Basiran Bibi vs The State Of Jharkhand
2023 Latest Caselaw 361 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (SJ) No. 909 of 2022
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   Basiran Bibi                            ...     ... Appellant
                                Versus
   The State of Jharkhand                  ...     ...   Respondent
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. Pramod Kr. Jha, Advocate For the Respondents : Mrs. Ruby Pandey, Addl.P.P.

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Order No. 03: Dated: 19 January, 2023 th

Learned counsels appearing for the parties are heard. I.A. No. 12109 of 2022 The instant interlocutory application has been filed with a prayer to confirm the provisional bail granted to the appellant by the learned court below for 60 days vide order dated 30.112022 after passing the impugned judgment of conviction and order of sentence in connection with Madhupur S.T. Case No. 65 of 2011 arising out of Karon P.S. Case No. 12 of 2010 whereby and whereunder the appellant along with other co-accused were persons convicted for the offence punishable u/s. 25(1-A), 35 of Arms Act and sentenced her to undergo R.I. for three years with a fine of Rs. 10,000/- and in default of payment of fine further sentenced to S.I. of three months.

Having heard the parties perused the record. The provisional bail granted to the appellant is hereby confirmed, subject to the payment of fine amount of Rs. 10,000/- as awarded by the learned court below within a period of four weeks and learned counsel for the appellant is directed to deposit the receipt of fine amount before the Court, failing which an appropriate order shall be passed.

Accordingly, I.A. No. 12109 of 2022 gets disposed of. Cr. Appeal (SJ) No. 909 of 2022 This appeal is admitted for hearing. Issue notice.

Let the original lower court record be called for from the court concerned.

Let this case be listed along with Cr. Appeal (SJ) No. 908 of 2022.

(Navneet Kumar, J.) MM