Kartik Tiwari vs The State Of Jharkhand
2025 Latest Caselaw 4597 Jhar

Jharkhand High Court

Kartik Tiwari 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. 278 of 2025

   Kartik Tiwari                         ...    Appellant
                            Versus
  The State of Jharkhand               ......         Respondent
                        -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the Appellant : Mr. Nisith Kr. Sahani , Advocate For the State : Mr. Sunil Kr. Dubey, A.P.P. .....

Order No.02 / Dated: 07.04.2025 I.A. No. 3708 of 2025 This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence both dated 27.02.2025 passed in Sessions Trial No. 270 of 2022 arising out of Chandankiyari P.S. Case No. 74 of 2022 corresponding of G.R. No. 665 of 2022 by Sri Deepak Baranwal, the learned Additional Sessions Judge-II, Bokaro by which the appellant has been convicted for the offences under sections 342/34,323/34, 324/34, 325/34 of the I.P.C. and sentenced him to undergo R.I. for one year for the offences under section 342/34 , R.I. for one year under section 323/34 , R.I. for three (03) years under section 324/34 of the I.P.C. and R.I. for three (03) with a fine of Rs. 10,000/- for the offence under section 325/34 of the I.P.C and in default of payment of fine RI. for six (06) months.

2. I.A. No. 3708 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellant vide order dated 28.02.2025 by the learned Trial Court in Sessions Trial No. 270 of 2022.

3. Heard learned counsel for the appellant and learned APP for the State.

4. It appears that the appellant has been granted provisional Bail by the learned Trial Court vide order dated 28.02.2025 till the time of statutory period for Appeal in Sessions Trial No. 270 of 2022.

5. Under the circumstances, the provisional bail granted to the appellant namely Kartik Tiwari by the learned Court below is hereby confirmed.

4. Thus , I.A. No. 3708 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J.) No. 278 of 2025

5. Admit.

6. Call for the scanned copy of the Lower Court Records.

7. Issue notice to the Informant.

(Sanjay Prasad, J.)

Bibha/