Md. Jamil @ Akash vs The State Of Jharkhand
2025 Latest Caselaw 4977 Jhar

Jharkhand High Court

Md. Jamil @ Akash vs The State Of Jharkhand on 17 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (S.J.) No. 321 of 2025

   Md. Jamil @ Akash                          ...      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 : Mr. Rohit Agarwal, Advocate For the State : Mr. Satish Kumar Keshri,A.P.P. .....

Order No.02 / Dated: 17.04.2025 This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 20.03.2025 passed in Sessions Trial No. 30 of 2013 arising out of Sakchi P.S. Case No. 261 of 2012 corresponding of G.R. No. 2923 of 2012 by Sri Anand Mani Tripathi, the learned Additional Sessions Judge-IV, Jamshedpur by which the appellant has been convicted for the offence under sections 414/34 of the I.P.C. and sentenced to undergo S.I. for two (02) years.

2. I.A. No. 4458 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellant vide order dated 20.03.2025 by the learned Trial Court .

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

4. It appears that the appellant has been convicted for the offences under sections 414/34 of the I.P.C. and released on provisional bail till 21.04.2025 vide order dated 20.03.2025 passed by the learned Additional Sessions Judge-IV, Jamshedpur .

5. Under the circumstances, the provisional bail granted to the appellant namely Md. Jamil @ Akash by the learned Court below is hereby confirmed.

6. Thus , I.A. No. 4458 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J.) No. 321 of 2025

7. Admit.

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

(Sanjay Prasad, J.)

Bibha/