Prabhu Sao vs The State Of Jharkhand
2025 Latest Caselaw 2307 Jhar

Jharkhand High Court

Prabhu Sao vs The State Of Jharkhand on 12 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI

           Cr. Appeal (SJ) No. 600 of 2025
1.Prabhu Sao
2.Prem Sao
3.Ram Kumar Sao
4.Laxman Kumar Sao @ Laxman Kr. Saw
5.Bharat Kumar Sao                            ......        Appellants
                      Versus
1.The State of Jharkhand
2.Meera Devi                                 .......      Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Shailendra Jit, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl.PP

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th 02/Dated:12 August, 2025 I.A. No.9008 of 2025

This Criminal Appeal has been filed on behalf of the appellants challenging the judgment of conviction and order of sentence dated 16.05.2025 passed in S.T. No.306 of 2022, corresponding to Ahilyapur P.S Case No.09 of 2018 by Sri Debasis Mohaptra, learned Additional Sessions Judge-III, Giridih by which the appellants have been convicted for the offence under Section 147, 148, 323/149, 324/149, 325/149 of IPC and sentenced to undergo R.I. for one (01) year for the offence under section 147 of IPC, R.I. for two (02) years for the offence under section 148 IPC and R.I of one (01) year for the offence under section 323/149 IPC and R.I for two (02) years for the offence under section 324/149 IPC and R.I for two (02) years and fine of Rs.1,000/ each for the offence under Section 325/149 IPC.

2. I.A. No.9008 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail to the appellants

granted on 16.05.2025, during pendency of the present Criminal Appeal.

3. Heard Mr. Shailendra Jit, learned counsel for the appellants and learned Spl.PP for the State.

4. It appears that the appellants were granted provisional bail on 16.05.2025 and thereafter on 03.07. 2025 it was extended till 15.07.2025 by learned Addl. Sessions Judge-III, Giridih.

5. It appears that the appeal was filed on 13.06.2025 and the Interlocutory Application being I.A. No.9007 of 2025 has been filed on 10.07.2025 for confirmation of provisional bail.

6. Accordingly, the provisional bail granted to the appellants namely, Prabhu Sao, Prerm Sao, Ram Kumar Sao, Laxman Kumar Sao @ Laxman Kr. Saw and Bharat Kumar Sao by the learned Court below is hereby confirmed and the appellants shall remain on the same bail bonds furnished before the learned Court below.

7. Thus, I.A. No.9008 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.600 of 2025

8. Admit.

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

10. Issue notice to the Respondent No.2 by Speed Post with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks from today, failing which this Criminal Appeal shall stand dismissed without further reference to the Bench.

(Sanjay Prasad, J.) Saket/-