Kinkar Mandal vs The State Of Jharkhand
2025 Latest Caselaw 1561 Jhar

Jharkhand High Court

Kinkar Mandal vs The State Of Jharkhand on 5 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (SJ) No. 636 of 2025
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Kinkar Mandal, aged about 42 years, son of Shyam Sundar Mandal, resident of Village-Senjuria, Koarapara, Korapara, PO & PS- Fatehpur, District- Jamtara ...... Appellant Versus The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Anurag Kashyap, Advocate For the State : Mr. Pankaj Kumar, A. P. P. ......

I. A. No. 9834 of 2025 02/05.08.2025 This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction date 03.07.2025 and order of sentence dated 07.07.2025 passed by Sri Radha Krishan, learned Principal Sessions Judge, Jamtara in connection with Fatehpur P. S. Case No. 15 of 2024 corresponding to NDPS Case No. 01 of 2024 by which the appellant has been convicted for the offences under Sections 20 (b)(ii)/B and 22(b) of NDPS Act and sentenced to undergo R. I. for a period of three (3) years and to pay fine of Rs. 10,000/- for the offence under Section 20

(b)(ii)/B of NDPS Act and sentenced to undergo R. I. for a period of three (3) years and to pay fine of Rs. 10,000/- for the offence under Section 22 (b) of NDPS Act.

All the sentences have been directed to run concurrently.

2. The learned Court below has granted provisional bail to the appellant vide order dated 07.07.2025 for a period of one month.

3. I. A. No. 9834 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellant vide order dated 07.07.2025 by the learned Principal Sessions Judge, Jamtara in connection with Fatehpur P. S. Case

No. 15 of 2024 corresponding to NDPS Case No. 01 of 2024.

4. Prayer is allowed.

5. Under the circumstances, provisional bail granted to the appellant vide order dated 07.07.2025 by the learned Principal Sessions Judge, Jamtara in connection with Fatehpur P. S. Case No. 15 of 2024 corresponding to NDPS Case No. 01 of 2024 is hereby confirmed.

6. I. A. No. 9834 of 2025 is allowed and stands disposed of.

7. Admit.

8. Issue notice.

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

10. Call for the criminal antecedent report of the appellant from the Superintendent of Police, Jamtara and from the Officer In-charge of the concerned police station and let it be placed on record.

(Sanjay Prasad, J.) Kamlesh/