Sudhir Singh vs The State Of Jharkhand
2024 Latest Caselaw 9906 Jhar

Jharkhand High Court

Sudhir Singh vs The State Of Jharkhand on 14 October, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (SJ) No. 475 of 2024
            Sudhir Singh, aged about 40 years, son of Madhusudan Singh, resident of
            Village- Marchoi, P.O. & P.S. Satgawan, District- Koderma
                                                                     ... Appellant
                                         -Versus-
            The State of Jharkhand                                   ... Respondent
                                            -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

            For the Appellant          : Mr. Randhir Kumar, Advocate
            For the State              : Mr. P.D. Agarwal, Spl.P.P.
                                            -----

06/14.10.2024     I.A. No. 8290 of 2024

Heard Mr. Randhir Kumar, learned counsel appearing for the appellant

and Mr. P.D. Agarwal, learned counsel appearing for the State.

2. This appeal has already been admitted and the L.C.R. is on the

record.

3. I.A. No. 8290 of 2024 has been filed for bail, during pendency of the

present criminal appeal.

4. Learned counsel appearing for the appellant submits that the

appellant has been convicted for the offence under Sections 447, 448, 341,

323, 324, 326, 307/34 of the Indian Penal Code and maximum sentence is

made for rigorous imprisonment for 7 years by the judgment passed by the

learned Sessions Judge, Koderma in connection with Sessions Trial No.115

of 2019 arising out of Satgawan P.S. Case No.12 of 2018, however, all the

sentences have been directed to run concurrently. He draws attention of the

Court to the deposition of P.W.2 and submits that in the FIR, the allegations

are made of assault by Gadasa, however, during the deposition P.W.2 has

not taken name of this appellant as the person who has assaulted him and

-1- Cr. Appeal (SJ) No. 475 of 2024 P.W.2 is the informant. He submits that P.W.6 is the doctor and he has

stated about one injury and he has further stated that due to fall that injury

can be occurred. He further submits that the appellant was on bail during

the trial and after conviction he has been taken into judicial custody on

19.06.2024.

5. Learned counsel appearing for the State opposed the prayer on the

ground that even half of the sentence has not been completed as yet by the

appellant.

6. In view of the above and considering the statement of P.Ws. 2 and 6

and further considering that the appellant was on bail during the trial and

he is in custody since 19.06.2024, during the pendency of the present

criminal appeal, I am inclined to enlarge the appellant 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 the learned Sessions Judge,

Koderma in connection with Sessions Trial No.115 of 2019 arising out of

Satgawan P.S. Case No.12 of 2018.

7. Accordingly, I.A. No.8290 of 2024 is allowed and disposed of.

                                                   (Sanjay Kumar Dwivedi, J.)
Ajay/




                                           -2-                    Cr. Appeal (SJ) No. 475 of 2024