Mastan Mian vs The State Of Jharkhand
2025 Latest Caselaw 4696 Jhar

Jharkhand High Court

Mastan Mian vs The State Of Jharkhand on 9 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.268 of 2025
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1. Mastan Mian

2. Manjoor Ansari @ Mansur Ansari @ Mansuri

3. Sirajuddin Ansari @ Siraj Mian

4. Furkan Ansari @ Furkan Mian ......Appellants Versus

1. The State of Jharkhand

2. Nasir Ansari ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Abhishek Singh, Advocate For the State : Mr. Rajneesh Vardhan ......

Order No.02/09.04.2025 I.A. No.3723 of 2025 This Criminal Appeal has been filed on behalf of the appellants by challenging the judgment of conviction and sentence dated 05.03.2025 passed in Sessions Trial No.44 of 2024 arising out of Narrayanpur P.S. Case No. 58 of 2023 (G.R. Case No.443 of 2023) by Sri Radha Krishan, learned Principal Sessions Judge, Jamtara by which the appellant has been convicted for the offence 323 of IPC and sentenced to undergo RI for one year and pay the fine of Rs.500/- each.

2. I.A. No. 3723 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellants for one month by the vide order dated 03.04.2025

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

4. Learned counsel for the appellant has submitted that he has submitted the supplementary Affidavit today i.e. 09.04.2025 by which the Provisional Bail of the appellants has been extended vide order dated 03.04.2025 for the period of further one month by learned Principal Session Judge, which has been enclosed as Annexure-1 in the Supplementary Affidavit.

5. Learned APP raised no objection.

6. Having heard learned counsel for both the sides and considering the facts of this case, the provisional bail granted to the appellants namely Mastan Mian, Manjoor Ansari @ Mansur Ansari @ Mansuri, Sirajuddin Ansari @ Siraj Mian and Furkan Ansari @ Furkan Mian by the learned Court below is hereby confirmed.

7. Thus I.A. No.3723 of 2025 is allowed and stands disposed of.

8. Admit.

9. Learned counsel for the appellants is directed to implead the informant as Respondent No.2 in this case in course of the day.

10. Issue notice to the newly added Respondent No.2 under registered cover with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today.

11. Call for the legible scanned copy of Lower Court Records.

12. Put up on 16th June 2025.

(Sanjay Prasad, J.) Nishant/-