Md. Sajid @ Chhotu @ Sajid Ansari vs The State Of Jharkhand
2024 Latest Caselaw 9164 Jhar

Jharkhand High Court

Md. Sajid @ Chhotu @ Sajid Ansari vs The State Of Jharkhand on 11 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Appeal (D.B.) No. 1003 of 2024
                                         ------
Md. Sajid @ Chhotu @ Sajid Ansari, S/o of Md. Jahid, R/o village- Kadru,
Bagicha Toli, P.S. Argora, District- Ranchi.
                                        ....    .... .... Appellant
                              Versus
The State of Jharkhand                   ....   .... .... Respondent

CORAM:         SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

For the Appellant    : Mr. Kanchan Lata, Advocate
For the State        : Ms. Priya Shrestha, A.P.P.
                                  ------
05/ 11.09.2024
I.A. No. 7987 of 2024

This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during the pendency of this appeal.

2. The appellant has been convicted under Section 302 r/w Section 34 of IPC in connection with Sessions Trial Case No. 648 of 2019 arising out of Argora P.S. Case No. 205/2019, corresponding to G.R. Case No. 1513/2019. He has been sentenced to undergo imprisonment for life and a fine of Rs. 30,000/- for the offence under Section 302 r/w Section 34 of IPC.

3. Heard, the learned counsel for the appellant and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.

4. Learned counsel for the appellant submits that there was some sudden quarrel among the accused persons, deceased and the informant.

He has further submitted that it is the co-accused, Azmat Ansari @ Babu, who took out the knife and gave a stab blow upon the deceased, resulting into his death which has also come in evidence of P.W. 1 and other witnesses.

5. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

6. Considering the fact that this appellant has not given any fatal blow, we are inclined to allow this interlocutory application. Accordingly, upon suspending the sentence, the appellant, namely, Md. Sajid @ Chhotu @ Sajid Ansari is directed to be released on bail during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned A.J.C.-XI, Ranchi, in connection with Sessions Trial Case No. 648 of 2019 arising out of Argora P.S. Case No. 205/2019 with a condition that the appellant shall appear and mark his attendance before the Registrar, Civil Court, Ranchi, once in every four months till the disposal of this appeal.

7. I.A. No. 7987 of 2024 stands allowed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Pawan/-