Jayanto Kumar Dey @ Jayantdey vs The State Of Jharkhand ... ..Opp. Party
2024 Latest Caselaw 9076 Jhar

Jharkhand High Court

Jayanto Kumar Dey @ Jayantdey vs The State Of Jharkhand ... ..Opp. Party on 9 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.Rev. No. 1583 of 2023

Jayanto Kumar Dey @ Jayantdey, son of Mahadeo Dey, R/O Narayanpur, PO
& PS Seraikella, Dist Seraikella Kharsawan             .. .. ..Petitioner
                                --VERSUS--
The State Of Jharkhand                                ... ..Opp. Party

                                       with
                              Cr.Rev. No. 159 of 2024

Sanjay Das, son of Gurupada Das, R/o Village Adardih, PO & PS Nimdih,
Distt. Seraikella Kharsawan                              .. .. ..Petitioner
                              --VERSUS--
The State Of Jharkhand                                   ... .. Opp. Party
                                 ---------

CORAM: HONBLE MR. JUSTICE RATNAKER BHENGRA

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For the Petitioner : MR. JITENDRA NATH UPADHYAY,ADV For the Respondent: MR. VINEET KUMAR VASHISTHA,APP

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07/DATED: 09-09-2024 IA No. 3718 of 2024 in Cr. Rev. 1583 of 2023 The present interlocutory application has been filed on behalf of the petitioner for suspension of sentence during pendency of the instant criminal revision.

The learned counsel for the petitioner has submitted that petitioner has been in custody for nine months before trial and after the date of judgment that is 8.4.2024 he is in custody till date. Therefore, the petitioner has completed about fourteen months in custody out of imposed sentence of three years. He has further submitted that name of the petitioner has come on the confessional statements of co-accused. He has also submitted that another co-convict namely Sanjay Das has already been granted privilege of suspension of sentence vide order dated 2.5.2024 passed by a coordinate Bench of this Court in IA No. 1865 of 2024 [Cr. Rev. No. 159 of 2024] and the case of the petitioner is on exactly similar footing. Therefore, he seeks parity.

The learned counsel for the State has opposed the prayer for suspension of sentence but has not denied the cited bail order.

Having heard the learned counsels for the parties, having gone through the records of the case, considering the period of custody already spent by the petitioner and in the facts and circumstances of the case, the

petitioner, named-above, is ordered to be released on bail, during pendency of this criminal revision, 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 Judicial Magistrate, 1 st Class, Seraikella- Kharsawan in GR Case No. 458 of 207, TR No. 612 of 2018 arising out of Chandil PS Case No. 75 of 2017, subject to the condition that the petitioner shall submit self-attested photocopy of his Aadhar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court.

Accordingly, I.A. No. 3718 of 2024 stands disposed of. Cr.Rev. No. 1583 of 2023 with Cr.Rev. No. 159 of 2024

Heard.

Admit.

Put up these cases in seriatim.

(RATNAKER BHENGRA, J.)

nibha