Mithun Paswan vs The State Of Jharkhand
2025 Latest Caselaw 5195 Jhar

Jharkhand High Court

Mithun Paswan vs The State Of Jharkhand on 25 April, 2025

Author: Sanjay Kumar Dwivedi

Bench: Ananda Sen, Sanjay Kumar Dwivedi

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Criminal Appeal (D.B.) No.1309 of 2018
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           Mithun Paswan, S/o Sri Nawal Kishore Paswan, R/o Village-
           Sakrogarh, Gas Godam, P.O.- Borio, P.S.- Borio, Jirwabari, District-
           Sahibganj
                                                           ... Appellant(s).
                                   Versus
           The State of Jharkhand                          ... Respondent(s).
                                   ........
           CORAM        :     SRI ANANDA SEN, J.

SRI SANJAY KUMAR DWIVEDI, J.

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For the Appellant(s) : Mr. Sabyasanchi, Advocate For the State : Mr. Suraj Deo Munda, A.P.P. .........

12 /25.04.2025: I.A. No.870 of 2024

This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during the pendency of this appeal.

2. The appellant has been convicted for the offence under Section 302/34 and 120B of IPC and Section 27 of the Arms Act in connection with Sessions Trial No.243 of 2015. He has been sentenced to undergo rigorous imprisonment for life with a fine of Rs.10,000/- for the offence under Section 302/34 of IPC and other sentence for other offence.

3. Heard, learned counsel for the appellant and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.

4. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

5. His bail application for suspension of sentence was earlier rejected and he is in custody since 06.06.2015.

6. Considering the period of custody, which is about ten years, we are inclined to allow this interlocutory application. Accordingly, upon suspending the sentence, the appellant, namely, Mithun Paswan is directed to be released on bail during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-I, Sahebganj in connection with Sessions Trial No.243 of 2015 with a condition that the appellant shall appear and mark his attendance before the Registrar, Civil Court, Sahebganj, once in every four months till the disposal of this appeal

7. Accordingly, I.A. No.870 of 2024 stands allowed.

(ANANDA SEN, J.)

(SANJAY KUMAR DWIVEDI, J.) R.S./