Firoz Ansari vs The State Of Jharkhand
2024 Latest Caselaw 9349 Jhar

Jharkhand High Court

Firoz Ansari vs The State Of Jharkhand on 19 September, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Cr. Appeal (SJ) No. 583 of 2024

                     1. Firoz Ansari, aged about 38 years,
                     2. Gulam Mustafa @ Alta Ansari, aged about 33 Years, Both are
                        Sons of Noor Mohamad Ansari and Both are R/o Mouza
                        Bijuliya More, P.O. - Chas, P.S. Chas (M), District Bokaro
                        Jharkhand                          ...    ...     Appellants
                                           Versus
                  1. The State of Jharkhand            ...     ...      Respondent
                                           ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

                  For the Appellants      : Mr. Ajit Kumar, Advocate
                  For the Respondent      : Mr. Pankaj Kumar, PP
                                          ---
02/19.09.2024           The learned counsels for the parties are present.

2. This petition has been filed for the following relief:

"That the instant appeal is against the judgment of conviction dated 19.08.2024 and order of sentence dated 19.08.2024 passed by Sri Pawan Kumar No.1, learned Additional Sessions Judge - I - Bokaro, in S.T. No.60/2022 and in this judgment convict Firoz Ansari and Gulam Mustafa @ Alta Ansari u/s 341/34, 323/34, 325/34, 504/34 and 506/34 IPC and sentenced to under to undergo simple imprisonment for one month for offence u/s 341/34 IPC R.I for one year for offence u/s 323/34 IPC rigorous imprisonment for 3 years along with fine of Rs.3,000/- (three thousand) for offence u/s 325/34 of IPC. In case of default in payment of fine further S.I. of three months. R.I for two years for offence u/s 504/34 IPC, RI for two years for offence u/s 506/34 IPC."

3. This matter has been mentioned before this Court to be taken up today as the concerned court is not available.

4. While showing the urgency, the learned counsel for the appellants has submitted that the provisional bail granted by the concerned court is expiring today. The learned counsel submits that I.A. (Cr.) No. 10269 of 2024 has been filed for confirmation of the provisional bail.

5. The learned counsel for the State has no serious objection so far as the confirmation of provisional bail is concerned. However, he has submitted that the appellants be directed to deposit the fine amount before the concerned court.

6. Considering the aforesaid submission, the provisional bail granted by the concerned court vide order dated 19.08.2024, which is expiring today, is hereby confirmed, subject to deposit of the fine amount imposed by the concerned court within a period of one month from today.

7. Accordingly, I.A. No.10269 of 2024 is disposed of.

8. Office is directed to place this case before appropriate bench under appropriate heading .

9. Let this order be communicated to the concerned court through Fax/email.

(Anubha Rawat Choudhary, J.) Saurav/-