Citation : 2025 Latest Caselaw 5272 Jhar
Judgement Date : 28 April, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (S.J.) No. 365 of 2025
With
I.A. No. 4727 of 2025
---------
Abir Mian @ Ibrahim Mian @ Ibra ..... Appellant Versus The State of Jharkhand ..... Respondent
----------
CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
----------
For the Appellant : Pranabesh Kr.Paul, Advocate For the State : Prabir Kr. Chatterjee, A.P.P.
----------
02/28.04.2025 This Criminal Appeal has been filed on behalf of the Appellant challenging the judgment of conviction and sentence dated 27.02.2025, passed in Sessions Trial No. 129 of 2019, by Shri Shyam Nandan Tiwari, learned Additional Sessions Judge-I, Madhupur (Deoghar), by which the Appellant has been convicted for the offence under Section 414 of I.P.C. and sentenced to undergo R.I. for a period of One (01) year Six (06) months and to pay a fine of Rs. 5,000/- (Rupees Five thousand).
2. This Interlocutory Application has been filed under Section 430(1) of BNSS, 2023 on behalf of the Appellant for confirmation of provisional bail as granted by the learned Trial Court in Sessions Trial No. 129 of 2019 vide order dated 27.02.2025.
3. Learned counsel for the Appellant has submitted that earlier the Appellant has been granted provisional bail vide order dated 27.02.2025 for the period of two months, i.e. till 28.04.2025.
4. No objection is raised by the learned A.P.P.
5. Under the circumstances, the provisional bail granted to the Appellant, namely Abir Mian @ Ibrahim Mian @ Ibra by the learned Trial Court is hereby confirmed.
6. Thus, I.A. No. 4727 of 2025 is allowed and stands disposed of.
Criminal Appeal (S.J.) No. 365 of 2025
7. Admit.
8. Call for the legible scanned copy of the Lower Court Record.
(Sanjay Prasad, J.) s.m.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!