Manu Ugur @ Turka Age 40 Years Son Of Late ... vs The State Of Jharkhand
2024 Latest Caselaw 9846 Jhar

Jharkhand High Court

Manu Ugur @ Turka Age 40 Years Son Of Late ... vs The State Of Jharkhand on 3 October, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND, RANCHI
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Criminal Appeal (S.J.) No.621 of 2023

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Manu Ugur @ Turka age 40 years son of late Soma Ugur r/o Mauza Lepang PS and PS Noamundi Dist. West Sinbhbhum .... Appellant(s)

-- Versus --

The State of Jharkhand .... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellant(s) :- Ms Tejaswini, Advocate For the State :- Mrs Vandana Bharti, Advocate

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4/03.10.2024 Heard the learned counsel for the appellant and the learned counsel for

the respondent State.

2. I.A. No.6694 of 2023 has been filed for condonation of delay of 273

days.

3. Learned counsel for appellant submits that the appellant was in process

to file the appeal and appeal has been entrusted to her by the High Court Legal

Services Committee and thereafter the appeal is presented. She submits that in

view of that delay has occurred.

4. Learned counsel for the State has got no objection for the same.

5. The Court finds that sufficient cause has been made out for condonation

of delay and as such the said delay is hereby condoned and IA filed for

condonation of delay is hereby disposed of.

6. Admit.

7. Call for the lower court records.

8. I.A. No. 6695of 2023 has been filed for suspension of sentence during

pendency of this appeal.

9. The learned counsel for appellant submits that appellant has been

convicted by the judgment of conviction and order of sentence dated 22.8.2022

passed by learned Sessions Judge, West Singhbhum, in connection with

Sessions Trial No.61 of 2018 in P.S. Case No.Noamundi P.S.Case No.36 of 2017

whereby he has been sentenced to undergo RI for 7 years with fine of

Rs.10,000/- under section 307 IPC and in default of fine to undergo 6 months

SI. He submits that appellant remained in custody for 6 years and 11 months.

10. Learned counsel for the State is not disputing the period of custody of

the appellant.

11. Considering that appellant has already spent 6 years and 11 months in

custody, the appellant above named is directed to be released on bail, during

pendency of this appeal.

12. Accordingly, the appellant- Manu Ugur @ Turka, is, hereby, directed to be

released on bail, during pendency of this appeal, on furnishing bail bond of

Rs.25,000/- (twenty five thousand) with two sureties of the like amount each,

to the satisfaction of learned Sessions Judge, West Singhbhum, in connection

with Sessions Trial No.61 of 2018 in Noamundi P.S.Case No.36 of 2017.

13. The instant I.A. stands disposed of.

( Sanjay Kumar Dwivedi, J.) SI/