Kamlesh Kumar Pandey vs The State Of Jharkhand
2023 Latest Caselaw 3451 Jhar

Citation : 2023 Latest Caselaw 3451 Jhar
Judgement Date : 11 September, 2023

Jharkhand High Court

Kamlesh Kumar Pandey vs The State Of Jharkhand on 11 September, 2023

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Criminal Miscellaneous Jurisdiction)

                               Cr. A. (SJ) No. 522 of 2023

Kamlesh Kumar Pandey                                                 ...   ... Appellant
                                          Versus
The State of Jharkhand                                               ... ... Respondent
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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Awnish Shankar, Advocate For the State : Mr. Sardhu Mahto, APP

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th Order No.03/Dated: 11 September, 2023 IA No. 7328 of 2023 The present Interlocutory Application has been filed for confirmation of provisional bail granted to the appellant vide order dated 13.7.2023 by the learned court below in ST no. 206 of 2017.

Heard both sides.

The present criminal appeal is directed against the judgment of conviction dated 7.7.2023 and the order of sentence dated 13.07.2023, passed by the learned Additional Sessions Judge-IV, Hazaribag, in Sessions Trial case no. 206 of 2017, whereby and whereunder, the appellant has been convicted for the offence under sections 25(1- B)a/35 and under sections 26/35 of Arms Act and sentenced to under RI for two years with a fine of Rs. 5,000/-each with default stipulation of 6 months SI.

The learned counsel for the appellant has submitted that the provisional bail granted to the appellant till 12.9.2023 vide order dated 13.7.2023 by the learned court below in ST no. 206 of 2017 may be confirmed.

The learned counsel for the State has got no objection. Considering the submissions made on behalf of the parties, the provisional bail granted to the appellant vide order dated 13.7.2023 passed by the learned Additional Sessions Judge-IV, Hazaribag, in connection with Sessions Trial No. 206 of 2017, arising out of Chouparan P.S. Case No. 101 of 2010, is hereby confirmed and made absolute.

IA No. 7328 of 2023 is allowed and disposed of. Cr. Appeal (SJ) No. 522 of 2023 Admit.

Issue Notice.

Call for LCR.

(Ratnaker Bhengra, J.) KNR