned counsel for the appellant and learned counsel for the State. The appellant stands convicted in connection with Sonaraithari P.S. Case No. 63 of 2021, corresponding to N.D.P.S Case No. 06 of 2021 vide impugned judgment of conviction dated 17th August, 2022 and order of sentence dated 23.08.2022 passed by leaned Special Judge, Deoghar for the offence punishable under Section 20(b)(ii)B read with Section 29 of N.D.P.S Act and has been sentenced to undergo Rigorous Imprisonment for 7 years with a fine of Rs. 50,000/- under Section 20(b)(ii)B of NDPS Act; R.I. for 7 years with a fine of Rs. 50,000/- under Section 29 of NDPS Act and default sentences.

Learned counsel for the appellant submits that the appellant is in custody since 21.08.2021 and he was granted regular bail by this Court on 06.01.2022 during the course of trial and thereafter the appellant is in custody since 17.08.2022.

Learned A.P.P. for the State has opposed the prayer for bail. Considering the period of custody, the appellant, named above, is directed to be released on bail, during pendency of this appeal, on his furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge, Deoghar in connection with Sonaraithari P.S Case No. 63 of 2021, corresponding to N.D.P.S Case No. 06 of 2021, subject to the condition that the appellant will submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without permission of the court.

Accordingly, the present I.A. No. 3387 of 2023 stands allowed.

(Rajesh Kumar, J) jk