Jharkhand High Court
Md. Seraj vs The State Of Jharkhand on 7 April, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J) No. 347 of 2024
Md. Seraj ...... Appellant
Versus
The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Appellant : Md. Hatim, Advocate
For the State : Mr. Manoj Kumar Mishra, APP
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th
06/Dated:07 April, 2025
I.A. No.3519 of 2025
This Criminal Appeal has been filed on behalf of the
appellant challenging the judgment of conviction and sentence
dated 21.03.2024 passed in Sessions Trial No.64 of 2023 by Sri
Rajesh Sinha, learned Additional Sessions Judge-I, Bermo at
Tenughat by which the appellant has been convicted for the
charges under Sections 341 and 325 of IPC and sentenced to
undergo S.I. for one month for the offence under section 341 of
IPC and R.I. for three years and to pay fine of Rs.5000/- for the
offence under section 325 of IPC.
Although the learned Court below has acquitted the
appellant under Sections 307, 504 and 506 of IPC.
2. I.A. No.3519 of 2025 has been filed on behalf of the
appellant for suspension of sentence and for grant of bail to the
appellant, during pendency of the present Criminal Appeal.
3. Heard Md. Hatim, learned counsel for the appellant and
Mr. Manoj Kumar Mishra, learned APP for the State.
4. Learned counsel for the appellant submitted that earlier the
learned Trial Court vide impugned judgment and sentence dated
21.03.2024 convicted the appellant for the charge under section
325 IPC and sentenced him to undergo R.I. for three years and
to pay fine of Rs.5000/- for the charge under section 325 of IPC
and released him on provisional bail for a period of four months
i.e. till 20.07.2024. However, the appellant could not take steps
within time. In the meantime, the appellant had filed I.A.
No.250 of 2025 for confirmation of provisional bail which was
rejected by the Co-ordinate Bench (Hon'ble Mr. Justice Ambuj
Nath) of this Court vide order dated 10.02.2025 and thereafter
the appellant had surrendered before the learned Court below on
21.02.2025 and hence, the appellant may be enlarged on bail.
5. On the other hand, learned APP has not raised objection on
the point of grant of bail rather submitted that some
compensation be paid to the injured victim.
6. Having heard learned counsel for the appellant and learned
APP for the State and from perusal of the records, it appears that
earlier the Trial Court vide impugned judgment and sentence
dated 21.03.2024 has convicted the appellant for the charge
under section 325 IPC and sentenced him to undergo R.I. for
three years and to pay fine of Rs.5000/- for the charge under
section 325 of IPC and granted provisional bail till 20.07.2024.
However, the appellant could not comply with the direction.
7. Thereafter the appellant filed I.A. No.250 of 2025 before
this Court for confirmation of provisional bail granted on
21.03.2024 but the said I.A. No.250 of 2025 was rejected by the
Co-ordinate Bench (Hon'ble Mr. Justice Ambuj Nath) of this
Court vide order dated 10.02.2025 by directing the appellant to
surrender before the learned Court below.
8. It reveals from the I.A. No.3519 of 2025 that the appellant
had surrendered before the learned Court below on 21.02.2025.
9. Considering the custody of the appellant and on the facts and
in the circumstances of this case, the appellant namely, Md. Seraj
is directed to be released on bail, on furnishing bail bonds of
Rs.15,000/- (Fifteen thousand only) with two sureties of the like
amount each, to the satisfaction of Sri Rajesh Sinha, learned
Additional Sessions Judge-I, Bermo at Tenughat/ or his Successor
Court, in connection with Sessions Trial No.64 of 2023 subject to
the condition that the appellant will pay Rs.20,000/- to the victim
at the time of furnishing bail bonds and the said Rs.20,000/- may
be handed over to the injured Victim or his family members.
10. Thus, I.A. No.3519 of 2025 is allowed and stands disposed
of.
(Sanjay Prasad, J.)
Saket/-
