Jharkhand High Court
Sonu Kumar Raman vs The State Of Jharkhand on 5 May, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No.413 of 2020
Sonu Kumar Raman ..... Appellant
Versus
The State of Jharkhand .... Respondent
CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
For the Appellant : Md. Zaid Ahmed, Advocate
For the State : Mr. Shailesh Kr. Sinha, APP
13/05.05.2023 Heard learned counsel appearing on behalf of the appellant and
learned APP appearing on behalf of the State. Let the name of learned
APP be reflected in the cause list.
I.A. No. 2545 of 2023
2. Learned defence counsel appearing on behalf of the appellant
submitted one I.A. No. 2545 of 2023 has been filed on behalf of the
appellant with a prayer to enlarge the appellant on bail during
pending of this appeal, which has been preferred against the judgment
of conviction and order of sentence dated 08.11.2019 passed by learned
Sessions Judge, Simdega, in Sessions Trial No. 159 of 2015, arising out
of Simdega P.S. Case No. 56 of 2013, corresponding to G.R. Case No.
206 of 2013, whereby and whereunder this appellant has been
convicted for the offence punishable under sections 323, 324 & 504 of
the Indian Penal Code and sentenced him to undergo R.I. for 6 months
for the offence under Section 323 of the Indian Penal Code, further
sentenced him to undergo R.I. for one year and fine of Rs. 2,000/- for
the offence under Section 324 of the Indian Penal Code, further
sentenced him to undergo R.I. for 6 months and fine of Rs. 1,000/- for
the offence under Section 504 of the Indian Penal Code and in default
of payment of fine, appellant will further undergo S.I. for three
months and all the sentences were directed to run concurrently. The
period of custody already undergone by the appellant will be set off
under Section 428 of the Cr.P.C.
3. It has been pointed out that on the strength of the NBW issued
by the concerned court below, the appellant was arrested on
13/01/2023 and the maximum sentence awarded to the appellant in
this case is one year. Further it has also been pointed out that on
earlier occasion, the appellant was granted provisional bail by the
learned court below just after the judgment of conviction and order of
sentence and since the appellant could not file the extension of the
provisional bail within time and therefore his provisional bail could
not be confirmed by this Court.
4. Learned APP appearing on behalf of the State did not
controvert this fact that on earlier occasion the appellant was on
provisional bail and later on by the order of this Court, the appellant
has been arrested in this appeal and he is in jail since 13/01/2023 till
as on date.
5. Having taken into consideration the aforesaid submission, the
appellant is directed to be enlarged on bail on furnishing bail bond of
Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the
like amount each to the satisfaction of the court of learned Sessions
Judge, Simdega, in Sessions Trial No. 159 of 2015, arising out of
Simdega P.S. Case No. 56 of 2013, corresponding to G.R. Case No. 206
of 2013, subject to the conditions as laid down under Section 439 of
Cr.P.C.
6. I.A. No. 2545 of 2023 gets disposed of accordingly.
7. This appeal is already admitted and the scanned copy has also
already been received.
8. Let this case be posted under the heading 'for hearing' in
seriatim.
(Navneet Kumar, J.)
R.Kumar
