Md. Mustaque vs The State Of Jharkhand
2025 Latest Caselaw 2244 Jhar

Jharkhand High Court

Md. Mustaque vs The State Of Jharkhand on 8 August, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.608 of 2025
                             ------

    Md. Mustaque                      ...         Appellant
                             Versus
    The State of Jharkhand            ...        Respondent
                              ------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

For the Appellant : Mr. Pran Pranay, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl.P.P.

------

Order No:-02 Dated:-08-08-2025 Cr. Appeal (SJ) No.608 of 2025 This appeal will be heard.

Admitted.

Call for Trial Court Records.

List this appeal after receipt of Trial Court Records.

(Anil Kumar Choudhary, J.)

I.A. No.9430 of 2025 Learned counsel for the appellant submits that this interlocutory application has been filed with a prayer to confirm the provisional bail granted to the appellant by the Special Judge, Cyber Crime, Jamtara in connection with Jamtara Cyber Case No.76 of 2019. It is next submitted that vide judgment of conviction and order of sentence dated 04.07.2025 in the said case, the appellant was convicted of the offence punishable under Section 420 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.40,000/- and in case of default in payment of the said fine, he shall have to undergo simple imprisonment for three months. It is further submitted that after such conviction, the appellant was given provisional bail for the period of one month which has been extended for a further period of one month vide order dated 04.08.2025. Hence, it is submitted that the prayer as prayed for in this interlocutory application be allowed.

Considering the facts of this case and that this appeal has been admitted for hearing; the prayer to confirm the provisional bail of the appellant till disposal of this appeal is allowed subject to the condition that the appellant will co-operate with the hearing of this appeal.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

Saroj/