Atabuddin Ansari vs The State Of Jharkhand
2025 Latest Caselaw 1560 Jhar

Jharkhand High Court

Atabuddin Ansari vs The State Of Jharkhand on 5 August, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No.2167 of 2023
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            Atabuddin Ansari, S/o Hatim Ansari, R/o Rigudih, P.O. & P.S. Para,
            District- Purulia, West Bengal
                                                          ... Appellant(s).
                                      Versus
            The State of Jharkhand
                                                          ... Respondent(s).
            CORAM         :     SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Sunil Singh, Advocate For the State : Mr. Anup Pawan Topno, AddI. P.P. .........

05 /05.08.2025: I.A. No.1303 of 2025 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 interlocutory application for suspension of sentence of this appellant was earlier dismissed on 23.07.2024.

3. The appellant has been convicted and sentenced in connection with in Sessions Trial Case No.21 of 2021, arising out of Chandankiyari P.S. Case No.193 of 2020, for the offence under Sections 376(2)(n) of IPC. He has been sentenced to undergo rigorous imprisonment for 12 years and with a fine of Rs.10,000/- for the offence under Section 376(2)(n) of IPC.

4. Heard, the 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.

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

6. No fresh ground has been put forth by the appellant to reconsider the case of the appellant. Further, the appellant has also not completed half of the sentence, thus we are not inclined to release the appellant on bail.

7. Accordingly, I.A. No.1303 of 2025 stands dismissed.

                                                 (ANANDA SEN, J.)

R.S.                                  (GAUTAM KUMAR CHOUDHARY, J.)