Tetar Singh vs The State Of Jharkhand
2023 Latest Caselaw 2028 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (SJ) No. 531 of 2022
     Tetar Singh                                        --- --- Appellant
                                    Versus
     The State of Jharkhand                              --- --- Respondent
                                          .......

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

For the Appellant : Mr. Rakesh Kumar, Advocate For the State : Mrs. Shweta Singh, A.P.P.

I.A. No. 4451 of 2023

07/10.05.2023 Heard the learned counsel appearing on behalf of the appellant and the learned A.P.P. appearing on behalf of the State on I.A. No. 4451 of 2023 preferred by the appellant seeking bail.

2. This appeal has been preferred against the judgment of conviction and sentence dated 15.06.2022 passed in the learned Additional Sessions Judge-III, Latehar in S.T. No. 154(A) of 2011, arising out of Barwadih P.S. Case No. 18 of 2011 (G.R. Case No. 135 of 2011) by which the appellant has been convicted for the offence under Sections 341/34, 342/34 and 323/34 of the I.P.C and sentenced him to undergo S.I. for 1 month u/s 341/34 IPC; S.I. for 5 months u/s 342/34 IPC and further S.I. for 5 months u/s 323/34 IPC.

3. It is submitted on behalf of the appellant that the maximum sentence awarded to the appellant is of 5 months and he has remained in jail from 15.06.2022 to 16.06.2022 and thereafter from 18.03.2023 till as on date. As such, he has remained in jail for about 2 months.

4. Learned A.P.P. appearing on behalf of the State did not controvert this fact that the appellant is in jail in connection with this case continuously since 18.03.2023.

5. Having taken into consideration aforesaid circumstances, the appellant named above 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 learned Additional Sessions Judge-III, Latehar in connection with Sessions Trial No. 154A/2011 arising out of Barwadih P.S. Case No. 18 of 2011 corresponding to G.R. Case No. 135 of 2011 subject to the condition as set out under Section 439 of the Cr.P.C.

6. I.A. No. 4451 of 2023 is allowed.

Cr. Appeal (SJ) No. 531 of 2022

7. This appeal is admitted for hearing.

8. Let the scanned copy of the Lower Court Record be called for in connection Sessions Trial No. 154A/2011 from the court of learned Additional Sessions Judge-III, Latehar.

(Navneet Kumar, J.)

A.Mohanty