Rizwan Ansari @ Rizwan Mian vs The State Of Jharkhand
2023 Latest Caselaw 3504 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (SJ) No. 600 of 2023

1. Rizwan Ansari @ Rizwan Mian
2. Ziaul Ansari @ Jiaul Rahman
3. Nazrul Ansari                                              ...   ... Appellants
                                       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. Kaushik Sarkhel, Advocate For the State : Ms. Sushma Aind, APP

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Order No.02/Dated: 14th September, 2023 I.A. No. 8265 of 2023 The present Interlocutory Application has been filed for confirmation of provisional bail granted to the appellant, namely, Rizwan Ansari @ Rizwan Mian vide order dated 14.8.2023 passed by the learned court below in ST no. 34 of 2021.

Heard both sides.

The present criminal appeal is directed against the judgment of conviction dated 10.08.2023 and the order of sentence dated 14.08.2023, passed by the learned Principal Sessions Judge, Jamtara in Sessions Trial No. 34 of 2021, arising out of Karmatanr PS case no. 81 of 2019, corresponding to GR case no. 273 of 2020, whereby and whereunder, the appellant Nos. 2 and 3 have been released on probation bond of Rs. 10,000/- and further directed to pay Rs. 3,000/- each to the injured as compensation under section 5(1)(a) of Probation of Offenders Act, 1958. Further appellant no.1 was sentenced under section 324/34 IPC to undergo SI for one year with fine of Rs. 5000/- with default stipulation of 2 months SI and further sentenced to undergo SI for 6 months each for the offence under sections 323/34 and 379/34 and further sentenced to undergo SI for 3 months for the offence under sections 341/34 IPC and 504/34 IPC.

Considering the submissions made on behalf of the parties as well as the statements made in the instant interlocutory application, the provisional bail granted to the appellant, namely, Rizwan Ansari @ Rizwan Mian vide order dated 14.8.2023 passed by the learned court below in ST No. 34 of 2021 is hereby confirmed and made absolute.

IA No. 8265 of 2023 is disposed of.

Cr. Appeal (SJ) No. 600 of 2023 Admit.

Issue Notice.

Call for LCR.

KNR                                                   (Ratnaker Bhengra, J.)