Ganesh Lohra vs The State Of Jharkhand .... .... ...
2024 Latest Caselaw 10471 Jhar

Jharkhand High Court

Ganesh Lohra vs The State Of Jharkhand .... .... ... on 18 November, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Revision No.798 of 2024
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Ganesh Lohra, aged about 36 years, S/o - Late Jagdish Lohra, R/o - Lalpur Chouk, Vardhman Compound Viraj Nagar Gali No.11, P.O. + P.S. - Lalpur, Dist. - Ranchi, Jharkhand. .... .... Petitioner(s) Versus The State of Jharkhand .... .... Opposite Party(s) With Criminal Revision No.703 of 2024 With Criminal Revision No.789 of 2024 With Criminal Revision No.793 of 2024 With Criminal Revision No.797 of 2024 With Criminal Revision No.802 of 2024

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. Aditya Kumar, Adv.

For the State                         : Mr. Pankaj Kumar, A.P.P.
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06/Dated: 18 November, 2024

I.A. No.10581 of 2024 in Criminal Revision No.798 of 2024

1. The instant interlocutory application has been filed by the petitioner for suspension of sentence and grant of bail, during pendency of criminal revision being Cr. Revision No. 798 of 2024 which was preferred against the judgment dated 15.05.2024 passed by the learned Additional Sessions Judge, Gumla in Criminal Appeal No.63 of 2023, whereby and whereunder the learned appellate court has dismissed the appeal filed by the petitioner and upheld the judgment of conviction and order of sentence dated 23.09.2023 passed by the learned Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No. 324 of 2019 corresponding to G.R. Case No. 617 of 2020.

2. The prosecution case, in brief, is that the criminal law was set into motion on the application of Sri Birendra Kumar Sinha, Addl. Project Director, ITDA, Gumla, in which, it was alleged that Rs. 9,05,16,700/- were allegedly withdrawn from the SBI Gumla Account No. 11400473211 of ITDA, Gumla by unknown accused in connivance with official and officers of SBI, Gumla and the amount was transferred in the Account No. 918020058032444 of Amit Chandu Lal Patel Axis Bank, Kotpar Branch, Odisa.

3. It has been submitted by the learned counsel for the petitioner that during the course of investigation the petitioner has been arrested while he is not named in the FIR. Further, all the other co-convict have already been enlarged on bail by the co-ordinate Bench of this Court.

4. Learned counsel for the State has opposed the prayer for bail.

5. Considering the factual matrix of the case and to maintain parity, the present revisionist, above named, is directed to be released on bail during pendency of this criminal revision petition, on executing bail bond of Rs.25,000/- ( Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No. 324 of 2019 corresponding to G.R. Case No. 617 of 2020 subject to condition that the applicant(s) will submit self- attested photocopy/photocopies of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.

6. Accordingly, the present interlocutory application stands allowed and disposed of.

Criminal Revision No.798 of 2024

1. Admit.

(Rajesh Kumar, J.) Amar/-

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